SHAILESH KUMAR SINGH Vs. STATE & ANR.

JUDGEMENT

(1.) Archana Devi was married to Rajesh Kumar Singh on 24.6.2006. She died on 21.9.2006.

(2.) Above captioned FIR was registered pursuant to statement made by Ravinder Kumar Singh, father of Archana Devi who stated that at the time of marriage of his daughter he gave Rs. 3 lacs in cash besides goods worth Rs. 1 lakh. That he spent considerable amount on marriage of his daughter. That he had also agreed to pay Rs. 50,000.00 to his son-in-law for purchasing a motor cycle. That when his daughter along with her husband went to the native village at Naini, her mother-in-law, brother-inlaws, sister-in-laws and their children taunted his daughter for bringing insufficient dowry. That when mother-in-law of his daughter was admitted for treatment at Army Hospital, the family members taunted his daughter on 22.7.2006, asking for more money to be brought by her from her father. That on said day her daughter was assaulted by all aforenoted members of the family. That on 17.9.2006 his daughter telephoned him stating that she feared for her life. That he told his daughter to stay calm as he would be coming to Delhi during Durga Puja and would bring her back. That on 21.9.2006 he received a telephone call from the landlord informing that his daughter had been killed by Dharmendra Kumar, younger brother-in-law of the deceased on being instigated by Rajesh Kumar Singh, the elder brother-in-law of the deceased.

(3.) Vide bail application No.3894/2006 Shailesh Kumar Singh seeks anticipatory bail. I note that Shailesh is the elder brother-in-law of the deceased. Vide bail application No.3798- 99/2006, Manju Devi and Seema Kumari the wife and daughter of Shailesh Kumar seek anticipatory bail. Vide bail application No.4601-02/2006, the father-in-law and the mother-in-law of the deceased seek anticipatory bail.