SAVITRI DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a petition seeking regular bail in case FIR No. 94 dated 31.05.2010, under Sections 304 -B/498 -A/34 of the Indian Penal Code, registered at Police Station Bhattu Kalan.

(2.) AS per the prosecution story, soon after the marriage, husband, father -in -law, present Petitioner (mother -in -law) started demanding car in the dowry; Savita, daughter of the complainant, was tortured repeatedly in connection with demand of the dowry for which an application was filed in Police Station Adampur and before Superintendent of Police, Hisar and Nodal Cell; Nodal Cell, Hisar persuaded Savita and her husband Rohtash to compromise the matter and her husband and in -laws promised that they would not harass her on account of demand of dowry in future. Therefore, Savita was sent back to her matrimonial house. Thereafter, again accused party started treating Savita with cruelty for demand of dowry. Savita was found dead in her matrimonial house within 7 years of marriage. Cause of death was strangulation. I am not inclined to enlarge the Petitioner on bail.