BISHAN DASS DURGA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The petitioner is seeking regular bail in FIR No.835/2012 under Sections 498A/304B/34 IPC and Section 4 of Dowry Prohibition Act.

(2.) The petitioner is the father-in-law of Payal. On 12th November, 2012 at about 6:00 am, the petitioner found Payal hanging from the ceiling fan whereupon he immediately informed the complainant, Naresh Batra (father of Payal) who along with his wife, son and daughter reached the petitioner's house. The deceased was taken to Shanti Mukund Hospital where she was declared dead. The complainant lodged the FIR in which he made allegations of harassment and demands against the accused persons. It was alleged that the deceased was beaten by her husband and mother-in-law. It was further alleged that money and gifts were demanded within 10-15 days of marriage; separate house was demanded for son-in-law and recently Renault Duster was demanded. As per the post-mortem report, the cause of death is asphyxia due to ante-mortem hanging.

(3.) On 1st May, 2013, the police filed the chargesheet after investigation against the petitioner and the aforesaid family members of the petitioner.