MANOJ Vs. STATE OF HARYANA

JUDGEMENT

(1.) Custody certificate has been taken on record.

(2.) The petitioner is seeking regular bail in case bearing FIR No. 135 dtd. 2/7/2021 under Ss. 304-B IPC, registered at Police Station Garhi, Tehsil Narwana, District Jind.

(3.) Briefly, the case has been registered on the basis of the complaint submitted by Raldu Ram alleging that the marriage of his daughter Suman Rani, deceased was solemnized with the petitioner 5 years prior to the occurrence. The family members of her in-laws had been giving beating to her since the beginning. The complainant had given a sum of Rs.50,000.00, Rs.25,000.00, Rs.30,000.00 and Rs.10,000.00 at different times. Even dowry articles were given beyond the capacity at the time of marriage. The family members of in-laws were not satisfied with the same. The brother of the petitioner had also been extending help in giving beatings to the deceased. On 30/6/2021, the petitioner along with his brother had administered some toxic substance in connivance with each other and hanged the deceased. She was shifted to the hospital where she died during the course of treatment.