MANPREET KAUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS is an application under Section 439 Cr.P.C. for releasing the petitioner on bail in FIR No. 358 of 2011 dated 16.11.2011 registered at Police Station, Paonta Sahib, District Sirmaur, under Sections 498 -A, 302, 109 IPC.

(2.) IT has been stated that the petitioner was arrested on 25.11.2011 and since then she is in custody. It has been stated that FIR has been registered against Balwinder Singh alias Radi on the allegations that he has committed murder of his wife Kamaljeet Kaur by sprinkling kerosene oil and setting her ablaze. The petitioner has nothing to do with the case. The petitioner is stranger to the present case. Balwinder Singh alias Radi has already been arrested and is in custody.

(3.) THE bail application has been opposed on the basis of status report. It has been stated that the case has been registered on the statement of Kuldeep Singh under Section 154 Cr.P.C. He has stated that he married his daughter Kamaljeet Kaur about six years ago with Balwinder Singh alias Radi, who treated his daughter badly from the very beginning. Kamaljeet Kaur continued to tolerate the ill -treatment but ultimately she came to his house alongwith children. The elder brother of Balwinder Singh took back Kamaljeet Kaur on his responsibility. On 15.11.2011 Balwinder Singh burnt Kamaljeet Kaur by sprinkling kerosene oil on her, on this case was registered.