Punjab-Haryana High Court
Ram Lal vs State Of Punjab on 5 August, 2013
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
CRM No.M-22644 of 2013 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No.M-22644 of 2013 (O&M)
Date of decision : 05.08.2013
Ram Lal
...Petitioner
Versus
State of Punjab
...Respondent
CORAM: HON'BLE MR. JUSTICE JITENDRA CHAUHAN
Present: Mr. Hari Om Sharma, Advocate for the petitioner.
Mr. Luvinder Sofat, AAG, Punjab,
assisted by ASI Karam Chand.
JITENDRA CHAUHAN, J. (Oral)
The present petition has been filed under Section 438 of the Code of Criminal Procedure, for grant of anticipatory bail to the petitioner in case FIR No.154 dated 25.06.2013, registered under Sections 304B/34 of the Indian Penal Code, (for short, 'the IPC') at Police Station Phase-1, SAS Nagar (Mohali).
The learned counsel for the petitioners contends that the petitioner, aged 74 years, is the father-in-law of the deceased. He refers to the FIR and states that the deceased was maintained properly by the petitioner and other family members.
The learned State counsel submits that the husband of the Sethi Atul 2013.08.06 17:42 I attest to the accuracy and integrity of this document Chandigarh CRM No.M-22644 of 2013 -2- deceased had already sought ex parte divorce in Canada. Therefore, the accused had been pressurizing the deceased to seek divorce from her husband.
Heard.
There are specific allegations against the petitioner that he had been forcing the deceased to seek divorce and extending threat that he is sufficiently old, even if he goes to jail, he is not likely to lose anything. Admittedly, the death has taken place in the matrimonial home of the deceased.
In view of the specific allegations against the petitioner, no case for bail is made out.
Dismissed.
However, nothing noticed hereinabove shall be construed as an expression of opinion on the merits of the case.
05.08.2013 (JITENDRA CHAUHAN) atulsethi JUDGE Sethi Atul 2013.08.06 17:42 I attest to the accuracy and integrity of this document Chandigarh