KULDEEP Vs. STATE OF HARYANA

JUDGEMENT

(1.) F.I.R. No. 237 dated 23.12.1998 came to be registered at Police Station Agroha, under Sections 498-A, 304-B, 201 and 34 of the Indian Penal Code on the statement of Hari Ram, wherein the following among other, allegations have been made :

(2.) According to the complainant, Sanju was being harassed for dowry by her husband - Kuldeep, mother-in-law and her sisters-in-law, and that Sanju had been killed by pouring kerosene oil or she had burnt herself.

(3.) Petitioner - Kuldeep Singh, who is the husband of Sanju had approached the Sessions Court, Hisar, for being released on bail but his request was turned down. Therefore, he has approached this Court under Section 439 of the Code of Criminal Procedure, for the same relief.