KULWANT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) EARLIER two petitioners, brothers of the present petitioner and his mother were allowed bail on the reasons given in order Annexure P. 1. Petitioner is the husband of the deceased. I have been taken through Daily Diary Report, No. 34 recorded at 9.30 p. m. on 7.5.1988. A reading of the said Daily Diary Report, as also the FIR No. 73 on 9.5.1988, makes out that there is no substantial difference in the subject matter thereof except that the period of marriage is not mentioned in the DDR and the same is mentioned in the FIR as 8 years back which may have been roughly stated, and that the deceased committed suicide there is no doubt about it. Facts leading to her suicide are given in detail. as demand of dowry and cruel treatment and as envisaged in section 498-A of the IPC and then a presumption arises. The challan has already been put in and the ease is fixed for further proceedings

(2.) IN view of the circumstances narrated above, I do not deem it proper to release the petitioner-husband of the deceased on bail at this stage. Dismissed.