MUNNA Vs. STATE

JUDGEMENT

(1.) The present application under sec. 439 of the Code of Criminal Procedure, 1973 ("CrPC") seeks grant of regular bail in case FIR No. 470/2021, dtd. 16/12/2021, under Ss. 304B/498A/406/34 of the Indian Penal Code ("IPC"), registered at P.S. Kapashera.

(2.) The brief facts of the present case, as stated in the status report dtd. 22/8/2022, authored by SHO, P.S. Kapashera, are as follows:

(3.) Learned counsel appearing on behalf of the applicant submitted that the applicant has been implicated in the present case based on the statement of the mother of the deceased recorded before the learned SDM, wherein she leveled allegations qua the applicant (husband of the deceased) and his parents. It was submitted that the applicant"s father was granted regular bail and mother was granted anticipatory bail vide orders dtd. 19/1/2022 and 1/2/2022, respectively, passed by the learned ASJ, Special Electricity Board, Dwarka. It was submitted that the allegations in the FIR are vague and general in nature. It was submitted that the applicant and the deceased got married on 25/4/2021 and in the month of July, the couple went to New Delhi. The allegation in the FIR is that the two days prior to Raksha Bandhan, the complainant received a call that the deceased has fainted and has a lockjaw, therefore, all the hospitals have refused to admit her. It has also been alleged that the family of the applicant was allegedly demanding a sum of Rs.3,00,000.00 from the complainant. The complainant allegedly expressed her inability once, but a last demand was made in the month of November. The complainant has also alleged that the victim told one of her sisters that the applicant used to beat the deceased and due to the torment that she faced at the hands of the applicant his family, she took her life.