- (1.) Crl.M.A.11577/2015 (for exemption) Exemptions allowed, subject to all just exceptions. Accordingly, the application is allowed. BAIL APPL. No.1628/2015 Vide the present petition, petitioner seeks direction thereby releasing him on bail in case FIR No.65/2015 for the offences punishable under Section 304B/498A/34 of the IPC registered at police station Pul Prahlad Pur, New Delhi against him.
(2.) Learned counsel appearing on behalf of petitioner submits that the marriage between the petitioner and the deceased was a love marriage and the parents of deceased were not in favour of said marriage. Therefore, she had no cordial relations with the parents and due to the pressure, she has committed the suicide. The petitioner has played no role in her death. Rather, petitioner was in fact in love with her and the moment he received the information, he left the office and reached the spot. This fact has been supported by one Ms.Geeta, whose statement was recorded by the police.
(3.) Learned counsel further submits that the main allegations are against the mother of the petitioner, who has already been released on anticipatory bail vide order dated 27.05.2015. The role of petitioner is not more than the role of his mother. Therefore, on parity the petitioner seeks bail in this case. He relied upon the decision of this Court rendered on 11.11.2010 in Bail Application No.1652/2010 titled Rajesh v Sate.;