TILAK Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The present bail application under Sec. 439 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') has been filed on behalf of the petitioner seeking regular bail, arising out of the case FIR bearing no. 645/2021, registered at Police Station Kanjhawala, Rohini District, Delhi, for offences punishable under Ss. 498A/304B/34 of the Indian Penal Code, 1860 ('IPC').

(2.) Issue notice. Mr. Naresh Kumar Chahar, learned APP accepts notice on behalf of State.

(3.) Brief facts of the present case are that upon receipt of a PCR call vide DD No. 134A dtd. 10/10/2021, received at P.S. Kanjhawala, Delhi, the investigating team had reached the spot. The Investigating Officer had been informed by the concerned hospital that the victim had been declared brought dead, who had been brought to the hospital with the alleged history of hanging at home. During investigation, the father of deceased had submitted a complaint on 11/10/2021, to the Executive Magistrate, wherein it was alleged that his daughter had been harassed for dowry by her husband and his family members. The mother and brother of the deceased had also given statements regarding harassment by the petitioner as well as the fact that since the husband of deceased was having an extramarital affair with another woman and had also married her at the Arya Samaj Mandir, his daughter was under lot of mental trauma. It was also alleged in the complaint that the deceased was physically tortured by the husband of the deceased and his family. It was alleged that due to such mental and physical harassment, the deceased had committed suicide. The charge-sheet in the present case was filed under Sec. 304B/498A/34 of the IPC.