NIMOO JAIN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This is an application under section 438 of the Cr.P.C for grant of anticipatory bail to the petitioner in case FIR no.347/2013 u/s 304B/498A/34 IPC, P.S Shahdara,Delhi.

(2.) Petitioner is aged about 55 years of age and is the mother-in-law of deceased Priyanka Jain. The son of petitioner, namely, Gaurav Jain got married to deceased Priyanka Jain on 4.7.2011 according to Hindu rites and ceremonies. From their marriage, a daughter, namely, Garima was born on 28.5.2012, who after the death of Priyanka is in the custody of present petitioner.

(3.) The aforesaid FIR was registered on the statement of Shri Arun Jain s/o Sh.Sardar Singh Jain, father of deceased Priyanka Jain to the SDM, Shahdara wherein he has alleged that immediately after marriage his daughter was harassed and beaten in the matrimonial home. Despite his persuation, there was no change in them. On 23rd January, 2013 when his daughter had come to his house, a demand of money was conveyed through her but the said demand was not fulfilled by him. Due to non fulfilment of demand of money, the deceased was again beaten in her matrimonial home. The father of the deceased has further alleged that one day he had gone to the matrimonial home to meet his deceased daughter. She did not speak to him but had shown injury marks on her hand and her back. When he had enquired from the husband of the deceased about those marks to which he told that she had sustained injuries on account of fall. On hearing the same, his daughter started crying and was not allowed to speak to him. The father of deceased has further alleged that he had given Rs.2.65 lakhs to Sh.Mahendra Jain, uncle of Gaurav Jain and when his daughter asked for the return of the money, she was again given beatings.