CHAMKAUR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This the petitioner's second petition for bail pending trial in FIR No. 111 dated 13.11.2013 under Sections 302, 34 IPC (Sections 376, 201, 176, 120B IPC added later) registered at Police Station Barnala, District Barnala.

(2.) The petitioner's first petition i.e. CRM-M-14833 of 2015 was dismissed by this Court on 201.2015 while observing that the petitioner was nominated as the main culprit with the allegation that he had kidnapped, raped and murdered the deceased.

(3.) As per the FIR registered on the statement of the complainant i.e. father of the deceased, it is mentioned that the complainant's daughter (deceased) was pursuing a Nursing Course at Guru Nanak Nursing Home, Barnala. She went to the Nursing Home as usual at 8.00 a.m. on 12.11.201 She did not return till 5.00 p.m.. They tried to contact her on her mobile number but it was found to be switched off after 5.00 p.m. They searched for her but in vain. They were woken up in the intervening night of 12/111.213 by the noise of their dog barking. They opened the door of the house and found the complainant's daughter lying unconscious near the gate. Dr. Balour Singh was called. The police was informed and the complainant's daughter taken to Civil Hospital, Barnala. She was declared dead. It is stated that blue marks on her neck and on the right side of the abdomen were detected and some fluid was coming out from her mouth and nose. It is further stated that the dead body of the complainant's daughter was thrown in front of their house by some unknown persons after murdering her. FIR under Sections 302, 34 IPC was registered on the statement.