- (1.) PETITIONER Murti Devi (mother -in -law) wife of Rishi Pal, has directed the instant petition for the grant of regular bail, invoking the provisions of section 439 Cr.PC., in a case registered against her along with her other main accused, namely, Kareem Pal (husband), Richpal alias Rishipal (father -in -law) and Gurpal, brother -in -law (Jeth) of Mamta Devi (deceased), vide FIR No.152 dated 18.5.2013 (Annexure P1), on accusation of having committed the offences punishable under Sections 304 -B read with section 34 IPC (alternatively charged for an offence punishable u/s 302 IPC) by the police of Police Station Pehowa, District Kurukshetra.
(2.) NOTICE of the petition was issued to the State.
(3.) AFTER hearing the learned counsel for the parties, going through the record with their valuable help and considering the entire matter deeply, to my mind, the present petition for regular bail deserves to be accepted in this respect. Arvind Kuma4r S.harma Precisely, the prosecution claimed that the marriage of Mamta Devi, sister of complainant Subhash s/o Ram Singh, was solemnized with main accused Kareem Pal on 24.2.2012, according to Hindu rites and ceremonies in village Dyodh Kheri, Distt.Kaithal. After solemnization of the marriage, they resided together and cohabited as husband and wife. It was claimed that main accused Kareem Pal (husband) and his other co -accused used to treat the deceased with cruelty in connection with and on account of demand of dowry, car, harassed and maltreated her, culminating into her unnatural death.;