KHAZAN SINGH Vs. STATE

JUDGEMENT

(1.) PETITIONERS who are father-in-law and mother-in-law of the deceased seek anticipatory bail in a case registered against them under Section 304-B/498-A/ipc. Marriage between the deceased Chandini (since deceased) and jasvinder co-accused had taken placed on 20. 1. 2005. Her death occurred on 30. 9. 2007 at her matrimonial home in circumstances other than normal circumstances. Prosecution case is that she was being subjected to cruelty and harassment for and in connection with demand of dowry by her husband and also these petitioners.

(2.) I have heard learned senior counsel for the petitioners and also learned prosecutor. I have also looked into the FIR which is of detailed one.

(3.) TRUE the father of the deceased made reference of the petitioners as well but nowhere he stated by name that these petitioners were causing maltreatment and cruelty to his daughter. However, he used the term " sasural Wale". In my opinion it is to subjective term as reading of the FIR do not make it very clear that these petitioners were also harass the deceased. At the end he gave the names of these petitioners as well saying that these petitioners were also responsible for causing the death of his daughter.