MEHINDER SINGH SULLAR, J. - (1.) PETITIONER Balvir Kaur alias Balbir Kaur, mother-in-law of Gagandeep Kaur (deceased) has directed the instant application for the grant of regular bail, in a case registered against her alongwith her son Jaswinder Singh (husband), Swaranjit Kaur alias Phano and Meeta (married sisters-in-law) of Gagandeep Kaur (deceased), invoking the provisions of Section 439 Cr.PC.
(2.) CONCISELY , the prosecution version is that the marriage of Gagandeep Kaur was solemnized with Jaswinder Singh son of Gurdev Singh according to Sikh rites and ceremonies in the month of November, 2007 at City Marriage Palace, Kothe Baghu, Jagraon. At the time of marriage, sufficient dowry articles, including gifts and jewellery were stated to have been given, but the husband and his other family members were not satisfied with the same. She was upset from the behaviour of her husband and his other relatives. She herself consumed & administered some poisonous substance to her son and committed suicide. Levelling a variety of allegations and narrating the sequence of events, in all, the prosecution claimed that the death of Gagandeep Kaur occurred on 30.5.2011 otherwise than under normal circumstances within seven years of her marriage and soon before her death, she was subjected to cruelty and harassment by her husband and his other relatives for and in connection with the demand of dowry. Thus, the accused have committed the offence of dowry death punishable under Section 304-B IPC. In the background of these allegations and in the wake of statement of Bharpur Singh, father of the deceased, the present case was registered against the accused, by way of FIR No.76 dated 1.5.2011 on accusation of having committed the offence punishable under Section 304-B IPC by the police of Police Station Sadar Jagraon, District Ludhiana in the manner described here-in-above.
(3.) NOTICE of the application was issued to the State.;