MUKESH KUMAR ALIAS TONI Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER is younger brother of the husband of deceased. The allegation against the petitioner is he has mal-treated the diesased Preeti on account of dowry. On the festival of Rakhi a quarrel between deceased and her husband Rakesh in regard to bring more dowry took place. Deceased made a statement to her mother that if demand of more money was not met she may be killed. On 26.8.1997 the deceased got burns and she was taken to Civil Hospital, Gurgaon and from there deceased was taken to Safdarjung Hospital, Delhi, where she succumbed to her injuries on 29.8.1997. Learned counsel for the State has not been able to refer to any evidence involving the petitoner in the said offence. He is unmarried. He has nothing to do with the demand of dowry in any way. Learned counsel for the State states that it was joint business and money was to be invested in business but when asked to refer to any document to show the petitioner is a partner of firm, he showed his inability. I, therefore, find in such circumstances a good and sufficient ground is made out to bail. Petitioner is accordingly admitted on bail to the satisfaction of Chief Judicial Magistrate, Gurgaon.