- (1.) Amarjit Kaur w/o Balbir Singh has applied for grant of regular bail in FIR No. 55 dated 23.5.2010 under Sections 302, 120-B IPC registered at Police Station Jaitu, District Faridkot. The law was set in motion on recording the statement of Nasib Singh, father of the deceased, who has stated that on 20.5.2010 he received a mobile phone call from his daughter who disclosed that she be taken from there otherwise she would be killed. He has further stated that he alongwith Roop Singh s/o Hakam Singh went to the house of her daughter's in-laws and found that his son-in-law Bahadar Singh was sitting on his daughter. He was gagging her mouth with a cloth. The complainant raised a noise on seeing him that he in order to kill his daughter was throttling her neck. Bahadar Singh ran away from there saying that he has finished the work by killing his daughter by giving her some poisonous substance and by throttling her. It is further mentioned in the FIR that Nirmal Kaur his daughter has been killed by his son-in-law Bahadar Singh after conniving with his father Balbir Singh.
(2.) The name of the petitioner does not figure in the FIR. Balbir Singh has been granted the concession of bail by this Court vide Crl.M.No. M-25961 of 2010 on 29.10.2010. The petitioner is stated to be in custody since 15.9.2010.
(3.) Learned State counsel has stated that only evidence of last seen is there. There is no attribution to the petitioner in the FIR, as well as, in the further investigation. No poisonous substance was found as per the report of Forensic Science Laboratory. Balbir Singh has already been allowed the concession of bail.;