- (1.) PETITIONER -Bhupinder Singh son of Mansa Singh, has preferred the instant petition for the grant of regular bail, in a case registered against him along with his wife & co -accused Satwant Kaur, vide FIR No.272 dated 01.08.2013, for the commission of offences punishable under Sections 302 and 201 read with Section 34 IPC, by the police of Police Station Pehowa, District Kurukshetra
(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 of the entire matter, to my mind, the present petition for regular bail deserves to be accepted in this context. Precisely, the prosecution claimed that Karandeep Kaur, daughter of the petitioner, was having love affairs with complainant - Saurav son of Sukhdev Singh. He provided her a SIM of mobile phone. On 24.07.2013, Karandeep Kaur was stated to have apprised the complainant that her parents may eliminate her. Subsequently, the dead body of Karandeep Kaur was recovered on 29.07.2013 from the canal. On the basis of suspicion, it was claimed that the petitioner and his wife have committed the murder of their daughter Karandeep Kaur.;