KRISHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Krishan son of Shamsher Singh, father-in-law of deceased Neelam has applied for regular bail by way of this petition moved under section 439 Cr. P.C. in a case registered by way of FIR No.277 dated 22.08.2011 at Police Station Mahesh Nagar, District Ambala for an offence punishable under section 306 read with section 34 of Indian Penal Code. The case was registered on the statement of Smt. Chhoto Devi, mother of the deceased. Neelam (deceased) was married with Ravi Kumar son of the petitioner. Neelam set herself afire on 15.8.2011 and she died on 20.8.2011 on account of the burn injuries.

(2.) Smt. Chhoto Devi, complainant tried to enquire about the cause of her daughter's catching fire. She came to know from her sonin-law, Ravi Kumar that on the day of occurrence, he had gone to buy milk leaving Neelam at home and when he returned home, he found Neelam burning and his brother-in-law (Jija) Rajbir and his father Krishan there in the house. He also told her that Neelam had called him on his phone and told him to come early. He also told her that his brother-in-law Rajbir might have misbehaved with Neelam and on account of which Neelam must have poured kerosene on her and set her on fire.

(3.) I have heard Mr. H.S.Sullar, learned counsel for the petitioner and Mr. Vikas Malik, learned Assistant Advocate General, Haryana, for the respondent-State and have gone through the record carefully.