DAYAWANTI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) The petitioner seeks regular bail in a case registered against her for the offences under Sections 304-B and 498-A IPC.

(3.) The dying declaration (Annexure P2) of Smt. Suman (deceased) was recorded by the Duty/Judicial Magistrate Ist Class, Rohtak on 8.1.2010. It is stated by Suman (deceased) that on 7.1.2010 at 10.30 a.m. she was cooking meals in the kitchen, when her mother-in-law Bhuri (non-petitioner), her husband's elder brother (Jeth) Rajesh (non-petitioner) and her husband's elder brother's wife (Jethani) Daya (petitioner) came in the kitchen. Her mother-in-law Bhuri sprinkled kerosene oil upon her and her 'Jeth' set her on fire by lightning a match-stick. Her 'Jethani' Dayawanti (petitioner) was standing there and witnessing everything. On being set on fire, she raised an alarm of 'mar dia mar dia', whereupon her father-in-law, who was outside the house, came and extinguished the fire. The husband of the complainant namely Vinod had gone at 8.00 am to Delhi for performing his duty. After that, the mother-in-law, Jeth and Jethani of the deceased Suman brought her to the hospital for formality sake. It is stated that the mother-in-law of the complainant was always causing harassments to her. The said three i.e. mother-in-law, Jeth and Jethani of the complainant had set her on fire. It is also stated, by Suman (deceased) that she was 8 months, pregnant but despite that her mother-in-law, Jeth and Jethani were harassing her. Her mother-in-law was always saying that she (Suman-deceased) had brought less dowry articles due to which they were harassing her.