Tejinder Singh Dhindsa, J. - (1.) THIS order shall dispose of the present petition filed under Section 439 Cr. P.C praying for the grant of regular bail to the petitioner in case F.I.R. No. 170 dated 6.11.2012 under sections 306, 34 I.P.C., registered at Police Station, Lalru, District S.A.S. Nagar, Mohali.
(2.) THE deceased in the present case is Neetu, who is alleged to have committed suicide on 6.11.2012. The present petitioner is the husband of deceased and the F.I.R has been registered on the statement of her brother namely Davinder Singh. As per prosecution version marriage between the petitioner and the deceased took place in September, 2000 and out of such wedlock two sons were born. Allegations are that the relations between the husband and wife were not cordial primarily on account of two reasons i.e. the present petitioner allegedly having maintained illicit relations with another lady and secondly not providing money to the deceased so as to survive in the matrimonial home. Further allegation is that on 5.11.2012 the deceased had made a call to her brother i.e. the complainant on his mobile phone at about 1/1.30 P.M. and had disclosed that her father -in -law as also her husband, present petitioner had made her life miserable and she could not tolerate such situation any more and wanted to end her life. It is against such factual backdrop that the criminal prosecution had been launched against the present petitioner. It would be apposite to notice that father -in -law of the deceased, even though, had been found to be innocent by the investigating agency but thereafter in pursuance to an application filed under Section 319 Cr. P.C, the father -in -law namely Mani Ram has been summoned as an additional accused. Such order is a subject matter of challenge before this Court in CRM No. M -2493 of 2013 which is pending adjudication and proceedings qua Mani Ram i.e. father -in -law of the deceased have been stayed.
(3.) THE present petition has been vehemently opposed by the learned State counsel as also learned counsel appearing for the complainant by submitting that there are specific allegations against the petitioner with regard to illicit relations with some other lady. It is contended that the allegations are serious in nature and it is on account of the harassment meted out to Neetu that she had no other option but to take the extreme step of ending her life.;