BANTY Vs. STATE OF UT CHANDIGARH

JUDGEMENT

(1.) The matter has been taken up through Videoconferencing on account of outbreak of pandemic COVID-19.

(2.) Petitioner Banty who is in judicial custody since two years and two months has come up in this second regular bail application under Section 439 Cr.P.C. in case FIR No. 348 dated 30.9.2018, under Sections 304-B, 34 IPC (Sections 302, 120-B IPC added later on), Police Station Sector 36, Chandigarh (the earlier one having been dismissed as not pressed on 21.2.2019). The prosecution allegations are that the deceased Manjeet alias Manju was married on 16.11.2011 with co-accused Vijay Kumar elder brother of the petitioner. It is during the course of matrimony, on 29.9.2018 the deceased committed suicide by means of hanging. Complainant Bablu happens to be the brother of the deceased and had attributed this death to the accused family for continuously harassing and ill-treating his sister for demand of motorcycle/car on different occasions.

(3.) Learned counsel for the petitioner inter-alia contends that the petitioner is young unmarried brother-in-law of the deceased and there is no specific role attributed to him in the commission of the offence and more so he is not likely to get any benefit out of such demand.