- (1.) PETITIONER Lakhwinder Kaur wife of Jaswinder Singh has preferred the instant petition for the grant of concession of regular bail, invoking the provisions of section 439 Cr.PC, in a case registered against her along with her other main co -accused, vide FIR No.134 dated 22.6.2012 (Annexure P1), for the commission of offences punishable under sections 302, 303, 212, 213, 201, 216, 174 -A, 380, 420, 403, 424, 467 and 120 -B by the police of Police Station City, Sri Muktsar Sahib.
(2.) NOTICE of the petition was issued to the State.
(3.) AFTER hearing the learned counsel for the parties, going through the record with their valuable help and after deep consideration over the entire matter, to my mind, the present petition deserves to be accepted in this regard. Tersely, the prosecution claimed that complainant Sukhmani Minar Lamba d/o late Satinder Singh Lamba is niece of Man Mohan Kaur Lamba. On 3.1.2012, Man Mohan Kaur Lamba had suffered leg injury and she was admitted in Deepak Hospital at Ludhiana for treatment by Manjit Singh, Rukmani and Malkiat Singh, where Mandeep Singh and Chinar Lamba met them. On 6.1.2012, her condition deteriorated and she was admitted in CMC Ludhiana, where she died on 8.1.2012. According to the prosecution, all the accused have hatched a criminal conspiracy, committed theft and mis -appropriated 5 Kgs. of gold and 30 Kgs.of silver from the house of Man Mohan Kaur Lamba (deceased).;