URVINDER SINGH Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Through the medium of instant petition, the petitioners are seeking bail in anticipation of their arrest in FIR No. 155/2020 for offence under Section 306 IPC registered with Police Station, Poonch.

(2.) The facts giving rise to filing of this petition are that on 21.03.2019, an information was received by the Police of Police Station, Poonch that deceased Jaspreet Kour, while being admitted in District Hospital Poonch, had died in suspicious circumstances. Inquest proceedings under Section 174 of Cr.P.C. were initiated. During the inquest proceedings, the statements of witnesses under Section 175 of Cr.P.C were recorded and postmortem of dead body of the deceased was conducted. As per the medical report, the death of the deceased had taken place due to poisoning . On the basis of the report of inquest proceedings, FIR No. 155/2020 for offence under Section 306 IPC came to be registered and investigation was set into motion.

(3.) During the course of investigation, a suicide note alleged to have been written by the deceased lady was produced by her father before the police wherein the deceased lady had alleged acts of cruelty and harassment against her by the petitioners. It came to fore, during the investigation of the case, that about 10/11 years back, the deceased lady had entered into wedlock with one Jaswinder Singh and out of this wedlock, one daughter was born. The husband of the deceased was drunkard and he was having some land dispute with his brothers, who wanted to grab the whole property. It also came to fore that on 30.01.2018, the husband of the deceased committed suicide and in this regard, FIR No.33/2019 for offence under Section 306 IPC was registered against the deceased lady on 20.03.2019. It is alleged that on the same day, the petitioners met the deceased lady and threatened her that she as well as her parents and brothers will be sent to the jail. It also came to fore that the deceased was driven to commit suicide due to the acts of cruelty committed upon her by the petitioners.