Baldev Singh, J. - (1.) This petition has been filed under Section 439 of the Code of Criminal Procedure for granting bail to accused petitioner Ajit Singh alias Jit Singh in case F.I.R No.71 dated 12.8.2005 under Sections 304-B and 120-B of the Indian Penal Code registered at Police Station Kurali, District Ropar.
(2.) Saroj daughter of Dev Kaur (complainant) had committed suicide on 8.8.2005 at about 10 A.M in the house of her in-laws. On receiving information about her death, Dev Kaur (complainant) along with her relatives came to Village Salamatpur at the house of the petitioner and found the dead body of Saroj. Inquest proceedings were conducted by the police on her dead body. Statement of Dev Kaur was recorded during inquest Criminal Miscellaneous No.12621-M of 2006. proceedings on 8.8.2005. She had made statement that Saroj was pregnant about six months back and she had a miscarriage due to which she was living under tension. She committed suicide. None of the in-laws' family members was present at that time in the house. She further stated that she along with her relatives and sons had come to Village Salamatpur and had seen the dead body of Saroj. They had no suspicion of any kind on the in-laws' family members with regard to the death of Saroj. Her death took place due to her mental tension and nobody was responsible for the same. Then, there was gathering of the respectables of both the Villages i.e. Salamatpur and Jaloli in the form of Panchayats.
(3.) This petitioner and Dev Kaur (complainant) were signatories to a written compromise which was effected on 8.8.2005. Both the parties agreed that Saroj was mentally upset and she committed suicide.;