KAMAL KUMAR Vs. STATE

JUDGEMENT

(1.) The present applications have been filed by the petitioners, under Section 438 read with Section 482 Cr.P.C. for the grant of anticipatory bail in FIR No.477/2016, under Sections 498 -A/304 - B/34 IPC, Police Station Bhajan Pura.

(2.) As per FIR, the complainant Narender Singh made a statement before the SDM that he married his daughter Meenakshi to Sachin according to Hindu rites and ceremonies about five years back. In the God Bharai ceremony, he gave Rs.2100/ - per person to 65 person. The marriage ceremony was to be performed in Jeet Farmhouse in which Rs.6 lacs were spent. Before marriage, the in - laws had taken three gold rings, three gold chain and Rs.16 lacs for buying a car. He spent Rs.40,000/ - in the milai. Meenakshi told the wife of the complainant that her husband Sachin used to bring other girls in the house but they told Meenakshi to manage the things. He further stated that Sachin, his mother, bhabhi (sister -in - law) and nanad (sister -in -law) used to harass Meenakshi and they also used to beat her. When the complainant's daughter gave birth to a son, a sum of Rs.8 lacs was demanded from the complainant to buy a car. On 30.06.2016, accused Sachin informed Arun, son of the complainant that Meenakshi died by hanging herself.

(3.) After completing the formalities, the FIR of the present case was registered.