Punjab-Haryana High Court
Jaspreet Kaur Alias Preeti Alias ... vs State Of Punjab on 20 December, 2022
SANDEEP
2022.12.18 22:14
CRM-M-57397-2022 -l-
104
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-57397-2022
Date of Decision:- 20.12.2022.
JASPREET KAUR ALIAS PREETI ALIAS LACHHMI
....Petitioner
Vs.
STATE OF PUNJAB .. Respondent
CORAM:-HON'BLE MRS. JUSTICE AMARJOT BHATTI
Present:- Mr. Shehbaz Thind, Advocate for the petitioner.
Mr. Kunwarbir Singh, AAG Punjab.
36 2 3k ok 3k
AMARJOT BHATTI, J. (Oral)
The petitioner -- Jaspreet Kaur @ Preeti @ Lachhmi has filed the
instant petition under Section 438 CrP.C. for grant of anticipatory bail in
FIR No.3 dated 03.01.2022 under Sections 304-B and 120-B of IPC,
registered at Police Station Moti Nagar, District Ludhiana.
As per the facts of the case the Ghansham Sharma, father of the
deceased victim gave his statement to the police that his daughter i.e.
victim aged about 23 years got married with Gagandeep son of Surender
about 1'4 years ago. He had given dowry as per his capacity. After some
time of marriage her husband started beating her and told her to get money
from her parents. At times, he refused to give money and it caused a lot of
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SANDEEP
2022.12.18 22:14
trouble to the victim. At times they used to satisfy some of the demands.
She was taunted by her husband and even by the other in-laws family. She
was kept in the parental house and she was again sent back to the
matrimonial home where she was again ill treated by her husband -
Gagandeep, mother-in-law Mohni and sister-in-law jethani Preeti. On
02.01.2022 his son received call from Mohindervir Singh that the victim
had a quarrel with her husband and she was not opening the door of bed
room. On 03.01.2022 Gagandeep called his son Lucky at 9.05 am and
disclosed that the victim had committed suicide. They reached the
matrimonial home of his daughter where the dead body was lying on a bed
and there were marks of injury on her neck and body. With these
allegations the present FIR has been registered under Section 304-B and
120-B IPC.
Learned counsel for the petitioner argued that she is sister-in-
law of the deceased victim. The allegations against her are vague. She had
no concern with the married life of victim and her husband Gagandeep.
She is ready to abide by the terms of the bail order. It is prayed that her
anticipatory bail application may be allowed.
The status report is filed by learned counsel representing the
State. It is pointed out that the allegations against the petitioner and other
co-accused are serious in nature. The petitioner is evading the process of
law. The efforts are being made to arrest her but she is absconding. She has
not joined the investigation till date. In order to find out the truth her
custodial interrogation is required. Therefore, her anticipatory bail may be
dismissed.
I have considered the arguments and have gone through the
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SANDEEP
2022.12.18 22:14
record carefully. In this case, the victim got married about 1'4 years ago
with Gagandeep where she was residing with her husband and in-laws
family. There are specific allegations of maltreatment on account of
demand of dowry and cash amount. Ultimately, the victim died unnatural
death in the matrimonial home. The petitioner is sister-in-law jethani of
the deceased victim who was also residing in the same house.There are
specific serious allegations against the present petitioner who has not
joined the investigation till date.
Under these circumstances in case the petitioner is released on
anticipatory bail then the investigation of this case will be adversely
effected. Considering the specific allegations and the aforesaid facts, it is
not a fit case to grant relief of anticipatory bail to the petitioner and the
same is, accordingly, declined.
The anticipatory bail application is disposed of, accordingly.
20.12.2022 (AMARJOT BHATTI)
snd JUDGE
Whether speaking/reasoned: Yes/No.
Whether reportable: Yes/No
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