PINKI @ PINKY RANI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner in this petition seeks anticipatory bail, in view of FIR No. 93, dated 14.08.2013 having been registered against her husband and her, on the allegation that they had abetted the suicide of the brother of the complainant, i.e. of Dinesh Kumar. Consequently, the FIR was registered in respect of offences punishable under Section 306 IPC, read with Section 34 IPC. As per the allegation, the deceased, Dinesh Kumar, had borrowed Rs. 10 lacs from the husband of the petitioner, i.e. Roshan Lal @ Paala and was paying monthly interest @ 10% per month and had returned about Rs. 2 lacs though he was not in a position to pay the principal amount. The deceased was stated to be running an electronic shop in Ludhiana.

(2.) THE allegation in the FIR, further is, that on account of the constant threats meted out by the petitioner and her husband, to the deceased, including threats to his life, fed up with such threats, he hanged himself on the morning of 14.08.2013, from the ceiling fan of his shop.

(3.) MR . Bajaj had further argued that the petitioner is only a housewife and had nothing to do with the business dealings of her husband and that such she has been simply falsely roped in by the complainant, even presuming the fact that, though it was not admitted to be so, some business dealings between the petitioners' husband and the deceased.