KAMALPREET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner Kamalpreet Singh has invoked the jurisdiction of this Court under Section 438 Cr.P.C. for anticipatory bail in case FIR No. 109 dated 23.12.2011, under Sections 201,306,120-B, 176 IPC, Police Station Garhi, District Jind.

(2.) The case has a intricably woven story. As is there before this Court, petitioner Kamalpreet Singh and Amrit Kaur deceased are stated to have entered into a wedlock on their own. A Criminal Writ Petition No. 2838 of 2011 by Balwinder Kaur mother of present petitioner was filed in this Court and the Investigating Officer was summoned for 22.12.2011. On request for adjournment, the matter was thereafter listed for 23.12.2011. In the writ petition, petitioner Balwinder Kaur has levelled allegations that Balihar Singh his wife Sukhwinder Kaur, Pargat Singh brother of Balihar Singh, Gulzar Singh son of Pargat Singh, Daler Singh son of Pritam Singh, his brother Satpal Singh all residents of Revar along with Navneet Kaur resident of Karnal have kidnapped the son of then petitioner namely Kamalpreet Singh (present petitioner) along with his wife Amrit Kaur. During the same it transpired that in fact on 18.12.2011, Amrit Kaur had died (which is claimed to be by electric shock) and the present petitioner husband of the deceased was not traceable. It was revealed that Amrit Kaur had died at her parents house and was cremated without any post mortem examination/inquest or without informing the police and it is on the basis of the same, the present case was got registered

(3.) Learned counsel for the petitioner has detailed at lengthy arguments claiming it to be honour killing by the parents of the girl and falsely implicating the petitioner husband in connivance with the police whereas the State has sought to oppose the bail on the grounds of heinousness of the offence and that it was on account of act and conduct of the petitioner husband the deceased had died.