S.S. Saron, J. - (1.) HEARD counsel for the parties.
(2.) THE Petitioner seeks regular bail in a case registered against him on 31.7.2006 for the offence under Section 306 IPC. The FIR in the case has been lodged by Dalip Singh - father of deceased - Paramjit Kaur. The Petitioner - Malkit Singh is the husband of deceased Paramjit Kaur. According to the complainant, the Petitioner was having illicit relations with his maternal aunt whose husband had died. This was objected to by Paramjit Kaur (deceased). However, the Petitioner did not stop. On 31.7.2008, the complainant received an information that his daughter - Paramjit Kaur had died. The FIR was lodged by the complainant as he was sure that Malkit Singh - Petitioner had administered some poisonous substance to her.
(3.) THE FIR was registered for the offence under Section 306 IPC. The matter was compromised by way of a compromise (P2) that was recorded. The complainant stated that he did not want to lodge any false case against any person because his daughter had not been killed by any person and she had taken the poison herself and the matter was got compromised through respectables. A Panchayatnama (P3) was also recorded in which it is mentioned that Paramjit Kaur (deceased) was under mental depression and she had taken Sulfas. Thereafter, she was taken to Hartej Hospital, Amritsar, and she died. With regard to her death, no body was at fault.;