NIRMALA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner has sought regular bail in case FIR No.120/2018, registered at Police Station, BSL Colony, Sunder Nagar, District Mandi, H.P., on 10.08.2018, under Sections 498-A, 306, 304-B read with Sec. 34 of IPC.

(2.) The respondent has produced the records of investigation and has also filed the status report.

(3.) In brief, the case of the prosecution is that on 10.08.2018 at about 6.31 a.m., Ram Dei had informed the police at Police Station, BSL Colony, Sunder Nagar, District Mandi, H.P. that her daughter-in-law Kumari Kalpana had hanged herself in a room and requested the police to visit the spot and conduct the legal proceedings. On this information, rapat No.6 was recorded in the Police Station and thereafter a police party headed by SI/SHO, Police Station, BSL Colony, Sunder Nagar, visited the spot and recorded the statement of Surinder Singh under Sec. 154 Crimial P.C. whereby he alleged that he is a permanent resident of Village and Post Office Salnu, Tehsil Sadar, District Bilaspur and is an agriculturist by profession. He was having two daughters namely Shilpa Kumari aged 33 years and Kalpana Kumari aged 30 years. He had solemnized the marriage of her second daughter with Amar Singh on 18.01.2013 as per Hindu Rites and Ceremonies. His son-in-law, at present, was doing a job in Uttarakhand, whereas, the deceased was appointed and posted as a Veterinary Pharmacist in the year and her service had been regularized last year. She was, initially, posted at Dhundan in District Solan and about a month back had been transferred and posted at Poultry Farm, Sunder Nagar. His daughter had been visited her parental house so many times and was complaining against her mother-in-law and and sisters-in-law (petitioner herein) as well as their husbands that they are mentally harassing and torturing her on account of having not brought sufficient dowry at the time of marriage. They were also demanding money from her.