Gurjit Singh and Others Vs State of Punjab and Another

High Court Of Punjab And Haryana At Chandigarh 26 Apr 2011 Criminal Miscellaneous No. M-12265 of 2011 (O and M)
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Criminal Miscellaneous No. M-12265 of 2011 (O and M)

Hon'ble Bench

Alok Singh, J

Final Decision

Dismissed

Acts Referred

Penal Code, 1860 (IPC) — Section 304B, 34

Judgement Text

Translate:

Alok Singh, J.@mdashPetitioners - husband, father-in-law and mother-in-law are seeking anticipatory bail by way of present petition.

2. Record reveals that Petitioners are summoned to face trial vide order dated 05.03.2011 passed by learned Sub Divisional Judicial Magistrate,

Sardulgarh, for offences punishable under Sections 304-B/34 IPC. Record further reveals that Amandip Kaur daughter of complainant-Amarjit

Singh was married with Petitioner No. 1 Gurjit Singh on 11.10.2006 and she has expired within seven years of her marriage. Poisonous substance

was found in her stomach. There are serious allegations against the Petitioners. Since learned Magistrate has applied his mind to summon the

accused Petitioners to face trial for offences punishable under Sections 304-B/34 IPC, therefore, at this stage it cannot be said that no prima facie

case is made out against the Petitioners, rather from the summoning order, prima facie case is made out against the Petitioner for offences

punishable under Sections 304-B/34 IPC. No good ground is made out to grant anticipatory bail.

Dismissed.

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