DAYA CHAUDHARY,J. - (1.) The present petition has been filed under Section 439(2) Cr.P.C. for cancellation of anticipatory bail granted to accused-respondent No.2 by learned Additional Sessions Judge, Gurgaon in case FIR No.411 dated 10.10.2015 registered under Sections 498-A, 306 read with Section 34 of Indian Penal Code at Police Station Pataudi, Gurgaon.
(2.) A complaint was made by the petitioner stating therein that his sister-Manoj was married with accused Ravinder on 27.04.2015. Sufficient dowry was given at the time of marriage. His brother-in-law was in Army and his sister was residing with her mother-in-law and father-in-law. They were not satisfied with the dowry given at the time of marriage and the sister of the petitioner was even given beatings by them. It was also mentioned in the complaint that sufficient amount was paid in cash but still they remained unhappy. Ultimately, the sister of the petitioner died by consuming Sulphas leaving behind two minor children because of demand of dowry, torture and harassment given at the behest of all the three accused. On the basis of said complaint, the aforesaid FIR was registered.
(3.) Respondent No.2-Sona Devi filed anticipatory bail petition, which was allowed vide order dated 07.12.2015 by learned Additional Sessions Judge, Gurgaon.;