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Judgment
Dr. Sarojnei Saksena, J.
Petitioner''s counsel submits that the petitioner is 71 years old. He is father of the second husband of the deceased. The only allegation made in the First Information Report is that the petitioner and his son were taunting the deceased that she was unable to bear any child. She submits that the deceased''s second husband Satish is having four children from first wife. Challan has been filed; the petitioner has been chargesheeted and now the case is at the evidence stage, but uptil now only two doctors have been examined. She contends that the conclusion of the trial will take a long time.
The learned Deputy Advocate General, Punjab, submits that the deceased died at Mandi Gobindgarh, but the petitioner and his son took away the dead body to Batala where they cremated her without informing her parents; therefore, no postmortem could be done. The police has registered a case under Sections 306/201 and 498A of the Indian Penal Code.
After hearing the rival contentions, bail petition is disposed of with the direction that on the next date of hearing, i.e. 3.4.1998 all the important witnesses who are summoned for this date should be examined and after recording the statements of Mohinder Singh, Avinash Kaur, Bhag Singh and Jyoti Rani, the petitioner be enlarged on bail if he submits bail bonds to the satisfaction of the trial Judge.