- (1.) The second respondent-Maninder Singh is facing trial for the offence under Section 304-B I.P.C. and in the alternative for the offences under Sections 302, 498-A read with 34 I.P.C. The Trial Court dismissed the bail application filed by the second respondent. However, the High Court by the impugned order relying upon the alleged suicide note, said to have been recovered from the dressing table, granted bail to the second respondent. Being aggrieved, the petitioner-complainant, brother of the deceased-Mandeep Kaur has filed the special leave petition in this Court.
(2.) We have heard Mr. Harpreet S. Popli, learned counsel appearing for the petitioner-complainant. We have also heard Mr. A.T.M. Rangaramanujam, learned senior counsel appearing for respondent no. 2 and Mr. Pradhyuman Goyal, learned counsel appearing for respondent no.1-State of NCT of Delhi.
(3.) The bail was granted to the second respondent way back on 21.02.2019. It is stated that charge-sheet has been filed, trial is in progress and the prosecution witnesses are in the box and they have to be cross-examined. However, it is also pointed out that the other two co-accused, mother and sister of the second respondent are yet to be apprehended. Various orders have been passed by this Court giving direction to respondent No.1-State of NCT of Delhi to apprehend the co-accused, mother and sister of the second respondent-husband. Status Report has been filed by the first respondent-State of NCT of Delhi elaborating the steps taken up so far and stating that they are not in a position to apprehend both the co-accused - mother and sister of the second respondent.;