Punjab-Haryana High Court
Gurmit Singh Dhalla And Another vs State Of Punjab on 14 December, 2018
Author: Inderjit Singh
Bench: Inderjit Singh
CRM-M-42796-2018 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-42796-2018
Date of Decision: 14.12.2018
Gurmit Singh Dhalla and another
.. Petitioners
Vs.
State of Punjab
..Respondent
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. Mandeep Singh Sachdev, Advocate for the petitioners.
Ms. Monika Jalota, DAG, Punjab.
Mr. Amit Dhawan, Advocate for the complainant.
...
Inderjit Singh, J. (Oral)
Petitioners have filed this petition under Section 438 Cr.P.C. for grant of anticipatory bail in case FIR No.183 dated 09.09.2018, registered at Police Station GRP Jalandhar, District Jalandhar, under Sections 306 and 34 of the Indian Penal Code, 1860.
Notice of motion was issued.
Learned State counsel has appeared on behalf of the respondent-State and contested this petition.
I have heard learned counsel for the petitioner as well as learned State counsel and have gone through the record.
The FIR in the present case has been registered on the statement of complainant Smt. Prabha Sahni, mother of the deceased Rohit Sahni. As per the allegation in the FIR, his son Rohit Sahni was earlier married at Goraya, but he got divorced about 4-5 years back. Now, Rohit Sahni again got married with Chandni daughter of Gurmit Singh Dhalla. As 1 of 2 ::: Downloaded on - 21-01-2019 02:43:10 ::: CRM-M-42796-2018 2 per the FIR, a dispute remained between husband and wife, on account of which, Rohit Sahni has committed suicide. The present petitioners are father and mother of Chandni, wife of the deceased.
In pursuance of the interim order dated 05.10.2018, passed by this Court, the petitioners have already joined the investigation. They are not required for custodial interrogation. No useful purpose would be served by sending them to custody.
Keeping in view the facts and circumstances of the present case; without discussing the facts of the case in minute details and without expressing any opinion on the merits of the case, I find merit in this petition and the same is allowed. The order dated 05.10.2018 granting interim bail to the petitioners, is made absolute. However, the petitioners shall join the investigation as and when called upon to do so and shall abide by the conditions of Section 438 (2) Cr.P.C.
(INDERJIT SINGH)
14.12.2018 JUDGE
Jasmine Kaur
Whether speaking/reasoned Yes
Whether reportable No
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