RAVI KUMAR Vs. STATE

JUDGEMENT

(1.) Petitioner seeks anticipatory bail in FIR No.255/2018 under Sections 304-B/498-A/34 IPC, Police Station Jahangir Puri.

(2.) The allegations in the FIR are that the daughter of the complainant had got married a few months before her death. It is alleged that in-laws used to trouble her and make demands of dowry.

(3.) Petitioner is the uncle (i.e. brother of the father of the husband). Complainant in her statement has stated that she also approached the petitioner for counselling the in laws of her daughter as he was the one, who was instrumental in getting the marriage arranged and was therefore responsible.