Jaswinder Kaur vs State of Punjab

Ranjit Singh, J.—This order will dispose of Criminal Misc. M No. 10722 of 2012 (Jaswinder Kaur Vs. State of Punjab) and 11434 of 2012 (Rashpal Kaur Vs. State of Punjab) as the same have arisen out of common FIR. It is alleged in the FIR that the petitioners gave some poisonous medicine to the complainant. The petitioners, however, would contend that the complainant consumed something when her extra marital relations were detected and has blamed the petitioners unnecessarily with the present allegations. The petitioners otherwise have joined investigation. In response to query by the Court, the State counsel submits that no action has been taken to ascertain whether any poisonous substance was administered or found in the body of the complainant. Counsel for the complainant, however, points out that the stand in regard to extra marital relations being cause of taking this substance is taken before this Court for the first time and it was not urged before the Sessions Court. That fact has no significance.

Though counsel for the complainant is finding fault with the stand taken on behalf of the petitioners but he is unable to say as to why the petitioners had administered poison to the complainant. Without any comment on merits, order dated 30.4.2012 (In Crl. Misc. M No. 10722 of 2012) and order dated 24.4.2012 (In Crl. Misc. M No. 11434 of 2012) are made absolute. The petitioners would be at liberty to approach the trial Court for regular bail once the challan is presented. The trial Court would consider the grant of regular bail in the light of order passed by this Court. The petition is accordingly disposed of.