ROHTASH SINGH Vs. STATE, NCT OF DELHI

JUDGEMENT

(1.) Petition for Cancellation of bail under Sec. 439(2) read with Sec. 482 Cr.P.C has been filed on behalf of the Petitioner against the Order dtd. 20/12/2018 vide which the learned ASJ had granted Anticipatory Bail to Respondent No.2/Smt. Laxmi,mother-in-law of deceased Jyoti, in FIR No.449/2018 under Ss. 498A/304B/34 IPC Police Station Bawana.

(2.) The brief facts are that Jyoti, aged about 27 years, got married to Sh. Sanju, son of Respondent No.2, on 25/6/2018, after which she went to reside in the matrimonial home. She was an educated lady holding a Master's degree in Social Work and a career woman associated with many reputed Organizations in the Social work field, like CRY, Spentex, India Vision Foundation. She was working with Delhi Commission for Women (DCW) as Rape Counsellor and was also preparing to appear in the upcoming examination for NTA/NET in December, 2018.

(3.) The Petitioner, father of the deceased, asserted that he had spent a huge amount in the marriage of his daughter. However, she was subjected to harassment on account of dowry demands in the short span of time that she lived in the matrimonial home. There were incessant demands of money at the time of marriage, aside from a demand of Baleno Car. The 32' LED TV which had been given at the time of marriage, was also sought to be changed for which the deceased was being harassed after the marriage. Further, a demand of Rs.10.00 lakhs was made, out of which Rs.4.00 lakhs were paid, but the demand for balance Rs.6.00 lakhs continued and Sanju, husband of the deceased, even threatened to sell the Baleno Car for recovery of money.