Sukhwinder Kaur vs State of Punjab

Petitioner Sukhwinder Kaur has filed this petition under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in case FIR

No.88 dated 18.08.2017, registered at Police Station GRP Bathinda, District Bathinda, under Sections 306/34 of Indian Penal Code.

Notice of motion has been issued. Learned State counsel appeared and contested the instant petition.

I have heard learned counsel for the petitioner as well as learned State counsel and gone through the record.

From the record, I find that as per the FIR, present petitioner Sukhwinder Kaur had married with Darshan Singh, son of the complainant. As per the

allegations, there was some matrimonial dispute between them. On 11.08.2017, there was some quarrel between them and she called her parents. As

per the FIR, she alongwith her parents, brothers and children went to her parental home. She also filed some applications against Darshan Singh at

Police Station Boha, District Mansa. There is further averment in the FIR that Darshan Singh was depressed and as per the information received by

the complainant, he committed suicide on 18.08.2017 by jumping before a train. His suicide note was found there.

The petitioner has been in custody since 20.04.2018. She is not required for any investigation or interrogation purposes as she is in judicial custody.

The trial of the case will take long time. No useful purpose will be served by keeping her in custody till the final disposal of the case.

Keeping in view the facts and circumstances of the present case; without discussing the facts in minute detail and without expressing any opinion on

the merits of the case, this criminal miscellaneous petition is allowed and the petitioner is ordered to be released on bail subject to her furnishing

personal bonds in the sum of Rs.50,000/- with one surety in the like amount to the satisfaction of the trial Court/Duty Magistrate.