BILLO Vs. STATE, NCT OF DELHI

JUDGEMENT

(1.) This petition under Section 438 Cr.P.C. is for grant of bail to the petitioner in the event of arrest in FIR No.209/2020 dated 20.05.2020 registered at Police Station Seelampur for offences punishable under Sections 498A/304B/34 IPC.

(2.) Brother (Rehan) of the deceased (Foziya) filed a complaint stating that his sister got married to one Sartaj @ Shahrukh R/o B-1, New Seelampur, near Jama Masjid, Seelampur, Delhi, on 26.01.2015. It is stated that initially everything was fine in the marriage but after four-five months of the marriage, the in-laws of the deceased started demanding dowry. It is stated that several times the mother of the deceased gave money to the inlaws of the deceased without disclosing it either to the father of the deceased or the complainant. It is stated that one Swift Car, 25 tolas of gold, one motorcycle were given by the parents of the deceased to her in-laws as dowry and a good amount of money was spent on the marriage. It is stated that about six months before her death, the deceased had lodged a complaint against her husband Shahrukh. It is stated that the parents of the deceased had taken her back to their home. It is stated that pursuant to a settlement and on an assurance given by her in-laws the deceased was sent back to her matrimonial home. It is stated that 2-3 days before the incident, the deceased gave a phone call to her mother and stated that her husband would kill her and that they should come and take her away. It is stated that on 19.05.2020, at about 4:30 PM, the father-in-law of the deceased gave a phone call to the mother of the deceased and asked to her come and take her daughter away otherwise Shahrukh would kill her. It is stated that the complainant and his family tried to call the in-laws of the deceased but no one picked up the phone. It is stated that on the same day the co-brother of the complainant gave a call and stated that the condition of the deceased, Foziya, was very critical and that she has been admitted to ICU. It is stated that when the complainant and his family members reached the hospital they were informed that Foziya has passed away. On the said statement FIR No.209/2020 dated 20.05.2020, was registered at Police Station Seelampur for offences punishable under Sections 498A/304B/34 IPC.

(3.) The petitioner filed an application under Section 438 Cr.P.C seeking anticipatory bail before the Sessions Court which was rejected by the learned Special Judge (NDPS), North East, vide order dated 20.10.2020. Thereafter the petitioner has filed the instant application.