RAJEEV PAUL Vs. UT OF J & K

JUDGEMENT

(1.) This is an application under Section 438 of the Cr. PC. for grant of anticipatory bail in FIR No. 201/2020 registered with Police Station Bari, Brahmana under Sections 306, 323, 109, 498-A, 498-B of Indian Penal Code.

(2.) The petitioner and the complainant's daughter-Shilpi Paul got married on 01.05.2014. Shilpi Paul committed suicide on 05.09.2020, while she was residing in the family quarter along with her husband, the petitioner herein, at Bari Brahmana. The body of the complainant's daughter was found hanging from the ceiling in the said quarter, allotted to the petitioner, who is working in Army.

(3.) An FIR was lodged by the father of the deceased, wherein it was stated that the petitioner had been harassing his daughter after approximately three to four months of marriage. She was subjected to misbehaviour and physical beatings at the hands of the petitioner, which resulted in the deceased remaining mentally disturbed. It is stated that in the year 2015, the petitioner took Shilpi Paul to Rajasthan, where he was posted, thereafter continued the misbehaviour and harassment, demanding dowry including jewellery items on regular basis.