HIMANSHU DEV Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) THE present petition has been filed under Section 438 Cr.P.C. for granting anticipatory bail in favour of the petitioner in case FIR no. 246/2015, registered at PS -Mansarovar Park for the offences punishable under Sections 306/498A/34 IPC.

(2.) THE case of the prosecution is that on 28.04.2015, a PCR call vide DD No. 6A regarding hanging of woman was received at the aforesaid Police Station. During enquiry, it was found that one woman, namely Taruna was found dead at her matrimonial home, i.e., House No. 3075, Dakkhana Gali, Ram Nagar, Shahdra, Delhi. The father of the deceased made a complaint alleging therein that on 21.01.2006, marriage of this daughter Taruna was solemnized with Vipin Dev Sharma according to the Hindu rites and he had given gifts and dowry beyond his capacity. But the husband and the in -laws of his daughter were not satisfied. After some days of marriage, the husband and in -laws of his daughter started torturing and pressurizing her physically and mentally and demanding dowry for a sum of Rs.5 Lac. When his daughter told them that her family members are not in a position to fulfil the said demand, then her husband and in -laws started abusing and beat her and regularly demanding the above -mentioned dowry.

(3.) LD . Counsel appearing on behalf of the petitioner submits that there was no demand from the in -laws side, specially from the petitioner. The parents of the deceased participated in the marriage of the petitioner Himanshu, which was solemnized on 21.04.2015. All were happy in the marriage as is evident from the photographs, which are placed at Page 89 onwards of the paper book.