PUNEET SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Criminal Misc. No. 3661-M of 1999 has been filed by Puneet Singh and Nirmaljit Kaur for being released on bail in anticipation of arrest. Criminal Misc. No. 9026 of 1999 has been filed by the complainant for clarification/modification of the order passed on this application on 9.2.1999. Therefore, these petitions are disposed of by this common order.

(2.) D.D.R. No. 8 dated 6.11.1998 of Police Station Sadar, Patiala came to be registered on the application sent by the complainant-Shankar Singh regarding the death of his daughter by name Kamalpreet Kaur. Later on F.I.R. No.25 dated 19.1.1999 was registered on that basis. The material allegations found therein are as follows :

(3.) On 25.2.1998 Kamalpreet Kaur aged 24 years was engaged to be married with Puneet Singh. Puneet Singh's mother is Nirmaljit Kaur. 3/4 months after the engagement, Puneet Singh and Nirmal Jit Kaur started making a demand for Rs. 5 lakhs in cash stating that they were constructing a house by borrowing loan from their relations which had to be returned. They have been vsiting the house of complainant often and were making demands for money on various pretexts. Therefore, Kamalpreet Kaur started feeling depressed.