JUDGEMENT
MR.HARI PAL VERMA,J. -
(1.)Prayer in the present petition filed under Sec. 439 Cr.P.C. is for grant of regular bail to the petitioner in case FIR No.41 dtd. 30/4/2018 registered under Ss. 304-B/34 of IPC at Police Station Kot Bhai, District Sri Muktsar Sahib.
(2.)The allegations against the petitioner are that the in-laws family of the deceased-Jaspreet Kaur are greedy kind of persons and were repeatedly raising demand of dowry. About a year prior to the death of Jaspreet Kaur, they had given a buffalo to the in-laws of the deceased and about 20 days prior to the occurrence, they had given buffalo of the value of Rs.70,000.00 as per the demand of her in-laws. They threatened her to bring a new car otherwise they will kill her.
(3.)Counsel for the petitioner has argued that marriage of the deceased was solemnized with Kulwinder Singh in the year 2013 and out of the wedlock, a son Kulvir Singh was born to them. The petitioner is in custody since 30/5/2018. The cause of death, as per the postmortem report, is 'hanging' as she committed suicide. She, being lady of about 55 years of age and is in custody since 30/5/2018, deserves to be admitted on bail.
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