FATEH DEEP SINGH,J. - (1.) The matter has been taken up through video-conferencing on account of lockdown due to outbreak of pandemic COVID-19.
(2.) Petitioner Manish Sharma husband of deceased Priyanka has come in this first regular bail application under Section 439 Cr.P.C. moved in FIR No. 95 dated 25.01.2020under Sections 304-B and 34 IPC registered at Police Station City Thanesar, District Kurukshetra.
(3.) The present case was got registered on the statement of Mahenderpal father of deceased. The brief allegations are that marriage between the petitioner and the deceased was solemnized on 3rd of March 2018 where sufficient dowry articles were given. It is alleged that out of this marriage a child was born to the couple on 05.03.2019. There are insinuations and allegations by the complainant that the accused family were not happy with the dowry and demanded more including cash which fact was disclosed to the complainant telephonically by the deceased. It is claimed that on the day of occurrence i.e. 25.01.2020, the complainant received telephonic message from the petitioner that a quarrel has ensued between them, which was followed by another intimation that Priyanka has committed suicide by hanging leading to registration of the present case.;