KIRANDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the present petition is for grant of anticipatory bail to the petitioner in FIR No.6 dtd. 8/1/2022 registered under Sec. 306 of the Indian Penal Code, 1860 at Police Station Lambra, District Jalandhar.

(2.) Learned counsel for the petitioner has submitted that the petitioner is a 20 years old young girl against whom the present FIR has been registered by the father of Ajay Kumar on the allegations that the said Ajay Kumar was friendly with the present petitioner and he used to talk to the petitioner on phone and wanted to solemnize marriage with her and on 7/1/2022, the said Ajay Kumar had gone outside the housewhile talking to the petitioner on mobile phone and on 8/1/2022, he alleged that his son had committed suicide and it has been alleged in the FIR that the father of the deceased i.e. the complainant had a doubt that his son had committed suicide because of the present petitioner.

(3.) Learned counsel for the petitioner has submitted that in the present case, there is no suicide note. It is further submitted that there is nothing to even remotely show that there was any relationship between the petitioner and the said Ajay Kumar. It is argued that even in case, Ajay Kumar wanted to marry the present petitioner and the petitioner refused to marry the said Ajay Kumar and the said Ajay Kumar had committed suicide on that pretext, the same would not make out an offence under Sec. 306 of IPC. It is further argued that even as per the FIR, it is not even the case of the father of the deceased that the deceased had informed him that he had a liking for the present petitioner or that he wanted to marry the present petitioner or the present petitioner harassed him. Learned counsel for the petitioner has submitted that the petitioner is not involved in any other case. He has relied upon the judgment dtd. 26/7/2021 passed by the Hon'ble Supreme Court of India in Special Leave to Appeal (Crl) no.7284 of 2017 titled as "Shabbir Hussain vs. The State of Madhya Pradesh and Ors.".