UGANTI Vs. KAJORE MAL

JUDGEMENT

(1.) THIS application for cancellation of bail under Section 439 (2) Cr. P. C. seeks cancellation of order dated 6. 7. 2005 passed by the learned District and Sessions Judge, Dausa in Cr. Misc. Bail Application No. 162/2005 whereby anticipatory bail has been granted to non-petitioners Nos. 1 to 7 in F. I. R. No. 409/2005 P. S. Dausa for offences under Sections 498-A, 323 and 307 I. P. C.

(2.) THE aforesaid F. I. R. came to be registered on 13. 6. 2005 with the allegations that non-petitioners Nos. 1 to 7 are family members of the husband of complainant Smt. Uganti who harassed and tortured her mentally and physically by making illegal demands of dowry. As the parents of the complainant failed to fulfil the aforesaid illegal demand of dowry, they pushed her from above of the roof of the house as a result of which she sustained a fracture. It is further alleged that intention of the non-petitioners was to cause her death.

(3.) IN view of the foregoing discussions therefore, no valid case for cancellation of bail to non-petitioners Nos. 1 to 7 is made out and this application for cancellation of bail under Section 439 (2) Cr. P. C. deserves to be and is hereby dismissed. .