REETA AND ORS. Vs. STATE

JUDGEMENT

(1.) The Petitioners who are wife and husband seek anticipatory bail in case FIR No. 100/2013 under Section 304B/498A/34 IPC registered at PS Dabri.

(2.) Learned counsel for the Petitioner contends that the Petitioners were not even in Delhi at the relevant time as the Petitioners left Delhi on 8th February, 2014 for their native village in Bihar as the Petitioner Reeta gave birth to a child on 7th March, 2014. Thus, there could have been no harassment by the Petitioners to the deceased soon before the death for demand of dowry.

(3.) Learned APP for the State has taken me through the contents of FIR and the statement of the mother of the deceased who has levelled allegations against the Petitioners.