KIRANDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner seeks the benefit of regular bail in case F.I.R. No. 51 dated 29.3.2016 under sections 302, 454, 380, 411, 120-B I.P.C, registered at Police Station, Tanda, District Hoshiarpur.

(2.) Learned counsel for the parties have been heard.

(3.) Briefly it may be noticed FIR came to be registered on the statement of Kuldeep Singh son of Kartar Singh. Deceased are Santosh Kaur and Sukhdev Singh i.e. real sister and brother-in-law respectively of the complainant. Present petitioner is the daughter-in-law of deceased Santosh Kaur.