RAMESH SINGH Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Vide the present petition filed under Sec. 439 Cr.P.C. petitioner seeks direction for releasing him on bail in case FIR No. 337/2014 registered at Police Station Swaroop Nagar, Delhi for the offences punishable under Sec. 498A/304B/34 of the IPC. Learned counsel for petitioner submits that petitioner is father -in -law of deceased Rachna and allegations against him are vague and general in nature. The petitioner never demanded dowry at any point of time from the other side, however, treated the deceased as his own daughter. Unfortunately, on 20.07.2014, deceased Rachna committed suicide by consuming the sulphas tablets, which has been confirmed by FSL report dated 06.01.2015.

(2.) Learned counsel further submits that after the registration of FIR, there are allegations made against petitioner by P.W. 1/complainant for demand, of dowry, however there are no allegations made in the statement of P.W. 1 recorded by the concerned SDM. It is also submitted that petitioner is in custody since 20.07.2014 and as on date, five witnesses have been examined including the family members of deceased, out of 29 prosecution witnesses. Therefore, there is no apprehension of tempering with the evidence.

(3.) Learned APP for State submits that present case is a serious one and there are specific allegations against the petitioner. He along with co -accused administered some poisonous substance to the deceased, due to which she died on 20.07.2014 just within three months of her marriage. Therefore, keeping in view the seriousness of the offence, petitioner may not be released on bail.