- (1.)Petitioner seeks regular bail in FIR No.195/2019, under Sections 498-A/304-B/34 IPC, P.S.Dayalpur.
(2.)Subject FIR was registered on the complaint of complainant one Mr. Raghudaan, s/o. Sh. Inderdaan, father of the deceased. As per the FIR petitioner who was the mother-in-law and her son (husband of the deceased) used to demand dowry and also beat and harass her. It is contended that the complainant had also given a sum of Rs. 2,30,000/- at the time of marriage.
(3.)Learned counsel for the petitioner submits that the petitioner is an aged lady of about 55 years and has already undergone incarceration for one year and a month as on today.