YASHPAL Vs. STATE (GOVT NCT OF DELHI)

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.215/2018 under Sections 498-A/304-B/34 IPC, Police Station Jaffarpur Kalan.

(2.) Petitioner is the husband of the deceased. The petitioner has been in custody since 30.12.2018. Deceased was married to the petitioner on 23.11.2017.

(3.) Fir was registered consequent to the complaint lodged by the father of the deceased. He contended that he had spent approximately Rs. 25 lakhs on the marriage of his daughter, given 20 tolas of gold articles and one Alto Car in the marriage of his daughter. It is alleged that after marriage, the petitioner, his mother and sister i.e. sister-in-law of the deceased started making demands for dowry and asking her to bring a bigger car.