(1.) BY filing the present petition under Section 438 of the Code of Criminal Procedure, the petitioner has sought pre -arrest bail in case FIR No. 191 dated 28.6.2012, registered under Sections 304B of the Indian Penal Code at Police Station Zirakpur, District SAS Nagar. It is contended by the learned counsel for the petitioner that the petitioner is brother -in -law of the deceased; the case under Section 304 -B of IPC is not made out against the petitioner and he has been residing separately. Moreover, the petitioner being brother -in -law had no authority and was not likely to be the beneficiary of any dowry article.
(2.) HEARD .
(3.) KEEPING in view the allegations levelled against the petitioner and his conduct, without commenting on the merit of the case, this Court is not inclined to grant any discretionary relief to him. Dismissed.