JASBIR KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) . - Heard learned counsel for the petitioner, learned counsel for the State and learned counsel for the complainant.

(2.) THE deceased admittedly died within seven years of marriage. The FIR, translated version of which has been reproduced in the petition goes to show that there is an allegation that the deceased told the complainant and his mother that the petitioner and other in-laws were harassing her excessively in connection with dowry and that she got fed up and out of sheer compulsion she had consumed spray in order to end her life. The deceased died on 30.12.1996 in the mid night. The last rites were performed on 31.12.1996 and the complaint regarding the incident was lodged on 2.1.1997. Learned counsel for the complainant has argued that the earlier bail application was dismissed. However, the earlier petition for bail was not dismissed on merit as is clear from Annexure P.5 except that it is observed that the statement regarding the age of the petitioner is not correct. The question of age is not raised at present.

(3.) LOOKING to the above reasons, I find that bail can be granted to the petitioner. It is, however, made clear that these observations are limited for the purpose of this bail application only and shall have no bearing on the merits of the case when it comes for trial.