GOPAL GUPTA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The petitioner is the father-in-law, who seeks his regular bail in a dowry death case under Sections 498A/304B IPC against him and other co-accused persons vide FIR No. 310/2009, Police Station Ambedkar Nagar.

(2.) Arguments on this bail application have been heard.

(3.) The deceased was married with the son of the petitioner at Delhi on 27.04.2009. She died within six months of her marriage by hanging in the incident that took place in the house of her in-laws on 12.10.2009. After the death of the deceased, her parents have involved the husband, father-in-law, mother-in-law, nanad & devar of the deceased responsible for her unnatural death. The sister-in-law of the deceased, who has also been roped in the case, is stated to be a juvenile and has been kept in Column No. 12 of the charge-sheet filed against the accused persons before the concerned Court.