TEEKAM SINGH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This petition has been moved for regular bail for the petitioner in FIR No.474/2021 PS Aman Vihar under Sec. 498A/304B/34 IPC. The petitioner has been in custody since 7/11/2021 and he was granted bail vide order dtd. 5/7/2022 and according to the learned counsel for petitioner, he did not misuse the liberty granted to him.

(2.) As per the case of the prosecution, on 4/9/2021 information was received that Sapna, wife of Rahul aged 23 years was admitted in hospital and has been declared brought dead. At the place of incident, the house where Sapna was living with her husband and their family i.e. B-233, Hari Enclave, Part II, Kirari, Suleman Nagar, a saree cut into 3 pieces and a suicide note was found. As per the suicide note, it was allegedly stated by the deceased that the persons responsible for her death would be husband and her in-laws and that they had been making demands of dowry from her. It was revealed that she was married to Rahul Gupta @ Gaurav in May 2021 and expired within 5 months of marriage. Statement of mother of deceased Smt. Guddi was recorded stating that "the in-laws were demanding dowry and since they could not fulfil their demands, her daughter must have taken her life". The person who was the common connect between the two families viz. Rama Shanker, had informed her about the suicide by her daughter. The statement of the father of the deceased was also recorded and FIR was subsequently registered. As per the post mortem report the cause of death was opined as "death due to asphyxia as a result of ante mortem hanging".

(3.) As per statements of father and mother of the deceased, there were various demands of dowry which were communicated to them by Rama Shanker from time to time. The husband Rahul Kumar was arrested on 5/9/2021 and was sent to judicial custody while mother in law and father in law of deceased namely Meera Devi and Teekam Singh (the petitioner herein) were also arrested on 7/9/2021 and were also sent to judicial custody. The case is pending for trial in the court of Ld. ASJ and charge sheet has been filed. The complainant, mother of the deceased as well as Rama Shanker have already been examined.