PARDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in respect of a case registered vide FIR No.595 dated 23.7.2019 at Police Station Bhiwani Sadar, District Bhiwani under Sections 148, 149, 323, 377 and 306 of Indian Penal Code.

(2.) The FIR in question was lodged at the instance of Chattarpal, brother of deceased, wherein it has been alleged that marriage of his sister was solemnized in the year 2011 with Pardeep (petitioner). However, his sister was continuously tortured mentally and harassed by the petitioner and other members of his family and on account of which one FIR for offence under Sections 498-A IPC etc. was lodged and another complaint under provisions of Domestic Violence Act, 2005 was also instituted. It is further alleged therein that the husband of complainant's sister even indulged in unnatural sex with complainant's sister and she being fed up on account of the harassment ultimately ended her life by committing suicide by hanging herself in her matrimonial home.

(3.) The learned counsel for the petitioner has submitted that the petitioner has falsely been implicated in the present case and that the petitioner cannot be connected with the alleged suicide in any manner and that infact as many as eight other accused have already been given clean chit during investigation. It has further been submitted that the petitioner has been behind bars since the last more than 10 months and since the proceedings of trial have now been stayed by Hon'ble the High Court, no unseful purpose would be served by further detaining the petitioner behind bars.