SURENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a second petition under Section 439 of the Code of Criminal Procedure preferred by Surender Singh, seeking bail during pendency of trial, in case FIR No. 26, dated 29.01.2015, under Sections 498-A, 328 and 34 IPC, Police Station Safidon, District Jind, as first petition preferred by him was dismissed as withdrawn May 01, 2015.

(2.) Instant case was registered on a complaint lodged by Ritu Saini to Chowki Incharge, P.S. Safidon. Translation version of the FIR is as under:-

(3.) The contention of learned counsel for petitioner is that as per allegations levelled by prosecution, petitioner raised a demand of R25 lacs by way of dowry on the pretext of buying land, on her refusal, she was not only harassed and given beatings but petitioner and his parents also tried to burn her. In the morning, she was being provided with medicine for stomach pain but when she refused to take that medicine, petitioner and his father caught hold of her and mother of petitioner forcibly administered medicine to her. But these allegations are absolutely wrong. Some pale yellow coloured liquid stated to be vomit Ex.1c and two blood samples Exs. 1a and 1b were sent to Forensic Science Laboratory, Haryana, Madhuban, Karnal (for short, 'FSL') during investigation of this case and as per report "no common poison could be detected in exhibits 1a and 1b whereas Emyleamate and Methadone was detected in Ex.1c" stated to be medicine. Father as well as mother of petitioner have already been found innocent during investigation of this case. Moreover, challan has already been presented, disposal of which is likely to take sufficient long time. Petitioner also undertakes to comply with all the terms and conditions imposed by this Court, in case, he is granted concession of bail.