RAKESH KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Sequel to order dated 11.6.2019, ASI Satish Kumar has come present with the record. Mr. Sudhir Bhatnagar, learned Additional Advocate General has also placed on record status report prepared by the investigating agency on the basis of investigation carried out by it. Record perused and returned.

(2.) Close scrutiny of the record/status report suggests that on 7.6.2019, complainant Shubham Patial got recorded his statement under S.154 Crimial P.C. alleging therein that the marriage of his elder sister (deceased Yogita) was solemnised two years back with Sahil Kashyap son of Shri Vijay Kashyap resident of Village Harmitan, Post Office Nehran Pukhar, Tehsil Dehra, Kangra, Himachal Pradesh as per Hindu rites. He alleged that though relations inter se his deceased sister and her in-laws remained good for some time after marriage, but subsequently his brother-in-law, and sister-in-law and mother-in-law of the deceased started torturing his sister for dowry. He also alleged that the deceased disclosed aforesaid factum to their mother a number of times. He alleged that on 7.6.2019, neither his brother-in-law, nor any of his family members gave any information with regard to alleged suicide committed by his deceased sister.

(3.) On the basis of aforesaid statement, FIR No. 77 dated 7.6.2019, was registered against bail petitioner and his family members under Ss. 304B and 498A Penal Code at Police Station, Dehra. As per status report/record, person namely Sahil (husband of deceased), Shikha (sister-in-law of deceased) and Sushila (mother-in-law of deceased) are behind bars since 8.6.2019, whereas, bail petitioner, who lives separately at Palampur is on anticipatory bail. Investigation in the case is complete, because as per record, only report of the RFSL is awaited and it is also not in dispute that nothing is required to be recovered from the bail petitioner.