IQBAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the present petition filed under Sec. 439 of the Code of Criminal Procedure, 1973 is for grant of regular bail to the petitioner in case FIR No.73 dtd. 19/6/2018 under Ss. 304-B, 316, 34 IPC registered at Police Station Sadar Gurdaspur, District Gurdaspur.

(2.) The aforesaid FIR was registered at the behest of complainant Gurwant Singh, who is brother of the deceased Mandeep Kaur, as per which, the marriage of deceased Mandeep Kaur and Simran Singh was solemnised on 22/10/2017. The petitioner is father-in-law of the deceased. As per the FIR, immediately after 15-20 days of the marriage, the husband of the deceased Simran Singh and mother-in-law Gurmeet Kaur started taunting the deceased that her parents have given Pulsar motorcycle instead of a Bullet motorcycle. It has also been alleged that Mandeep Kaur used to say that Simran Singh did not like her because she was not beautiful and he did not want to stay with her. The husband of the deceased, her father-inlaw and mother-in-law started harassing her continuously for bringing less dowry. Mandeep Kaur died on 19/6/2018, since then, the petitioner is in custody.

(3.) Learned counsel for the petitioner has argued that the petitioner is in custody since 19/6/2018 and there is no specific allegation against him for demand of dowry. Moreover, there is no injury mark on the person of the deceased except ligature mark on her neck. The only allegation in the FIR is demand of Bullet motorcycle, which is not against the petitioner. Learned counsel for the complainant has argued that the deceased got married with the son of the petitioner on 22/10/2017 and there are allegations against the whole family members of the husband, including the petitioner, have continuously harassed the deceased for bringing less dowry. Even after the death of Mandeep Kaur, the petitioner had telephoned the complainant, asking them to take the body of the deceased. The conduct of the accused does show that they had no liking to the deceased and have harassed her, leaving no other option for her except to commit suicide.