SURAJ MALHOTRA Vs. STATE OF DELHI

JUDGEMENT

(1.) The petitioner has filed the present petition seeking bail in FIR No.0230/2019 under Section 498A/406/377/354(A)/34 of the Indian Penal Code, 1860 (hereafter 'IPC') registered with PS Moti Nagar.

(2.) The said FIR was registered on 14.05.2019 at the instance of the petitioner's wife (hereafter 'the complainant'). She had made a complaint dated 19.12.2018, with CAW Cell West District, Delhi and the same was registered on 20.12.2018.

(3.) In her complaint, the complainant stated that she and petitioner were married on 20.04.2018. The family consisted of six persons: petitioner's maternal grandmother (nani saas), her brother-in-law (husband's brother 'Dheeraj'), his wife (Ruby), their son (Gaurav), the complainant and her husband (petitioner herein). She stated that after her marriage all of them resided at a flat bearing 13-A Silver Creek II, Zirakpur, Punjab. She alleged that after her marriage, her in-laws started harassing her for dowry. She alleged that they would taunt her by retorting, what she had brought (tu lekar hi kya aayi hai). She alleged that the petitioner (her husband) was influenced by his brother, Dheeraj, and his sister-in-law, Ruby and would join them in abusing her and beating her. She was treated as a maid in the house and they made incessant dowry demands for cash and a car.