SHANTI DEVI Vs. STATE

JUDGEMENT

(1.) Crl.M.A. 36150/2019

(2.) Vide the present bail application, the applicant/petitioner/accused seeks directions thereby to release the petitioner on bail in connection with FIR No. 654/2018, registered at Police Station - Bhalswa Dairy for the offences punishable under Sections 498-A/304-B/34 IPC.

(3.) Brief facts of the case are that the daughter of the informant was married to applicant/accused's son Arjun and on the night of 3.12.2018, she was found hanging by the ceiling fan at her matrimonial home. The informant has further alleged that her daughter was treated with cruelty by her husband and his family in connection with demand for dowry.