Punjab-Haryana High Court
Gurwinder Kaur vs State Of Punjab And Others on 8 October, 2013
Author: Sabina
Bench: Sabina
CRM No.M-33788 of 2012 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
(226)
CRM No.M-33788 of 2012
Date of decision: 08.10.2013.
Gurwinder Kaur
......Petitioner
Versus
State of Punjab and others
.......Respondents
CORAM: HON'BLE MRS. JUSTICE SABINA
By Post
Present: Mr. Neeraj Yadav, AAG, Punjab.
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SABINA, J.
On receipt of complaint from the petitioner, the matter was ordered to be taken up on the judicial side.
Notice was issued to the State. Preliminary submission No.2 of the reply filed by the State reads as under:-
"That in her statement the petitioner stated that her son was serving as Peon in the Office of Tehsildar at Ferozepur. On 29.05.2012 he came back after finishing his duty and thereafter on his motor cycle again left for Ferozepur in the evening. At about 8.30 PM Sandeep Sethi 2013.10.10 11:37 I attest to the accuracy and integrity of this document CRM No.M-33788 of 2012 -2- the brother-in-law of Gurbhej Singh namely Binder Singh S/o Jeet Singh R/o Village Chadik informed the petitioner on telephonic that Gurbej Singh is lying on the road ahead of SEM Drain of Village Beed Ghugiana Muktsar- Ferozepur road to there and make enquiries. Then petitioner's brother-in-law (Devar) Joginder Singh S/o Gurdial Singh reached at the spot and he took Gurbhej Singh to the Hospital at Faridkot. She also reached in the Hospital. Doctors after giving him first aid referred him to Ludhiana and he was admitted in Deep Hospital at Ludhiana by the petitioner and he died in the evening of 30.05.2012. She further stated that she had came to know that he had died on account of meeting with an accident with some unknown vehicle or on account of falling down from his motor cycle on it's own and she had no suspicion against anybody. If any information come across regarding the same that would be given to the police. The said statement was recorded by the ASI in the presence of Balwinder Singh Ex. Panch. The same was read over to the petitioner and she after having admitted to be correct putt her right thumb impression on the same. The said Ex. Panch has also put his signatures. The said statement was forth with sent to the police station through HC Hardev Singh and DDR No.21 Sandeep Sethi 2013.10.10 11:37 I attest to the accuracy and integrity of this document CRM No.M-33788 of 2012 -3- dated 31.05.2012 was also recorded in the police station. So proceedings u/ 174 Cr.P.C. were under taken."
It has further been submitted in the reply that as per the post-mortem report, the cause of death had been opined due to road-side accident injuries. In these circumstances, in view of the reply filed by the State, no further interference by this Court is called for.
Petition stands disposed of accordingly.
(SABINA) JUDGE October 08, 2013.
sandeep sethi Sandeep Sethi 2013.10.10 11:37 I attest to the accuracy and integrity of this document