Gurjit Singh and Others vs State of Punjab and Another

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

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.