JYOTI Vs. UT CHANDIGARH

JUDGEMENT

(1.) The present petition has been filed under Sec. 439 Cr.P.C praying for grant of regular bail to the petitioner in case FIR No.0139 dtd. 17/11/2021 registered under Sec. 304-B, 34 I.P.C at Police Station, Mauli Jagran, District Chandigarh.

(2.) As per facts of the case, present FIR was lodged by Picha Pillai son of Sh. Ryar. The sum and substance of the allegations in the FIR is that he had three children out of which his eldest daughter Natharsha @ Natasha was aged about 23 years. His daughter performed love marriage with her free will about 3 years ago with Ravi Sharma. They were blessed with a son who is aged about 1 ^ years. After marriage her husband and in-laws started harassing his daughter on account of bringing insufficient dowry. He tried his best to resolve the dispute, however, failed to do so. His daughter was asked to bring money from her parental home and on refusal she was beaten. On 16/11/2021 at about 11 PM his daughter got a phone call and she left the parental home by saying that she has been called by her husband Ravi. At about 12 AM Ravi's mother and sister i.e. the present petitioner came to his house and told that Natasha had locked herself in the room and she was not opening the door. They reached the matrimonial home and he found his daughter hanging from the fan. FIR was lodged to take legal action against the culprits.

(3.) The investigation commenced and the petitioner was arrested on 17/11/2021. The petitioner approached learned Addl. Sessions Judge, Chandigarh for grant of bail, however, after hearing the parties, the same was declined vide order dtd. 17/3/2022. Aggrieved by the same petitioner has approached this court for grant of bail.