RAJEEV SHARMA Vs. STATE OF DELHI

JUDGEMENT

(1.) By this common order the above mention petitions for bail are being disposed of.

(2.) The petitioner Rajeev Sharma is brother-in-law (jeth), Dori Lal Sharma is father-in-law, Smt. Sia Devi is mother-in-law, Ms. Neetu is sister-in-law (Nanand) and Smt. Anita Devi is sister-in-law (jethani) of deceased Ms. Reena.

(3.) Present case was registered on the complaint of Rajpal Sharma, who is the father of the deceased Ms. Reena. According to the complainant, his daughter Ms. Reena was married to Raj kumar S/o Dori Lal Sharma on 26th April, 2001. After three months of marriage, his son-in-law and daughter came to his house and asked through his daughter, that he needs Rs.10,000/-. However, the complainant managed to give him Rs.5,000/- only. Thereafter, his son-in-law again and again demanded for the money. His daughter always told him over telephone that her in-laws, father-in-law, mother-in-law and sister-in-law always beat her and after listening to this, whenever he had money he used to give to his son-in-law. After 1-1/2 months before, his daughter and son-in-law came along with their children to his house and his son-in-law demanded money or else he said that he will leave his daughter and children there. On his refusal he left his daughter and children there. About 15-20 days before, his son-in- law again came and demanded money from his son and his son managed to give him Rs.15,000/- and then he took back his daughter and children.