BHARAT BHUSHAN Vs. STATE

JUDGEMENT

(1.) THE petitioner has been challand for the offences under Sections 498-A, 304-B read with Section 34 IPC in case FIR No. 174/93, P.S. Dabari. The petitioner was married to Sunita about 2 years prior to her death on 11.4.1991 and admittedly, she died of poisoning. Statement of parents of Sunita was recorded by S.D.M. on 11.4.1991 itself and subsequently an application dated 19.4.1991 was addressed to the SHO written by parents, two brothers and sister of the deceased.

(2.) KEEPING in view the totality of the circumstances, including the statements, aforesaid, I order for the release of the petitioner subject to his furnishing personal bond in the sum of Rs. 10,000/- with two sureties of the like amount to the satisfaction of the concerned court. Appeal allowed.