JAGDISH CHANDRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner along with his co-accused has been hooked in F.I.R. No.298 dated 26.10.2000 under Section 306 I.P.C. registered at Police Station G.R.P. Rewan. District Rewari.

(2.) Briefly stated the facts are that Smt. Bala Devi d/o Ram Phal, was married with Bhim Singh residet of Jhajjar about 7 years prior to her death. She committed suicide by putting herself before the train on 26.10.2000. According to the prosecution, her in-laws used to harass her and on account of that she committed suicide. The petitioner Jagdish Chandra is the father-in-law of the deceased and is employed in the Roadways as a Clerk and is stated to be residing at Gurgaon Smt. Bala Devi used to reside with her husband Bhim Singh at Jhajjar. Counsel for the petitioner contended that husband Bhim Singh had lodged D.D.R. No.16 dated 16.10.2000 as Snit. Bala Devi had been missing from his house since 12.10.2000. It is stated that she had eloped with one Sunil, with whom she had illicit relations. 'Thereafter she had visited the house of Ram Phal and her father did not entertain and had snubbed her. Counsel for the petitioner further contended that Ram Phal, father of the deceased Smt. Bala Devi and her mother Vimla Devi had given affidavits stating that the petitioner and other members of the in-law' family are not to he blasted. Counsel for the petitioner next contended that there are no specific allegations of harassment against the petitioner and further her husband has already been released on bail.

(3.) Keeping in vice the facts and circumstances of the case and without commenting on the merits of the case, let the petitioner be admitted to hail to the satisfaction of C.J.M. Gurgaon.