JAYANA DEVI Vs. STATE OF NCT DELHI

JUDGEMENT

(1.) Petitioner has filed the present application seeking bail under Section 439 Cr.P.C.

(2.) The prosecution case in brief is that deceased Smt. Sunita was married to Ajay Sihag on 19th February, 2006. It is alleged that before marriage, father-in-law of the deceased demanded Rs.15 lacs from the father of the deceased (who is the complainant in this case). The complainant paid a sum of Rs.13 lacs at the time of the marriage and later on the husband of the deceased, demanded Scorpio Car and father-in-law of the deceased, used to demand remaining sum of Rs.2 lacs. One and a half months prior to the incident dated 22nd November, 2006, the deceased was turned out from the matrimonial home. Thereupon, father of the deceased, offered to pay a sum of Rs.50,000/- to his son-in-law. One day prior to the date of incident, deceased complained to her parents on telephone that her in-laws were demanding and harassing her for Rs.50,000/- and on 22nd November, 2006, the complainant was informed that his daughter Sunita has committed suicide. Accordingly, present petitioner along with co-accused have been charge sheeted under Section 498A/304B/34 IPC.

(3.) It has been contended by learned counsel for the petitioner that there was no specific or immediate demand on the part of the present petitioner which has led to the death of the deceased. No harassment has been meted out by the petitioner to the deceased with regard to demand of dowry and there are other daughters-in-law of the petitioner, who have no complaint against her. As per allegations made in the F.I.R., the demand, if any, was made by the husband of the petitioner at the time of the marriage and later on by her son who was the husband of the deceased and no demand has been made by the present petitioner.