JAGTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have approached this Court seeking grant of anticipatory bail in a case registered against them vide FIR No.51 dated 24.3.2017 under Sections 304-B/498A/506/511/34 IPC at Police Station Raman, District Bathinda.

(2.) The FIR was lodged at the instance of Tikka Singh, wherein it has been alleged that his sister Simranjeet Kaur was married to Karamdeep Singh @ Buta Singh and although he had spent an amount of Rs. 25 lacs on marriage but her daughter's in-laws were not happy and shortly after marriage, her husband Buta Singh, sister-in-law Kirandeep Kaur and her parents-in-law started harassing her in order of press upon their demands for more dowry. It is alleged that Karamdeep Singh @ Butta Singh was confined in Central Jail as he had committed a murder. It is alleged that on 23.3.2017 at about 8 p.m. he had spoken to his sister who informed her that her sister-in-law and mother-in-law have threatened her to leave the matrimonial home and to go to her parental house failing which she would be eliminated. The complainant assured his sister that he would come to her matrimonial home in the morning to get her back. However, at about 11 p.m. the complainant received a call from a neighbour of her sister's in-laws, who informed that complainant's sister Simranjeet Kaur had caught fire. The complainant immediately rushed to Civil Hospital, Bathinda at about 1 a.m. from where he came to know that his sister had been shifted to some private hospital. It is alleged that complainant's sister was admitted in Cosmo Hospital and was struggling with life.

(3.) It is further the case of prosecution that Simranjeet Kaur could not survive and succumbed to her burn injuries.