ATUL GUPTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Abovenamed accused Atul Gupta has preferred the instant petition under Section 439 Cr.P.C. for grant of bail in case FIR No.155 dated 10.04.2018, registered under Sections 304-B, 120-B IPC, at Police Station Civil Lines, Amritsar, District Amritsar.

(2.) This case relates to the death of Smt. Nitya Gupta, who died on 13.02.2018, by consuming aluminium phosphate, within seven years of her marriage.

(3.) Briefly stated, it is a case of the prosecution that the marriage between the deceased and Atul Gupta (petitioner) was solemnized on 04.12.2011. They were blessed with a son namely Mahir, aged about five years.