PUSHPAWATI Vs. STATE

JUDGEMENT

(1.) The present application is for grant of bail to the petitioners who, according to the prosecution had committed the murder of Smt. Suman on the night between 8/9 th Aug.1985.

(2.) Smt. Suman was married to Raj Kishan Gujarati, petitioner 3 on 10th May 1984. She had been living with her husband since marriage. In the same house mother of the husband, who is petitioner 1, brother of the husband who is petitioner 2 and wife of petitioner 2 were also living. Smt. Vijay Laxmi is sister of the husband of the deceased. Vijay Laxmi is married to Jagat Narain Gujarati. Both Vijay Laxmi and Jagat Narain used to visit that house.

(3.) The deceased used to be harassed, maltreated and even beaten by her husband, her mother-in-law and her sister-in-law, Smt. Vijay Laxmi on the ground that she had not brought adequate dowry. Once, as the case of the prosecution is, a report was lodged by Mahesh, brother of the deceased, with the Anti-dowry Cell on 3rd July 1985. However, there was intervention of S/Shri Mool Chand Gupta and Brij Mohan Shanna .and that report was withdrawn by Mahesh on 8th July 1985. It may be mentioned that Shri Brij Mohan Shanna is living adjacent to the place where Smt. Suman was residing along with her husband and relatives of the husband after marriage. Shri Mool Chand Gupta is a Municipal Councillor.