PREM SHANKAR YADAV Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prem Shankar Yadav son of late Bakhtwar Singh has applied for grant of anticipatory bail in FIR No. 210 dated 06.07.2012 under Sections 498-A/304-B of the Indian Penal Code registered at Police Station Sector-5, Gurgaon, District Gurgaon.

(2.) The law was set in motion by recording the statement of Amar Singh Yadav, unfortunate father of deceased Pooja, who has stated that marriage of his daughter Pooja was solemnized with Ravi Shanker on 18.11.2011 as per Hindu Rites and Ceremonies. He has spent Rs. 25 lacs on the dowry articles. After marriage, Pooja's in-law's family members used to taunt her and harass her on the pretext of dowry which was told to them many a times by his daughter Pooja. He told this to the father-in-law of Pooja but they people do not mend their ways and remained greedy for dowry, their greed was not fulfilled. On 06.07.2012, his daughter Pooja has been killed for dowry by her mother-inlaw Manju, brother-in-law Rohit and son-in-law Ravi Shanker by hanging her.

(3.) Thereafter supplementary statement was recorded in which it was mentioned that Prem Shankar Yadav (the present petitioner) forced the complainant to have F.D.R in the name of Pooja. Other allegations have also been made against him in that statement.