K.S.KUMARAN,J - (1.)FIR No. 29 dated 16.3.99 has been registered at Police Station Talwandi Sabo under Sections 306/201/34 IPC on the statement of Mukhtiar Kaur wherein the following among other allegations are found :-
(2.)THE complainant's daughter-Iqbal Kaur was married to Roop Singh (petitioner herein) about 8/9 years ago. 2 year ago, Raj Singh, brother-in-law of Iqbal Kaur was married and was given a scooter in dowry, after which petitioner, his mother-Gurdial Kaur and his father-Bogha Singh started harassing and telling Iqbal Kaur to get a scooter about which Iqbal Kaur told many a time.
12 days ago, Iqbal Kaur came to the village and told that petitioner-Roop Singh, Gurdial Kaur and Bogha Singh are pressing her to get a scooter and she was informed that after the son of the complainant comes on leave, they will talk about it. Iqbal Kaur went to her village. On 16.3.99, Gurdas Singh informed the complainant that something had happened to Iqbal Kaur. The complainant alongwith others went to village Lelewala where he found Iqbal Kaur lying dead on the bed. The complainant came to know that Iqbal Kaur had committed suicide by jumping into a sua (a canal) out of frustration caused by Roop Singh, Bhag Singh and Gurdial Kaur. Petitioner and the other accused had also cremated Iqbal Kaur in the presence of the complainant but without his consent.

(3.)PETITIONER approached the Sessions Court, Bathinda for bail under Section 439 Cr.P.C. but his application was dismissed. Therefore, the petitioner has approached this Court for the same relief.