KRISHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The case has been taken up for hearing through video conferencing.

(2.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.384 dated 08.12.2020 registered under Sections 120-B, 328 and 379 IPC at Police Station Israna, District Panipat.

(3.) The FIR was registered at the instance of complainant Dinesh son of Ram Bhaj. Dinesh was married to Sunita on 02.12.2020 according to Hindu rites and ceremonies. Petitioner had introduced Dinesh son of Udalat, his wife and his mother Krishna to the complainant for the purpose of aforesaid matrimonial relationship. After solemnizing the marriage, the complainant and his parents took meals together and thereafter, Sunita served milk to them. After consuming the same, they got fainted. When they regained their consciousness, they found themselves to be in the hospital. Allegations are of administering poison by Sunita. The allegations are that when the complainant party came to the house, they found the house scattered and Sunita was missing. Sunita took away cash amount of Rs.80,000/- and other articles, which were given to her as gift in the marriage. Allegations are that Dinesh, his wife, his mother Krishna, sister Bimlesh and the petitioner had helped Sunita in the aforesaid occurrence. Petitioner was arrested on 27.03.2021.