SMT. NEELIMA SAXENA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard. Marriage of Vineeta was more than 7 years old when she died on 17.6.2001, as such no offence under Sec. 304B Indian Penal Code can be said to have been made out. In the FIR lodged by brother of the deceased Vineeta, the name of Smt. Neelima Saxena does not figure. Smt. Neelima Saxena is her husband's sister.

(2.) Learned counsel for the petitioner submits that Smt. Neelima Saxena is sister of Vineeta's husband and is putting up with her husband at Delhi. He further submits that there is no allegation that Vineeta was done to death by Smt. Neelima Saxena or anybody else. He submits that there is no evidence to connect them with the murder of Vineeta or with abetment by them to her to commit suicide.

(3.) Bail to the petitioner to the satisfaction of learned trial court. Petition allowed.