OM PRAKASH Vs. STATE OF NCT DELHI

JUDGEMENT

(1.) THIS is an application moved by father-in-law of the deceased Smt. Sruit Sharma who died of burns on 16 th August, 2006 consequent upon an incident which took place at the residence on 3rd August 2006. Arising out of that incident an FIR No. 361706 under Section 498-A/304-B/406/34 IPC has been registered at Police Station timar Pur, Delhi against the Petitioner, his son Anand Sharma and his wife Smt. Shankutia. The three accused have been in judicial custody since 3rd August, 2006.

(2.) AN earlier application for bail moved by the Petitioner was rejected by the learned additional Sessions Judge, Delhi by an order dated 17th July, 2007. Thereafter the present application has been filed.

(3.) IT is pointed out by learned counsel for the Petitioner that apart from general allegations against the in-laws appearing in the FIR, there is no specific allegation against the Petitioner. He says there is none even in the dying declaration of the deceased which was recorded at 4. 05 a. m. on 3rd August, 2006. He specifically referred to the following question and answer recorded therein which read as under: