KRISHAN KUMAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present bail application is filed seeking regular bail in FIR No. 511/2018 dtd. 3/12/2018, registered at Police Station Sangam Vihar, for offences under Ss. 498A/304B/34 of the Indian Penal Code, 1860 ('IPC').

(2.) The FIR was registered pursuant to the victim committing suicide. The complaint was made by the victim's father alleging that the applicant used to demand dowry from the victim and that she was being harassed by him. It is alleged that the victim's father had deposited a sum of Rs.1,62,000.00 in the applicant's account for the purpose of opening a coaching centre. Further, the victim's father had also deposited an amount of Rs.1,38,000.00 in the applicant's account for constructing his house in Delhi.

(3.) It is alleged that some time before the incident another sum of Rs.1,50,000.00 was demanded by the applicant from the victim's father but he had refused to pay the same. It is further alleged that the victim called her father 15 days before the incident stating that the applicant and his family were demanding dowry from her and harassing her. It is alleged that the victim further informed her father that the applicant would check her phone every day and would not let her talk to her family members.