DEEPAK GAUR Vs. STATE OF HARYANA & ANR

JUDGEMENT

(1.) Petitioner Deepak Gaur son of Bharat Bhushan has directed the instant petition for the grant of anticipatory bail in a case registered against him along with his parents & co-accused, namely, Bharat Bhushan and Usha Devi, by virtue of FIR No.142 dated 20.4.2012 (Annexure P1), for the commission of the offences punishable under sections 406, 498-A, 313 & 506 IPC and Section 31 of the Prevention of Women from Domestic Violence Act, 2005 by the police of Police Station Civil Lines, Bhiwani, invoking the provisions of section 438 Cr.PC.

(2.) Concisely, the prosecution claimed that the marriage of complainant Sonika d/o Prem Kumar, respondent No.2 (for brevity the complainant ) was solemnized with the petitioner on 29.10.2009, according to Hindu rites & ceremonies at Bhiwani. An amount of Rs. 14 lacs was stated to have been spent and her parents gave sufficient dowry at the time of marriage, but the accused were not satisfied and started demanding a Honda City Car and Rs. 20 lacs in cash. An amount of Rs. 1 lac was given by her parents, but her husband had beaten her for bringing less money. She became pregnant. The accused were claimed to have administered her some pills for termination of her pregnancy. According to the complainant that the medicines administered to her developed a Tumor in her stomach. She was admitted to Goel Nursing Home, Bhiwani.

(3.) Leveling a variety of allegations and narrating the sequence of events, in all, the complainant claimed that all the accused treated her with cruelty in connection with & on account of demand of dowry and were responsible for termination of her pregnancy. In the background of these allegations and in the wake of complaint of the complainant, the present case was registered against the petitioner, his parents and co-accused, in the manner depicted here-in-above.