MADHU Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) THIS is an application for grant of anticipatory bail in respect of case, bearing FIR No.167/2011 under Sections 498A/304B/34 of the Indian Penal Code by P.S.: Defence Colony, New Delhi. The FIR had been registered on 29.12.2011.

(2.) THE facts of the case are that the daughter of one Shri Sohan Lal, named Pinki @ Gauri, had been married to the son of the petitioner, named, Rahul Verma in accordance with Hindu customs and rites on 23.2.2011. The allegations are that she was subjected to cruelty with a demand of dowry immediately after one month of the marriage. The demand of dowry and harassment had been attributed to her husband, Rahul Verma and parents -in -law. The present petitioner is the mother -in - law of the deceased. On account of this harassment and cruelty, the deceased had gone to her parents' house wherefrom she was taken back by her husband and ultimately the father was intimated by the brother -in - law of the deceased that she has been taken to Moolchand Hospital where she was declared dead.

(3.) IN addition to this, learned counsel has referred to a judgment of this Court in case titled Smt. Inderjit Kaur ­vs - The State (NCT of Delhi), 2005 (81) DRJ 735 in support of his submisisons. It has been accordingly contended that the petitioner deserves to be granted anticipatory bail and she is also prepared to join the investigation.