RAVINDER SINGH Vs. STATE

JUDGEMENT

(1.) This is an application for grant of anticipatory bail by the petitioner in respect of FIR No. 425/2010, under Section 498A/304B IPC, registered by P.S. Mehrauli, New Delhi.

(2.) Briefly stated the facts of the case are that on 24.09.2010 at about 2.00 AM an information vide DD No. 97B was received at P.S. Mehrauli from Duty Constable Satbir at Safdarjang Hospital that Smt. Meena Manpreet Kaur, W/o Ravinder aged around 21 years, R/o D-755, Chhattarpur Pahari, Mehrauli, Delhi was admitted by her husband at Safdarjang Hospital where after checkup the Doctor has declared her dead. This information was handed over to ASI Rajpal Singh who on enquiry found that the deceased Meena Manpreet Kaur was got married to Ravinder Singh on 21.02.2008. Ms. Juhi Mukharjee, SDM (Hauz Khas) recorded the statement of Mahinder Singh and Smt. Paro Bai, parents of the deceased respectively. They levelled allegations against the father-in-law/Mohinder Singh, Mother-in-law/Banso and husband/Ravinder Singh for demand of dowry and subjecting the deceased to cruelty. On 24.09.2010, itself the post mortem of the deceased was got conducted at Safdarjung Hospital, which revealed that 'death was due to hemorrhage shock consequent upon 'uterine rupture', however, viscera has been preserved to rule out any poisoning/intoxication/medication. On 09.10.2010, the viscera was also sent to FLS, Rohini, Delhi and a reply has been received from the FLS, Rohini, Delhi that there was no chemical, microscopic and TLC examination metallic poisons, ethyl and methyl alcohol, cyanide, phosphates, alkaloids, bar bitrates, tranquilizers and pesticides could be detected in exhibits which were sent.

(3.) I have heard the Learned Counsel for the petitioner Mr. Manan, as well as the learned APP and have also gone through the record.