HARBHAJAN SINGH Vs. STATE OF DELHI

JUDGEMENT

(1.) Petitioner Harbhajan Singh seeks regular bail, pending trial, in the afore-noted FIR. His wife, Satyawati seeks pre-arrest bail in the said FIR.

(2.) Pradeep, son of the petitioners was married to Ritu on 7.2.2005. Unfortunately, on 17.6.2007 Ritu committed suicide by hanging. No suicide note has been found.

(3.) FIR in question was registered on 17.6.2007 on the basis of statement made before the learned Sub Divisional Magistrate by the father of Ritu.