(1.) The present application under Sec. 439 of the Code of Criminal Procedure, 1973 ("CrPC') seeks grant of regular bail in FIR No. 614/2021, under Ss. 498A/304B/306/406/34 of the Indian Penal Code, 1860 ("IPC') registered at P.S. Rajouri Garden.
(2.) The brief facts of the present case, as stated in the status report dtd. 24/5/2023, authored by SHO, P.S. Rajouri Graden, are as follows:
(3.) Learned Senior Counsel appearing on behalf of the applicant submitted that the deceased and the applicant knew each other since childhood as they had done their schooling from the same institution. It is pointed out that the families of the deceased and the applicant had cordial relations since many years and as they were also living in the close vicinity the families used to visit each other. It is further pointed out that the marriage between the applicant and the deceased was a love marriage but the parents of the deceased were not happy with the aforesaid marriage.