RUCHI GUPTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners Ruchi Gupta and Saurab Gupta @ Mohan Lal have approached this Court seeking grant of anticipatory bail in respect of a case registered vide FIR No.115 dated 20.4.2018 at Police Station 'A' Division, Amritsar, District Amritsar under Sections 306 and 34 of Indian Penal Code.

(2.) The FIR was registered at the instance of Rama Kumari, wherein it has been alleged that her daughter Neetu Bala was married to Gaurav around 11 years back and two children were born out of the wedlock. Neetu Bala's husband was doing the business of 'DJ' and usually came late at night being drunk. It is alleged that her daughter's brother-in-law (jeth) namely Mohan Lal and sister-in-law (jethani) namely Ruchi used to live on the first floor of the same house where the Neetu was residing and they used to interfere in her matrimonial home and used to harass Neetu for bringing more dowry. It is stated therein that Neetu, however, did not disclose about her harassment earlier. It is alleged that the in-laws family of Neetu including the brother-inlaw and sister-in-law killed her daughter Neetu on 20.9.2017 by poisoning her and by strangulating her, although the accused informed the complainant that Neetu had died due to heart attack.

(3.) The learned counsel for the petitioners has submitted that the petitioners have falsely been implicated in the present case and that vague allegations have been levelled regarding demand of dowry and harassment simply in order to pressurize the petitioners and to extort money from them.