NIKHILESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THROUGH this criminal misc. petition, Nikhilesh -petitioner has prayed for the grant of anticipatory bail to him in Case FIR No. 127 dated 27.4.1999 registered Under Sections 304B/302/498A of the Indian Penal Code at PS Baldev Nagar, Ambala City.

(2.) FACTS :

(3.) LEARNED AAG for the State of Haryana submitted that Shriya was married only on 2.10.1998. She died on 26.4.1999. Her's was an unnatural death. Why should she have died soon after her marriage if she was being treated well by her husband, father -in -law, mother -in -law, devar and devrani.