L.N. Mittal, J. - (1.) Crl. Misc. No. 5435 of 2008:
(2.) APPLICATION is allowed and order dated 28.03.2007 of learned Additional Sessions Judge, Bathinda is taken on record. Main Case: Asha Rani has filed the instant petition for grant of regular bail in case FIR No. 617 dated 26.12.2006, under Sections 304 -B, 302, 315, 498 -A, 307, 316, 34 IPC, registered at Police Station Kotwali, District Bathinda. According to the prosecution version, Rakha Rani (since deceased) was married with petitioner's son Amrit Pal in September 2005. There were demands of dowry and harassment for the same by the petitioner as well as by her unmarried daughter and also by the husband of the deceased. Ultimately on 26.12.2006, the petitioner caught hair of the deceased and all the three accused i.e. the petitioner, her daughter Sunita and son Amrit Pal dragged the deceased and then Sunita poured kerosene on her and Amrit Pal set her afire. She ultimately succumbed to her burns. However, she made statement to the police, on the basis of which the instant FIR was registered. She also made a separate dying declaration to the same effect before Additional Chief Judicial Magistrate.
(3.) THE deceased died just after 15 months of her marriage on account of burns suffered in the matrimonial home. Petitioner is mother -in -law of the deceased. There are specific allegations against her, not only regarding demand of dowry and consequent harassment but also regarding her active participation in the occurrence leading to the death of the deceased. In addition to it, the deceased was also pregnant and obviously, the child in the womb also died with the deceased.;