MANJU DEVI Vs. STATE

JUDGEMENT

(1.) Present Petition has been filed under Section 438 Cr.PC, read with Section 482 Cr.PC seeking Anticipatory Bail in FIR No. 555/2019 under Sections 304B/498A/34 IPC read with Section 4 of the Dowry Prohibition Act, 1961, registered at PS Khajuri Khas and for setting aside Order dated 02.06.2020 passed by the learned ASJ in rejecting the application of the Applicant for grant of anticipatory bail.

(2.) Applicant is the mother-in-law of deceased Abha Singh, daughter of Jitender Prasad and Geeta Devi. FIR was registered on the basis of a complaint by the mother of the deceased, Smt. Geeta Devi.

(3.) The case of the prosecution is that on 18.10.2019, a PCR call was received regarding hanging by a lady in Dayalpur. During inquiry, it came to notice that deceased Abha Singh was married with Abhimanyu Singh in the year 2017. The SDM was informed accordingly. On 19.10.2019, the mother and father of deceased Abha Singh reached Delhi from Bihar and their statements were recorded before the Executive Magistrate. In the statement of the complainant, it was alleged that her daughter Abha Singh was being harassed and tortured by her husband and in-laws. Thereafter, the case was registered and investigation was taken up.