KAMLESH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the present petition filed under Sec. 439 Cr.P.C. is for grant of regular bail to the petitioner in case FIR No.280 dtd. 9/7/2018 registered under Ss. 304-B, 34 of IPC at Police Station Salhawas, District Jhajjar.

(2.) Learned counsel for the petitioner has argued that the deceased Priyanka was married with Vinod Kumar on 18/7/2013 and out of their wedlock, a child was born to them. The allegation against the petitioner (mother-in-law) is demand of dowry and beating on the person of deceased, for which, she burnt herself. He has further argued that demand of a car and that too after more than 5 1/2 years, is unrealistic. One son born to the deceased is staying with the petitioner's family. The co-accused Balbir has already been admitted on bail by this Court vide order dtd. 25/1/2019 passed in CRM-M-44755-2018 titled as "Balbir Versus State of Haryana". Moreover, the trial in the case will take sufficient long time. The petitioner is in custody since 27/8/2018 and no useful purpose would be served to keep the petitioner in custody for unlimited period.

(3.) Learned State counsel does not dispute the custody. However, she states that it is on account of beating caused on the person of the deceased, she committed suicide as there was demand of a car.