SUSHIL KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has filed the present petition under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in case FIR No. 146 dated 02.05.2020 registered under Section 306 read with Section 34 of the Indian Penal Code, 1860 (for short 'the IPC) in Police Station Yamuna Nagar Sadar, District Yamuna Nagar from which Section 34 of the IPC was deleted later on.

(2.) The above-said FIR was registered on complaint of Ravi Kumar. In his complaint Ravi Kumar alleged that around 7-8 years ago marriage of his sister Rajni was solemnized with Sushil Kumar. Two children were born out of the wedlock. Sushil Kumar used to beat his sister under the influence of liquor and continuously tortured her from the beginning. Mother-in-law, brother-in-law and sister-in-law of his sister also harassed her. On 01.05.2020 his sister Rajni ended her life by consuming some poisonous substance.

(3.) The petitioner, who is in custody since 04.06.2020, has filed the present petition for grant of regular bail.