JASWANT SINGH Vs. STATE (GNCT OF DELHI)

JUDGEMENT

(1.) The present bail application has been filed under Section 438 read with Section 482 of Code of Criminal Procedure, 1908 (Cr.P.C.) for grant of anticipatory bail.

(2.) The facts giving rise to the present bail application are that an FIR No. 653/2015 was registered on 11th August 2015 under Sections 498A, 304B and 34, Indian Penal Code,1860 (IPC) against the in-laws of the deceased on the statement of Sh. Dharam Pal-father of the deceased. As per the FIR in question, it is alleged by the complainant that he got his daughter-Suman, aged 24 years, married as per Hindu rites and ceremonies, to Ashish, son of Mr.Jaswant Singh, with the consent of both the families. In the marriage, Dharam Pal, the complainant, out of his own choice gave the dowry in the marriage beyond his capacity which included a car. His daughter was a Teacher in a Government School on contractual basis and in the recent past, she got the examination cleared and was appointed as permanent teacher. It is stated that in the beginning of her marriage, complainant's daughter was happy in her matrimonial home but after one or two months, her in-laws started harassing her. The deceased told her father that her husband Ashish was having affair with some other girl and due to which he often harassed her. Complainant's daughter told him that her in-laws had kept her cheque book and ATM card with them and they used her salary and told that they got their son married to her only for her job and salary. On 11th August 2015 at about 5:40 p.m. complainant's son-in-law informed him that Suman, his daughter has hanged herself.

(3.) The contention of the counsel of the applicant is that from the bare perusal of the FIR, it is apparent that no specific allegations whatsoever have been levelled against the applicant-Jaswant Singh, herein and in the entire FIR only except vague allegations that the in-laws of the deceased used to harass her for dowry, have been levelled. Moreover, the complainant himself in the FIR has stated that there was no demand of any dowry from the applicant's side and whatever he had given in dowry to her daughter was out of his own wish.