LAWS(P&H)-2022-1-134

NIROTTAM Vs. STATE OF HARYANA

Decided On January 28, 2022
NIROTTAM Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) CRM No. 1444 of 2022 : Present application has been filed for placing on record documents Annexures P-6 and P-7.

(2.) The present petition has been filed under Sec. 439 Cr.P.C. for the grant of regular bail to the petitioner in FIR No. 669 dtd. 3/9/2018, registered under Ss. 304-B, 498-A, 34 IPC (Sec. 406 IPC added later on) at Police Station Sadar Palwal, District Palwal.

(3.) Learned counsel for the petitioner argues that in the present case the allegation alleged against the petitioner is of maltreating his wife which led to her death. Learned counsel for the petitioner submits that petitioner is behind the bars for the last 03 years and 02 months and as all the material witnesses have already been examined and the trial is likely to take some more time before it concludes, petitioner may kindly be extended the concession of regular bail as the petitioner undertakes not to influence the trial or the witnesses in any manner. Learned counsel for the petitioner further submits that the complainant and real sister of the deceased, who is also married to the real brother of the petitioner, have already been examined wherein, the real sister of the deceased stated that she had guessed the fact that the petitioner alongwith his family killed the deceased, which inference was drawn due to the mal-treatment which was being meted out to them by their in-laws. Notice of motion.