MALKHAN SINGH Vs. STATE

JUDGEMENT

(1.) This is a bail application on behalf of Malkhan Singh under Section 439 read with Section 482 of Cr.P.C. in respect of FIR No. 472/2008 registered at P.S. Mangolpuri wherein an offence under Section 498A/304B/34 IPC has been registered.

(2.) Briefly stated the prosecution allegations are that one Ramcharan had solemnized the marriage of his daughter Kunti on 6.5.2007 with one Dhirender @ Billu son of Malkhan Singh R/o M767, Mangolpuri, Delhi. It is alleged by him that he gave dowry articles more than his capacity at the time of marriage. However, immediately after the marriage, Kunti, his daughter was subjected to demand of dowry and consequent harassment and cruelty by her husband and other family members including Malkhan Singh also.

(3.) Malkhan Singh is the father-in-law of the deceased Kunti. It is alleged that on one particular occasion, a sum of Rs. 50,000 was also given in cash by the complainant to his son-in-law in order to ensure that his daughter lives peacefully.