SARVAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks grant of anticipatory bail in respect of FIR No.654 dated 21.9.2019 under Sections 306, 34, 498-A IPC, Police Station Model Town-Rewari, District Rewari, Haryana.

(2.) The FIR was lodged at the instance of Giriraj brother of deceased wherein it has been alleged that his sister Rekha was married to petitioner-Sarvan on 16.5.2010 and that they had given dowry much beyond their means at the time of marriage, but in-laws of her sister were not happy with the same and she used to be harassed time-&-again by her in-laws who were also demanding an amount of Rs. 5,00,000/- for purchase of a plot. It is alleged that Rekha used to be repeatedly beaten up for not being able to fulfill the demands of her in-laws. It is further alleged that the petitioner used to return home everyday under the influence of liquor and also used to hurl abuses. It is further alleged that Sarvan had even attempted to kill the complainants sister on an earlier occasion in the month of July/August, 2018. It is alleged that now the petitioner has ultimately strangulated his sister to death on 1.9.2019.

(3.) Learned counsel for the petitioner has submitted that the petitioner has falsely been implicated in the present case and that the entire allegations as levelled in the FIR pertaining to the alleged harassment of deceased at the hands of petitioner or demand of dowry or cash amount of Rs.5,00,000/- have been cooked up after consultation and that the FIR came to be lodged after 20 days of the occurrence.