RENU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The bail applicant No. 1 (Renu) is the legally wedded wife of deceased one Tinku. The bail applicant No. 2 (Balwan Singh) is the father- in-law of the deceased, and, the bail applicant No. 3 (Angrejo), is the mother-in-law of the deceased. During the course of the marital relations, inter se, co-petitioner No. 1 and deceased ' Tinku, certain quarrels erupted amongst them. It is apparent on a reading of Annexure P-2, that in respect of one of the wrangles, which occurred amongst co-petitioner No. 1, and, the deceased / husband, the former made a report on 17/11/2019, to the SHO, Sector-4, Gurugram, wherein allegations are made against Tinku qua the latter taking to abuse her, and, also taking to perpetrate acts of domestic violence upon her. However, the afore reporting, rather resulted in a compromise being drawn among co-petitioner No. 1 with deceased-Tinku.

(2.) Moreover, it is also brought to the notice of this Court, by the learned State Counsel, that bail applicant No. 1 had made a complaint, to the police authorities with respect to her deceased-husband consuming poisoning. The complaint resulted in an FIR being became drawn by the police authorities, constituting therein an offence, under Sec. 309 of the IPC, against the afore Tinku. However, it appears that Tinku on the date subsequent to the lodging of the afore FIR, succumbed to the ill effect of poison becoming consumed by him.

(3.) The learned State Counsel, resists the making of absolute the earlier order of 25/5/2021, hence granting ad interim bail to the bail petitioners. He submits that since immediately prior to the afore deceased ' Tinku consumed poison, he held a conversation with one Balwan Singh, his father-in-law, and, he further submits, that as the afore conversation has been captured, in a pen drive, and, upon it being sent to the laboratory concerned, the transcript thereof, become retrieved therefrom. He submits that, the transcript reveals that on account of harassment and humiliation meted to him by the bail petitioners, his being instigated to commit suicide.