JAGAT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD learned counsel for the parties. Initially the statement of Raj Kumar, father of the deceased, Smt.Usha was recorded by ASI Ram Kumar on 8.10.2006. In the said statement Raj Kumar, father of the deceased, merely stated that post mortem of his daughter was being conducted and he would take action after he was satisfied. Thereafter on the statement of Babu Ram, brother of the deceased Smt. Usha, recorded on 10.10.2006, the FIR has been registered. In the statement of Babu Ram recorded on 10.10.2006 it is alleged that Jagat Singh had demanded a sum of Rs. 1 lac from his sister. Besides she was treated with cruelty. According to learned counsel for the petitioner this fact was not mentioned in the initial statement of Raj Kumar recorded on 8.10.2006. The trial in the case is likely to take some time. The petitioner is in custody since 11.11.2006. The husband of the deceased namely Sumit is still in custody.

(2.) WITHOUT commenting anything on the merits of the case, the petitioner on his furnishing personal bond and surety to the satisfaction of learned Chief Judicial Magistrate Sonepat, shall be admtited to bail.