TAPAN SHARMA Vs. STATE

JUDGEMENT

(1.) Crl. M.A. 6386/2019 (seeking to place on record the additional documents)

(2.) Petitioner is the husband of the deceased and has been in custody since 19.02.2018. Petitioner has been on interim bail since 11.02.2019 because of medical treatment of the child of the petitioner.

(3.) Subject FIR has been registered on the complaint of the mother of the deceased who had alleged that her daughter was being troubled by her in-laws for small - small things and they never used to give her any money for expenditure and would not recharge her mobile phone. It is alleged by the mother that her daughter never used to complain to her but used to complain to her aunts and further that her in-laws never used to send her home.