NIKHIL JAIN Vs. STATE

JUDGEMENT

(1.) Vide present petition, petitioner is seeking bail in FIR No. 302/2020, under Sections 376/376-D/323/506/109/34 IPC, registered at police station Farsh Bazar, Delhi.

(2.) The petitioner is in judicial custody in this case since 23.07.2020. The complainant of this FIR is none else than petitioner 's wife. The present petition has been filed on the ground that petitioner is innocent and the FIR in question is an outcome of matrimonial dispute between the parties.

(3.) The brief background of this case, as spelt out in the FIR in question, is that the marriage of complainant with one Paras, brother of petitioner, was solemnized on 06.12.2014. Since Paras had frequent quarrels with his parents, he committed suicide on 22.05.2015. Thereafter, with the consent of parents of both the sides, marriage of complainant was solemnized with petitioner herein on 11.06.2015.