SHIVANI CHOUDHARY AND ORS. Vs. STATE

JUDGEMENT

(1.) Aggrieved by the order dated 09.12.2015, passed by learned Additional Sessions Judge (NW), Rohini Courts, Delhi, the petitioners have preferred the present bail applications under Sec. 438 of Code of Criminal Procedure, 1973 (hereinafter referred to as Cr. P.C.), seeking anticipatory bail in FIR No. 811/2015 under Sec. 498A/304 -B/34 of IPC registered at Police Station North Rohini, Delhi.

(2.) Since the present bail applications arise out of common FIR and impugns the common order, therefore both these applications are heard together and are being disposed of together.

(3.) The present case is registered at the complaint of Mr. Raj Singh, who is father of Komal (now deceased). According to the complainant, the marriage of his elder daughter Komal was solemnised with Ashwini on 19.01.2014 as per Hindu Rites and Rituals and he had spent Rs.30 -32 lacs in the marriage, which included a Hyundai Verna Car, 25 Tolas Gold and Rs.6 lacs cash for household goods. It is alleged by the complainant that after a few days of marriage, husband and parents -in -laws of Komal used to beat her and demanded Rs.10 lacs from him, for which they regularly harassed his daughter. It is further alleged by the complainant that on 23.10.2015, her daughter called him and told him that her husband, mother -in -law, father -in -law and sister -in -law are beating her and in case she does not bring dowry, they will hang her. Thereupon, complainant made his daughter understand by stating that he will come next day, in evening and according to the complainant, on 24.10.2015, at around 12 -12.30 pm, he received a call from Police Station that his daughter has hanged herself. Complainant has raised doubt of his daughter been hanged forcibly by her husband Ashwini, mother -in -law, father -in -law and sister -in -law and requested for taking an appropriate legal action against them.