JARNAIL KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner Jarnail Kaur, who is aged about 66 years and who is real 'Against order of Karnail Singh, Addl. Sessions Judge, Bhatinda, D/- 13-5-2003 Mausi of the deceased, has filed the instant criminal revision against the order dated 13-5-2003 passed by the learned Additional Sessions Judge, Bathinda, vide which she has been summoned under Section 319, Cr.P.C. for facing the trial under Section 306, IPC.

(2.) In the instant case, an FIR was registered by the father of the deceased, Surjit Singh, on the allegation that his daughter, Harpal Kaur was married to Jagrup Singh and she was being harassed by her in-laws family for putting pressure to bring more dowry. It was also alleged that the petitioner, who is the real Mausi of the deceased was a mediator in the marriage and she was also compelling the deceased to bring more dowry. Because of the demand of dowry and the harassment, his daughter was coerced to commit suicide.

(3.) During the police investigation, the petitioner was found to be innocent and, therefore, her name was kept in column No. 2. However, the challan was presented against Jagrup Singh (husband) and his mother Balbir Kaur