LAWS(P&H)-2010-12-659

SANJEEV KUMAR @ SANJU Vs. STATE OF HARYANA

Decided On December 07, 2010
Sanjeev Kumar @ Sanju Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) Sanjeev Kumar @ Sanju s/o Barkha Ram has applied for grant of bail in FIR No. 111 dated 7.8.2010 under Section 304-B read with 34 IPC, registered at Police Station Sadaura, District Yamuna Nagar.

(2.) The law was set in motion on recording the statement of Amar Singh, unfortunate father of Sohna Devi, who was married to Jaswinder Singh. In the FIR it is mentioned that Jaswinder Singh, his father Maru Ram, mother Bala Devi and Devar Tarsem used to harass Sohna Devi on account of having brought less dowry. They used to harass her also on the count that she is not beautiful. Panchayat was convened but to no effect. On 7.8.2010 in the morning, the complainant received an information that Sohna Devi is ill. The complainant alongwith Surinder Singh and other family members visited the spot, where he found that Sohna Devi has died. It is further alleged that Jaswinder Singh, his mother Bala Devi, his father Maru Ram and Devar Tarsem in furtherance of ther common intention have murdered Sohna Devi. Smell of some poisonous medicine was emitting from the mouth of Sohna Devi. Name of the petitioner does not figure in the FIR, nor there is any allegation regarding demand of dowry by him in the FIR. In the supplementary statement of mother of the deceased, the name of present petitioner has been indicted. The petitioner is in custody since 31.8.2010.

(3.) So, without commenting on the merits of the case, it is a fit case to allow the concession of bail.