NAVEEN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Additional Joint Affidavit of Naveen s/o Dharam Singh is taken on record.

(2.) FIR in the case had come up on the statement of one Surender Singh S/o Bhim Singh, with the allegation that his younger brother namely, Balwinder Singh was married with petitioner No.2 on 4/3/2018. It was alleged that the character of petitioner No.2 was not good; regarding which his brother had told the Complainant about 5-7 days after the marriage, specifically disclosing that she was having illicit relations with Naveen; the petitioner No.1. This was also disclosed to him that an attempt was made to make her understand, however, she did not mend the ways. Rather; she extended threat to the brother of the Complainant; that if he would stop her from talking to Naveen then she would get him killed by asking Naveen to do so. It was further alleged that on 1/5/2018 at about 1:00 pm; petitioner No.2 went away from the matrimonial home alongwith petitioner No.1; after quarreling with the brother of the Complainant. Resultantly, brother of the Complainant had told him that petitioner No.2 had disgraced the family. It was further confided by the brother that he would not be able to show his face in the society. Feeling threatened and embarrassed by his wife going away with somebody else, the brother of the Complainant consumed poisonous substance; which resulted in his death. On account of this incident the above said FIR under Ss. 306/34 IPC was registered against the present petitioners.

(3.) In this FIR, earlier also the petitioners had approached this Court seeking anticipatory bail through CRM-M-22121-2018. Vide Order dtd. 7/6/2018 passed in CRM-M-22121-2018, the petitioners were granted interim protection with a direction that they will co-operate in investigation. However, ultimately; the State Counsel had submitted before this Court that the petitioners had not co-operated during the investigation. Therefore, the above said petition seeking anticipatory bail was dismissed by this Court vide Order dtd. 16/7/2018.