AMARJEET Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.180/2016 under Sections 304B/498A/34 IPC, Police Station Ranhola.

(2.) Petitioner is the brother-in-law of the deceased. The deceased committed suicide after three years of marriage. Petitioner was residing with the deceased and her husband in the same house.

(3.) Fir was registered consequent to the complaint lodged by the mother of the deceased that the deceased was being harassed and the demands for dowry were being made by her-in-laws including the petitioner.