JOGINDER PAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER 's counsel submits that the petitioner is 71 years old. He is father of the second husband of the deceased. The only allegation made in the First Information Report is that the petitioner and his son were taunting the deceased that she was unable to bear any child. She submits that the deceased's second husband Satish is having four children from first wife. Challan has been filed; the petitioner has been charge-sheeted and now the case is at the evidence stage, but uptil now only two doctors have been examined. She contends that the conclusion of the trial will take a long time.

(2.) THE learned Deputy Advocate General, Punjab, submits that the deceased died at Mandi Gobindgarh, but the petitioner and his son took away the dead body to Batala where they cremated her without informing her parents; therefore, no post-mortem could be done. The police has registered a case under Sections 306/201 and 498-A of the Indian Penal Code.