PARUL Vs. NCT OF DELHI

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 CrPC seeking regular bail in FIR No.0394/2022 under Ss. 304B/34 IPC registered at PS Narela.

(2.) The version of the prosecution is that the deceased Poonam was married to the petitioner on 30/11/2020. The petitioner had misrepresented to the deceased that he is a law graduate and practicing lawyer. Subsequently, the deceased came to know that the petitioner was having an extra marital affair and was into betting. The relation of the deceased with the petitioner thus, became strained and she had also filed the following cases against the petitioner '(i) a petition under Sec. 125 CrPC; (ii) a petition under Sec. 12 of the Domestic Violence Act ("DV Act"); (iii) an FIR under Sec. 498A/406/34 IPC; and (iv) a Divorce Petition.

(3.) On 7/8/2022, the deceased Poonam committed suicide, which led to the registration of the aforesaid FIR under Sec. 304B/34 IPC on a complaint made by the father of deceased.