SITALAN SINGH TANWAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Sitalan Singh Tanwar, father of the deceased Sumit, is the complainant of the FIR No.874 dtd. 25/12/2022 registered at Police Station Sector 8, Faridabad under Ss. 306/34 IPC.

(2.) By way of this petition filed under Sec. 439(2) read with Sec. 482 CrPC, petitioner has prayed for setting aside the order dtd. 2/2/2023 (Annexure P2), whereby interim pre-arrest bail was granted to respondent No.2-accused by the Court of ld. Additional Sessions Judge, Faridabad; and the order dtd. 9/2/2023 (Annexure P3), whereby interim order was made absolute.

(3.) FIR in question was lodged on the complaint of the petitioner, as per which his son Sumit was married to Pooja (co-accused) in 2015. Two children were born out of the wedlock. It was alleged that about three months ago (prior to lodging of the FIR), Pooja had left for her parental home. She left parental home saying that she was going to matrimonial home but did not reach there. On making search, complainant and his son came to know that Pooja had extra marital affair with Brij Vir @ Sonu - respondent No.2. It was further alleged that said Brij Vir @ Sonu and Pooja visited the house of the complainant and told that they were living happily. They also made Sumit upset by saying unpleasant words to the effect that he was useless and that he was not worth living with Pooja; and that even if he died, Pooja could live her own life. Same thing was also stated by respondent No.2-Brij Vir @ Sonu and thus, they insulted Sumit. It was further alleged by the complainant that due to said abetment on the part of Brij Vir @ Sonu - respondent No.2 and Pooja, his son Sumit had committed suicide.