CHUNNI LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) I shall dispose of both the aforesaid criminal petitions as they emerge from FIR No. 139 dated 22.04.2013 under Sections 498-A, 406, 323, 315, 34 IPC, registered at Police Station City Rewari.

(2.) COUNSEL for the petitioners submits that Shakti Raj, husband of the complainant, was arrested on 08.05.2013 and during his police remand, dowry articles consisting of Alto Car, Motor Cycle Bajaj Platinum, TV (LCD), Air Conditioner, Sofa Set, Double Bed and other articles were recovered. Chunni Lal, father of Shakti Raj was arrested on 26.06.2013 and both the petitioners have been remanded to judicial custody and are no longer required for the purpose of investigation. It is further submitted that after completion of investigation, challan has been presented in the court and the petitioners are ready to face trial without any default.

(3.) COUNSEL for the State of Haryana assisted by Mr. Ashish Yadav, Advocate, representing the complainant, opposed the prayer of the petitioners. It is submitted that on 27.04.2013, the doctor gave an opinion that the possibility of abortion as shown by USG report of K. Lal Ultrasound and Imaging Clinic, Rewari due to assault, if any, cannot be ruled out. Mr. Yadav, Advocate argues with vehemence that keeping in view the gravity of offence under Section 315 IPC, the petitioners are not entitled to be released on bail. 4. I have heard counsel for the parties and gone through the records.