RAJENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner, who is the father-in-law of the deceased Smt. Poonam seeks regular bail in a case registered against him on 15.6.2009 for the offences under Sections 304-B, 498-A and 34 IPC at Police Station Chandni Bagh (Panipat).

(3.) The FIR in the case has been registered on the statement of Krishan Kumar- father of the deceased Smt. Poonam. It is alleged by the complainant that the marriage of his daughter Poonam (deceased) was solemnized with Satish (non- applicant) on 19.2.2006. He had given dowry according to his status. His son- in-law Satish (non-applicant), father-in-law Rajender (petitioner) and mother-in-law Sheela (non-applicant) were not satisfied with the dowry and they have been harassing his daughter to get more dowry. Satish repeatedly harassed Poonam to bring a car besides the mother-in-law Sheela and father-in-law Rajender (petitioner) were taunting Poonam that she belonged to a poor family and should die after consuming poison. The complainant told his elder brother Raj Kumar about this. They visited the place of the petitioner many times to make them understand but they did not mend their way. On 14.6.2009, Satish informed the complainant on telephone that they were not fulfilling the demands of dowry and they should take their daughter from this place, otherwise it would not be proper. After some time their son-in-law again made a telephone call that his daughter Poonam had consumed sulphos tablets and she was admitted in Balajee Hospital, Panipat. The complainant reached Balajee Hospital and found the condition of his daughter to be serious. They took her to Jaipur Golden Hospital at Delhi where she died during treatment. Therefore, it is alleged that the husband and the parents-in-law of Poonam were responsible for the death of Poonam. As per the FSL report, it has been opined by the Chemical Examiner, Government Haryana at Karnal that Aluminium Phosphide was found in the contents of a sealed bottle said to contain sample of stomach and also found in a sealed bottle containing sample of liver, spleen and kidney. Besides, blood contained in sealed bottle was found positive test for Phosphine. The husband of the deceased and his parents are in custody in the case.