VIPIN Vs. STATE

JUDGEMENT

(1.) The present petition has been filed under Sec. 439 Cr.P.C. by the petitioner seeking regular bail in case FIR No.379/2018 under Ss. 498A/304B/34 IPC registered at Police Station Sangam Vihar.

(2.) In brief the facts of the case are that on 18/9/2018, a PCR call regarding a lady hanged herself with a ceiling fan was received at Police Station Sangam Vihar and the concerned police official on receiving the information reached at the spot, where it was brought to his notice that the lady was taken to the hospital by her husband, i.e., the petitioner herein. The concerned police official reached at the hospital where doctors declared the patient Sandhya brought dead by the husband. IO preserved the dead body of deceased Sandhya at the hospital and came back to the place of incident where he called the Crime Team which inspected and photographed the place of incident.

(3.) On 19/9/2018, parents of the deceased Sandhya were produced before the SDM, Kalkaji and their statements were recorded wherein it was alleged that the deceased's in-laws tortured her and demanded Rs.6.00 lakhs in dowry from her. On the statement of the father of the deceased, the present FIR was registered.