SATNAM SINGH Vs. UNION TERRITORY J&K

JUDGEMENT

(1.) Instant application for grant of bail has been moved by the petitioner/accused whereby he has sought bail in the case arising out of FIR No. 43 of 2020 for offence under Section 306 IPC registered with Police Station, Ramgarh.

(2.) The facts leading to registration of aforesaid FIR are that on 19.04.2020, one Bachan Kour lodged a written complaint with the Police of Police Station, Ramgarh alleging therein that, in the year 2018, her granddaughter, namely Nirmal Jeet Kour had solemnized marriage with petitioner/accused. It was further alleged that after the marriage, the father-in-law, mother-in-law and the husband of Nirmal Jeet Kour used to harass her and due to their cruel behaviour, she committed suicide at her matrimonial home. It was also alleged that the sister-in-law of the deceased namely Harjeet Kour, who was having two daughters, regularly pressurised the deceased to give birth to one son due to which the deceased got depressed, as a consequence whereof, she ended her life by consuming a poisonous substance.

(3.) On the basis of aforesaid report, the Police started investigation of the case, seized the dead body, got its post mortem conducted and recorded the statements of the witnesses under Section 161 Cr.P.C. After investigation of the case, offence under Section 306 IPC was found established against the accused Harjeet Kour and Darshan Kour as also against the petitioner herein, who happens to be the husband of the deceased.