DES RAJ DANG Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is an application for bail under Section 438 Cr.P.C. in case FIR No. 23 dated 12.3.2001 under Section 304-B IPC. The case was registered on the statement of Rajesh Kumar that his sister was married with Raj Kumar and she died at the house of her in-law under un-natural circumstances in Ludhiana on 12.3.2001. She was married on 23.4.1995. Soon after the marriage, the husband of the deceased started maltreating the deceased and asked her to bring more dowry from her parents and others. It is the case of the prosecution that Rajesh Kumar paid the money to the husband of the deceased on some occasions. Raj Kumar was not satisfied with the dowry and he wanted her to bring more money from her parents. Ten days prior to the death of the deceased Geeta, her husband Raj Kumar again demanded Rs. 50,000/- from her brother, but the brother of the deceased was unable to meet the unjust demand. Petitioners are the father-in-law and mother-in-law of the deceased. The name of the petitioners has not been mentioned in the FIR that they have demanded dowry or harassed her during the life time of Geeta.

(2.) PETITIONERS have already joined the investigation. They are no more required for further investigation as the report under Section 173 Cr.P.C. has been presented.