HARDEVA BAI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Sec. 439 Cr.P.C seeking the benefit of regular bail to the petitioner in case FIR No.136 dtd. 27/7/2020 under Sec. 304-B, 34 I.P.C, registered at Police Station, Kunjpura, District Karnal.

(2.) As per factual matrix, the present FIR was lodged by Hansraj son of Raja Ram, wherein it was alleged that they are 7 brothers and sisters.

(3.) On 4/2/2014 marriage of her younger sister Usha Rani was solemnized with Ashok Kumar son of Kashmiri Lal. After the marriage his sister was being harassed on account of demand of dowry. In the year 2015 her husband demanded a motorcycle and on account of the same they gave Rs.48,000.00 in cash to him. The cruelty and harassment kept on unabated. On 27/7/2020 Bimla Rani daugher of his aunt, who is married at Salarpur made a telephonic call and informed that Usha Rani had been killed by her husband and in-laws. On receiving the information complainant and his family members reached the matrimonial home of their sister and her body was found lying in the courtyard. There were hanging marks on her neck. A request was made to take action against the culprits.