VIKRAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Vikram Singh son of Fateh Singh, has preferred the instant petition for the grant of regular bail, initially registered against him along with Fateh Singh and Ram Bai (his parents) and Rajbir (brother), by means of FIR No.148 dated 04.06.2012, on accusation of having committed the offences punishable under Sections 498-A & 302 read with Section 34 IPC, by the police of Police Station Nangal Chaudhary, Tehsil Narnaul, District Mahendergarh, invoking the provisions of Section 439 Cr.P.C.

(2.) According to the prosecution that the marriage of Laxmi daughter of complainant Chhittar Singh son of Johar Singh (for brevity 'the complainant') was solemnized on 09.05.2004 with the petitioner, as per Hindu Rites & Ceremonies. Her parents were stated to have given sufficient dowry articles but the accused were not satisfied. They demanded 10 tolas gold and Rs. 1 lac cash. On 18.05.2012, son of the complainant received a telephonic call from the petitioner that the condition of his wife was serious and was admitted in the hospital. Thereafter, they went their and found that Laxmi was lying dead on the cot. The accused were stated to have killed her. In the background of these allegations and in the wake of complaint of the complainant, the present case was registered against the petitioner-accused, in the manner depicted hereinabove.

(3.) Notice of the petition was issued to the State.