JATIN @ JITENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, who is husband of deceased Jyoti, has filed present petition under Section 439 Cr.P.C. seeking regular bail in FIR No.366 dated 23.06.2018 under Section 304-B read with Section 34 IPC registered at Police Station Palam Vihar Gurugram, District Gurugram.

(2.) The aforesaid FIR was registered at the behest of complainant Ramphal, whose daughter Jyoti was married with the petitioner on 02.05.2014. However, on 23.06.2018 she had died as she committed suicide after consuming poisonous substance (sulphas).

(3.) Learned counsel for the petitioner has argued that the petitioner is in custody for the reason that he is husband of the deceased. Though the complainant has made allegations against the mother of the petitioner regarding demand of dowry and harassment, but during the course of investigation, she was found innocent. Except general allegations, there are no specific allegations against the petitioner of demand of dowry.