Baldev Singh, J. - (1.) Joga Singh has filed this petition under Section 439 of the Code of Criminal Procedure for granting him bail in case F.I.R. No.239 dated 5.10.2005 under Section 306 of the Indian Penal Code registered at Police Station Shahkot, District Jalandhar.
(2.) It is argued by the Ld. Counsel for the petitioner that he has not committed offence under Section 306 of the Indian Penal Code. The family of the deceased was not the prospective in-laws of the petitioner. He belongs to Jat Sikh family whereas the complainant and the deceased belong to Balmiki family.
(3.) There is no allegation that he administered poisonous substance to the deceased. The complainant lodged false F.I.R. The complainant had executed an agreement of sale in favour of the petitioner. Sale deed was agreed to be executed on 7.5.2006.;