VIRENDRA GARG Vs. STATE OF M P

JUDGEMENT

(1.) This bail application has been filed by the accused who has been charged for committing an offence punishable under Section 304-B. I.P.C., after the charge-sheet has been filed in the Court.

(2.) The applicant has been charged, for causing his wife Kalpana Garg to commit suicide on account of demand of dowry, along with his parents, sisters and brother. The prosecution case in short is that after the marriage of deceased Kalpana, she was ill-treated by the applicant and his parents etc. and, therefore, she committed suipide. It is also the case of the prosecution that on account of Rakhi, Kalpana had visited the house of her parents and left a chit addressed to her sister conveying that she was not safe at her husbands and in-laws house.

(3.) After Kalpana committed suicide, the room where Kalpana and present applicant were residing was sealed by the investigating agency. Probably it felt that there was something suspicious in the said room which may help in further investigation. After the charge sheet is filed on completion of investigation, it is disclosed by the papers of investigation that only a note-book was seized from the said room.