SALEEM Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant petition has been filed under Section 439 Cr.P.C., for grant of regular bail to the petitioner in case FIR No.236, dated 08.10.2020 under Sections 304-B, 406 and 498-A of the IPC registered at Police Station Nagina, District Mewat.

(2.) Learned counsel submits that totally vague and false allegations have been levelled against the petitioner of subjecting his deceased wife to mental and physical harassment and thereafter murdering her by pushing her into the well. He further submits that the elder sister of his deceased wife, was married to his real brother and had given sworn-in-affidavit to the effect that her sister i.e. deceased was never harassed by the petitioner or his family members and that infact she accidentally fell in the well leading to her death.

(3.) Learned counsel has lastly argued that the ingredients to attract the mischief of Section 304-B IPC are not attracted in the case in hand and are clearly amiss as the marriage of the petitioner was solemnized with the deceased way back in the year 2009 and the occurrence in question took place on 08.10.2020 i.e., after 11 years of their marriage.