ANOKH SINGH Vs. GURDEV SINGH

JUDGEMENT

(1.) PETITIONER -Anokh Singh has filed this petition under Section 439(2) of the Code of Criminal Procedure praying that in this case of bride burning registered under Section 304 -B of the Indian Penal Code, the trial Court has wrongly granted bail to respondents 1 and 2, who (respondent No. 1) is real brother of the husband of the deceased while - respondent No. 2 is his wife.

(2.) IN the petition, it is averred that petitioner's daughter was married to Sukhdev Singh son of Sawaran Singh on 16.11.1994. Eversince her marriage, she was harassed by her in -laws on demand of dowry. Gurdev Singh respondent No. 1 is the brother of Sukhdev Singh and Jatinder Kaur respondent No. 2 is his wife. Rajinder Kaur was allegedly poisoned to death on 28.11.1997 by her husband Sukhdev Singh, father -in -law Sawaran Singh and respondent 1 and 2. First Information Report was registered on 5.12.1997 under Section 304 -B of the Indian Penal Code Police Station Sadar Batala, on the written complaint of the petitioner. In this First Information Report, petitioner has made specific allegations that in -laws of his daughter were compelling to bring more dowry from her parental home. These demands were made by Sukhdev Singh, Gurdev Singh, Sawaran Singh and Jatinder Kaur. He has also mentioned in the First Information Report that with great difficulty, he could fulfil their demand of Rs. one lac. After 8/10 days, he again received a letter from his daughter/deceased that her in -laws are demanding a colour Television, but on 28.11.1997 his daughter has been murdered by administering poison.

(3.) THESE serious allegations were made in the First Information Report. Respondents 1 and 2 were granted anticipatory bail on 10.1.1998 vide Annexure P -2.