HARISH MADAN LAL Vs. STATE OF DELHI

JUDGEMENT

(1.) THIS is a bail petition made by Harish and Manish for an offence allegedly committed by them under Section 304b/498a/34 IPC hereinafter referred to as the petitioner Nos. 1 and 2.

(2.) THOUGH in the bail application, petitioner No. 1 is shown as the husband of Renu but it seems to have been mentioned due to inadvertent error as it was the petitioner No. 2 who was married to Renu (since deceased) whereas petitioner No. 1, Harish is the brother-in-law (Dewar) of deceased Renu.

(3.) RENU was married to accused Manish on 18th April, 2006. She died at her matrimonial home on 14th September, 2006 otherwise than under normal circumstances. FIR of the case was registered on the statement of the father of the deceased where he alleged that though he had given dowry as per his status in the marriage of his daughter but her in laws were not satisfied with the dowry. He had given Santro Car in the marriage besides other articles of the value of Rs. 2 lacs but the petitioners and their parents being unhappy with the inadequate dowry started demanding more dowry and for failure to satisfy their demands Renu was subjected to beating. It was further stated in the complaint that his daughter as and when visited his house made complaints against the petitioner that she was being harassed by them and his parents.