PRAMOD KUMAR JAIN Vs. STATE

JUDGEMENT

(1.) THIS order shall dispose of two bail applications bearing no.283/12 and 1164/12 filed by Pramod Kumar Jain and his wife Sushma Jain in respect of FIR no.19/2010, under Section 498A/304B/34 IPC registered by PS: Mansarovar Park in respect of which trial is pending before the Court of Sessions.

(2.) I have heard the learned counsel for the petitioners and have gone through the record.

(3.) ON merits, it was contended that the testimony of the main witness i.e. PW-1/Girender Singh, the father of the deceased is full of improvements and contradictions which clearly shows that there was no demand of dowry or subjecting the deceased to any mental or physical cruelty before the death of the deceased. It is also contended by him that the extensive cross examination of the witness clearly reveals that the said witness has made considerable improvements over the oral statement which he had made to the police.