NAFE SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner is the father -in -law. A case under Sections 498 -A/304 -B/34 of the Indian Penal Code has been registered with the Police Station'Sadar Gohana, District Sonepat.

(2.) I have heard the learned Counsel for the parties.

(3.) WITHOUT commenting upon the merit of the controversy at all and keeping in view the fact that the deceased had died of burns and no specific role has been ascribed to the petitioner by the prosecution, the petitioner is directed to be released on bail to the satisfaction of the learned Trial Judge, Sonepat.