SUSHMA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present petition is filed seeking pre-arrest bail in FIR No. 456/2024 dtd. 7/6/2024, registered at Police Station Bhalswa Dairy, for offences under Ss. 498A/304B/34 of the Indian Penal Code, 1860 (IPC)

(2.) The present FIR was registered on a complaint made by the complainant, who is the mother of the deceased. During enquiry, the statements of the father and brother of the deceased were also recorded.

(3.) The brief facts of the case are that the deceased had married the son of the applicant in December, 2021. It is alleged the in-laws of the deceased, including the applicant (mother-in-law of the deceased) had demanded dowry from the family of the deceased at the time of the marriage, pursuant to which, ?10,00,000/- had been given in cash as dowry to the applicant along with other household items.