REENA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Matter has been taken up through video conferencing via Webex facility in the light of the Pandemic Covid-19 situation and as per instructions.

(2.) Present petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in FIR No.90 dtd. 7/4/2021 under Ss. 147, 148 and 302 IPC (Ss. 147, 148 and 302 IPC deleted and Ss. 306 and 34 IPC added lateron) registered at Police Station Sadar Hansi.

(3.) It has been contended that the FIR in question was registered on the statement of Vijay Singh, who is the father of the deceased on the allegations that his daughter Meena was married to Madan son of Balbir in the year 2013. He alleged that after the marriage, his daughter was harassed by the in-laws i.e. husband Madan, father-in-law Balbir, mother-in-law Savitri and sister-in-law Reena. It has been alleged that due to harassment caused to his daughter, she committed suicide by hanging at her matrimonial home. It was prayed that action be taken against the alleged culprits. The investigation commenced and on completion of the same, challan was presented.