- (1.) Petitioners Sukhwinder Kaur wife of Sonu and Balbir Kaur @ Verro w/o Paramjit Singh have applied for anticipatory bail in a case registered against them, vide FIR No.65 dated 27.3.2012, on accusation of having committed an offences punishable under section 306, 313, 316 and 511 IPC by the police of Police Station Sadar Tarn Taran, invoking the provisions of section 438 Cr.PC.
(2.) Concisely, the facts of the prosecution case, emanating from the record, are that the marriage of Komalpreet Kaur was solemnized with Harjinder Singh son of Paramjit Singh 31/2 months prior to the present occurrence. Sufficient dowry articles were stated to have been given at the time of marriage by her maternal uncle (Mamma). Her husband Harjinder Singh, who was doing the Sanitary work at Tarn Taran, was not doing any work at the time of occurrence. Petitioner Balbir Kaur, mother-in-law and Sukhwinder Kaur, sister-in-law of Komalpreet Kaur, were harassing her as her husband was not doing any work. They used to quarrel and taunt her daily in this respect. From the behaviour of the petitioners, Komalpreet Kaur poured kerosene and set her on fire. Subsequently, she succumbed to her injuries.
(3.) Levelling a variety of allegations and narrating the sequence of events, in all, the prosecution claimed that Komalpreet Kaur committed suicide and petitioners-accused have abetted the commission of offences. In the background of these allegations and in the wake of dying declaration of Komalpreet Kaur, the present case was registered against the accused in the manner depicted here-in-above.;