- (1.) Sukhwinder Singh and Ujaggar Singh have brought their respective petitions for pre-arrest bail under the provisions of section 438 Cr. P.C. in a case registered by way of FIR No. 64 dated 25.3.2011 at Police Station Kotwali Nabha, Tehsil and District Patiala for an offence punishable under section 304-B read with section 34 of Indian Penal Code.
(2.) The petitioners are husband and wife. The case, in brief, against them and their son Kulwinder Singh is that Kamaljit Singh, complainant married his daughter Shivdeep Kaur with Kulwinder Singh on 5.7.2009. She was harassed by the petitiones and their son in connection with the demand of dowry. A sum of Rs. 2,50,000/- had been deposited by the complainant in the account of Kulwinder Singh. Since December, 2010, Shivdeep Kaur along with her husband started residing with the complainant. Despite it, Kulwinder Singh as also the petitioners did not spare her and made a demand of Safari car and a sum of Rs. 8.00 lacs on Shivdeep Kaur. On 23.2.2011, Kulwinder Singh left the house of the complainant on the pretext of attending the marriage of his friend. He had been putting on golden karra, gold chain and a gold ring when he left the house and when he returned, he was not having these ornaments. On Shivdeep Kaur asking him about those ornaments, they entered into a hot arguments. On the next day, Ujjagar Singh and Sukhwinder Kaur along with their son came to the house of the complainant and started harassing Shivdeep Kaur for more dowry. They left the house in the evening. On telephone also, they used to threaten Shivdeep Kaur by saying that she could come to their house only if she brought a Safari car and a sum of Rs. 8.00 lacs. The complainant had claimed that under pressure, Shivdeep Kaur took some poisonous material on 23.3.2011. She was taken to Columbia Asia Hospital where she died on 23.5.2011 at 1.00 AM.
(3.) Learned counsel for the petitioners has submitted that the deceased was at her parental home when she committed suicide.;