KAPIL Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.441/2016 under Sections 498/304B IPC, Police Station Nangloi.

(2.) Petitioner is the husband of the deceased. The deceased expired after 1 year 4 months of the marriage. The FIR is registered on the complaint of the father of the deceased.

(3.) It is alleged in the FIR that after 6 months of the marriage, petitioner used to harass the deceased and used to demand money from her. It is further alleged that the deceased had informed her parents that the petitioner used to talk to some girl over the phone. When they complained to his father, they were assured that he would mend his ways, however, he did not. It is alleged that the petitioner was also pressurizing the deceased to give him the entire compensation that she had received on account of demise of her first husband. It is alleged that he had taken the entire money from her.