AJAY BESOYA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THIS order shall dispose of the application for bail filed on behalf of the petitioner.

(2.) PRESENT case was registered on the statement of Smt. Krishna, mother of the deceased Sarla. Deceased Sarla died under mysterious circumstances within two years of her marriage at her matrimonial home.

(3.) IN her statement, given to the Sub-Divisional Magistrate, the mother of the deceased levelled serious allegations against the petitioner and in-laws of her deceased daughter, alleging that petitioner, who is the husband of the deceased and other in-laws used to harass her daughter. It is also alleged that Rs. 1 lac was given to the in-laws of her daughter after selling their home and they were further harassing her daughter to get half share in the property and to transfer the same in their name.