PUSHPA 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 mother-in-law of the deceased. The petitioner has been in custody since 02.02.2019. The deceased was married to the son of 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 totals of gold articles and one Alto Car in the marriage of his daughter. It is alleged that after marriage, the petitioner, her son and daughter i.e. sister-inlaw of the deceased started making demands for dowry and asking her to bring a bigger car.