GUDDI DEVI 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. 197 dated 30.07.2020 registered under Sections 304-B, 34, 408-A IPC at Police Station Sadar Dadri, District Charkhi Dadri.

(3.) Petitioner is mother-in-law of the deceased Shallu. As per allegations in the FIR, the complainant brother of the deceased alleged that the deceased was married to Sumesh son of the petitioner and dowry was given according to their capacity. In-laws of the deceased started harassing his sister just after two months of the marriage. After 3-4 months of the marriage, the sister of the complainant came to the house and narrated entire story to the complainant family. A meeting was convened with in-laws and they apologized for the same with an assurance not to harass Shallu in future. Shallu was also convinced by the complainant party and she was sent to matrimonial house. Sister-in-law of Shallu is serving in police department and she used to threat the sister of the complainant for bringing dowry. 3-4 days prior to the occurrence, Shallu informed the complainant in respect of harassment meted to her. Shallu could not tolerate the harassment and commit the suicide.