PARMINDER SINGH BAWA Vs. STATE

JUDGEMENT

(1.) By this petition filed under Sec. 439 of Code of Criminal Procedure, 1973 (hereinafter referred to as the Cr. P.C.) the petitioner seeks bail in FIR No.561/2015 under Sec. 498-A/304-B/406/34 of IPC, at Police Station Rajouri Garden, New Delhi.

(2.) The case at hand, is yet another case in which a married lady took her life in her matrimonial home by hanging herself from fan and that too within 7 years of her marriage with the petitioner herein.

(3.) The present case was registered at the instance of Mr. Kulwant Singh, i.e. father of the deceased - Harpreet Kaur. It is stated that the marriage of her daughter was solemnized with the petitioner on 27.08.2008. The incident in question is of 26.04.2015 when an information was received in Police Post MIG Flats, Police Station Rajouri Garden that "Bhabhi room ka darwaja nahi khol rahi hai"and on receipt of that information investigating team sent to the spot. It came to notice that Smt. Harpreet Kaur wife of the petitioner herein has committed suicide by hanging herself from fan in her room by locking the door from inside. The victim was taken to the MKW Hospital by her husband along with neighbours after breaking window of room. The victim Harpreet Kaur was declared brought dead by the doctor of MKW Hospital. MLC No.110/2015 with alleged history of hanging was prepared. Since the death was within the seven years of marriage, the SDM Rajouri Garden was informed, who conducted inquiry from the parents and sisters of the deceased. Statements of father, mother, two sister of the deceased were recorded.