AKSHAY VARUN Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This is a petition filed by the petitioner under Sec. 438 Cr.P.C. seeking anticipatory bail in case FIR No. 1/2023 under Ss. 498A/304B/34 IPC, registered at Police Station Farsh Bazar.

(2.) In brief the facts of the case are that one Shalini committed suicide on 2/1/2023, thereafter SDM recorded the statement of the parents of the deceased. The present FIR was registered on the statement given by the mother of the deceased wherein she alleged that her daughter Shalini was married on 29/11/2018 according to Hindu rites and ceremonies. A sum of Rs.11,000.00 was given in roka before marriage, clothes worth Rs.21,000.00were given in engagement, and dowry articles worth Rs.5,00,000.00 were given at the time of marriage.

(3.) It is alleged by the complainant that on the specific request of the father-in-law of her deceased daughter, the Baratis were welcomed in the Banquet Hall, situated at Gazipur and the Baratis consisted of 500 people. She further alleged that after the marriage, father-in-law of her daughter Shalini (since deceased) taunted them from time to time by saying that by not welcoming the Baratis properly, he has been humiliated in the society and also stated that nothing has been given in the dowry. She further alleged that after one year of marriage of her daughter, when she asked her daughter as to why she was not wearing ornaments, she was told by her daughter that her husband had mortgaged all her ornaments and taunted her by saying that she has not come from a well to do family and has brought nothing in dowry. She further alleged that husband of her deceased daughter used to say that her parents had not given a car and has also not given sufficient gold and whatever gold was given has been mortgaged for his work purposes. It is further alleged by the complainant that about a year ago, her son-in-law i.e Akash came to her house and said that his mother was not at home and demanded a sum of Rs.1,00,000.00 and promised to return the same in a day or two after his mother returns but the said money given to him has not been returned. It is further alleged that Akash Varun (husband), mother-in-law (Smt. Shiksha), father-in-law (Padam Singh), younger brother-in-law (Elu) and sister-in-law (Ginni) who is married and lives in Bulandshahar all used to taunt her deceased daughter for dowry and also used to torture her mentally.