SARABJEET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition under Sec. 439 Cr.P.C. has been filed by the petitioner-Sarabjeet Kaur for grant of regular bail in a case FIR No.84 dtd. 20/7/2018 for the offence punishable under Ss. 302, 34 IPC and later on added Sec. 201 IPC, registered at Police Station Jaitu, District Faridkot.

(2.) The petitioner is in custody since her arrest on 20/7/2018. As per the version of the complainant namely Mohinder Singh, his son Jagsir Singh had gone along with Angrej Singh (cousin of Jagsir Singh) and left the house on 13/5/2018 and went along with him to Romana Albel Singh. On 14/5/2018 at about 8.30 a.m., the complainant received a message that the dead body of his son Jagsir Singh was lying at railway line. It is further narrated that the dead body was identified by the complainant and the proceedings were carried under Sec. 174 Cr.P.C. by the railway police. However, the complainant had expressed his suspicion upon Angrej Singh regarding murder of his son on the ground that it was suspected by Angrej Singh that his wife Sarabjit Kaur (petitioner) had illicit relations with Jagsir Singh.

(3.) Learned counsel for the petitioner contends that the alleged occurrence took place on 14/5/2018 and during the inquest proceedings, no such allegation was made by the complainant. FIR was got recorded by the complainant after a gap of more than two months i.e. on 20/7/2018. It is further contended that the petitioner was pregnant at that time and it does not appeal to prudence that Angrej Singh would associate his wife in committing the alleged crime despite having a suspicion of illicit relations with his cousin Jagsir Singh.