TARUN KUMAR ARORA Vs. STATE

JUDGEMENT

(1.) By this application moved under Section 439, Cr.P.C., the applicant/petitioner Tarun Kumar Arora seeks grant of regular bail in case FIR No. 59/2012, under Sections 498A/304B/34, IPC, P.S. Rani Bagh, Delhi. Notice of the application was issued vide order dated 16.7.2012 and State was directed to file status report. In terms of the said direction status report has been filed by the State, as per which three years old child of the deceased and the petitioner is living with her paternal grandparents. It is also stated that charge-sheet has been filed in the Court on 16.5.2012.

(2.) On behalf of the petitioner, it has been submitted that from the case of prosecution it is clear that earlier deceased Vividha got engaged to the petitioner on 24.6.2007. After the engagement, due to alleged misbehaviour by the petitioner i.e. making telephone calls in the mid-night under the influence of liquor hurling abuses, the complainant advised her daughter not to continue with the relationship with the petitioner. Ultimately, by a written agreement the alliance was put to an end by the parties. However, despite that on 25.4.2008 the petitioner and Vividha got married in Arya Samaj Mandir. After the marriage for about 4-5 months, her daughter used to talk to her at regular interval of 10-15 days and complain about the beatings being given to her by the petitioner who was a womanizer.

(3.) On the first birthday of the child of the petitioner and the deceased, the complainant sent her son and younger daughter, who were given beatings by the petitioner and turned them out. Then on the engagement of her younger daughter she visited the matrimonial home of her daughter where the petitioner and his father demanded Rs. 25 lacs as dowry as a condition for attending the engagement ceremony function of her younger daughter, but on not receiving Rs. 25 lacs as demanded, neither they attended the function of the engagement ceremony of her younger daughter nor allowed her daughter Vividha to attend the function.