(1.) The present application is filed under Sec. 439 of Code of Criminal Procedure, 1973 ("Cr.P.C."), seeking regular bail in FIR No. 0691/2021, under Ss. 498A/304B/34 of Indian Penal Code, 1860 ("IPC"), registered at Police Station Ranhola.
(2.) The FIR was registered on a complaint made by father of the deceased, Shri Sarvesh Kumar, alleging that the son of the applicant, Sonu was married to deceased, Neha, who committed suicide on 19/9/2021, due to harassment and torture, being caused by her husband, Sonu, and his family members, including the applicant, Ram Ashre. The applicant is the father-in-law of the deceased.
(3.) Learned Counsel for the applicant submits that the accused, husband and the mother-in-law of the deceased who have been specifically named by complainant are in judicial custody. He submits that no role has been alleged to the applicant and a vague allegation has been made that the entire family of the husband was responsible for the dowry death.