ANIL KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This 1st anticipatory bail application under Sec. 438 Cr.P.C. in a case bearing FIR No.224 dtd. 7/9/2017 registered under Sec. 306 of the Indian Penal Code at Police Station, City, Kapurthala has come about by accused/petitioners namely, Anil Kumar-husband, Raj Kumar-father-in-law and Kamlesh Rani-Mother-in-law of deceased, Richa.

(2.) The brief allegations spelled out that marriage between the parties took place on 30/1/2012 out of which one daughter, who is still a minor, was born and on account of matrimonial disaccord, the deceased wife was driven to commit suicide on 7/9/2017 on account of torture and persistent demand of dowry by the accused side. As a consequence, this case was got registered initially under Sec. 306 IPC in which accused namely, Anil Kumar, Raj Kumar and Kamlesh Rani were arrested and were released on bail on 31/5/2018, 20/7/2018 and 5/10/2018, respectively. Heard.

(3.) Learned counsel for the petitioner is apprehensive of the fact that after the petitioners were allowed bail, an application for addition/alteration of offence under Sec. 304-B IPC has been moved and there is every likelihood then the petitioners be again send behind the bars when already have been allowed bail.