RAMAN MAHAJAN Vs. STATE

JUDGEMENT

(1.) Raman Mahajan has moved this application for bail for the offences punishable under Section 498-A and 304-B Indian Penal Code in caseF.LR. No. 221 of 1993, P.S.Anand Vihar. Delhi. Challan against the petitioner and his mother Smt.Mohini Mahajan has already been Filed in the Court of the Ilaqa Metropolitan Magistrate.

(2.) Briefly stated the case of the prosecution has been that on 17.8.1993 at 11.50 a.m., DD No. 6A was recorded at P.S. Anand Vihar, on the basis of an information given on telephone by some unknown person about one lady having committed suicide at House No. 32, Ram Vihar. A copy of this D.D. entry was given to ASI Surinder Pal, who along with Const. Subhash Chand, went to the spot. Information was also conveyed to the S.D.M. as also the S.H.O.

(3.) Accordingly, the S.H.O.and S I.Vijay Pal Singh besides other officials reached the spot and found the dead body of Vandana. The spot was inspected by the Crime team and statement of Smt.Prem Lata wife of Shri Mangat Ram Anand,mother of the deceased I was recorded by S.D.M. It was inter-alia stated by her that her daughter Vandana was married to Raman Mahajan on 18.11.1991 and that she was not happy ever since her marriage. She went on to state that Vandana was not permitted by her husband to visit her parents and that she came to the house of her parents on two occasions for staying and - every time, Raman Mahajan accompanied her. She went on to state that they were unable to have a talk with Vandana and that Raman Mahajan used to take liquor while staying at their house. It was also claimed that Vandana was asked to bring something from her parents and that after staying with them for a week, Vandana went back to her in-laws" house on 16.8.1993 and they received information on 17.8.1993 about the death of Vandana and that on reaching the house of Raman Mahajan, she was not permitted to go inside and her son-in-law had inflicted leg blow to her. She had apprehension that her daughter has been killed by her son-in-law and his mother.