RAM KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Custody certificate and reply filed today in the Court are taken on record subject to all just exceptions.

(2.) This is second bail application filed under Section 439 Cr.P.C seeking bail in case FIR No. 115 dated 08.10.2016 registered under Sections 302 and 201 read with Section 34 IPC at Police Station Anandpur Sahib, District Rupnagar.

(3.) Learned counsel for the petitioner contends that the petitioner aged 72 years, is the mother-in-law of alleged deceased, dead body of whom has still not been recovered. Vide order dated 17.08.2017 (Annexure P-3), this Court held the proposal of arrest of the petitioner in abeyance till 04.09.2017. It is submitted that the petitioner did not misuse the concession of bail grant by the Court vide order dated 17.08.2017. It is further asserted that the marriage in question happened in the year 1989. Two major sons of the alleged deceased were not joined in the investigation. The elder sister of the alleged deceased also married to other son of the petitioner who is now a widow but her version was also not recorded. The petitioner is in custody since 10.12.2016; till date, the dead body has not been recovered and only two witnesses out of 15 have been examined.