JUDGEMENT
Fateh Deep Singh -
(1.)This order shall dispose off first anticipatory bail application of accused/petitioners-Joginder and Mithlesh @ Mito, a couple, under Sec. 438 Cr.P.C in a case bearing FIR No.45 dtd. 16/2/2018 filed under Ss. 304-B, 201 and 34 of the Indian Penal Code registered at Police Station Taraori, District Karnal.
(2.)The present case has been got registered on the statement of Mam Chand, father of deceased, Sonam, alleging that the marriage of his daughter was performed with accused/non-applicant-Ranjor on 21/2/2017 and that at the time of marriage, on asking of the petitioners' side, he had given sufficient dowry articles including gold and silver, in all spent Rs.14.0015 lakh. It is further alleged that the in-laws were not happy over the dowry and had been demanding a car and more articles, on account of which, the father was compelled to prepare a Fixed Deposit receipt of Rs.2.00 lakh in the name of his daughter and has made a request to the accused side that they should not harass his daughter and raise more and more demand. It is on 12/2/2018, at around 2:45/3:00 PM, the complainant claims that he received a telephonic call that his daughter, deceased-Sonam, was not well and when he rushed, he discovered that his daughter has already been cremated. The suicide note purported to be in handwriting of the deceased, was recovered from the house.
(3.)Learned counsel for the petitioners inter alia contends that neither there is any specific allegations against the petitioners nor their attribution to commission of the offences and the admitted suicide note, does not level any allegations against any of the accused, arguing further that during the course of investigations, the petitioners have been found innocent and have been subsequently, summoned with the aid of Sec. 319 Cr.P.C.
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