MAHENDRA SINGH & ANOTHER Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Mahendra Singh and Kuldeep Singh who are the father-in- law and the husband of the deceased Kusam Kanwar, who died on 21.9.2001 by consuming some poisonous substance, have moved this bail application. Father of the deceased lodged an FIR to the effect that the husband as well as father and mother used to harass the deceased and she was not served proper food and was not allowed to have bath. According to the report, they were demanding Rs. one lakh as further dowry and since the money could not be paid, the husband, his sister and parents entered into a conspiracy and murdered Kusam Kanwar.

(2.) After arrest, the bail application moved by the accused persons was dismissed by the learned Additional Sessions Judge, Bali and hence this application.

(3.) I have heard the learned counsel for the applicants, learned Public Prosecutor and the learned counsel for the complainant.