AJAI LAMBA,J. - (1.) THIS petition under Section 439, Code of Criminal Procedure, seeks bail in FIR No. 10 dated 12.1.2008 under Sections 498-A, 406, 304-B, 302, 34, Indian Penal Code, Police Station, Barwala, District Hisar.
(2.) THE facts, in brief, as have been brought out by the learned counsel for the petitioner, are that the petitioner was married with Poonam on 30.1.2005. There was an issue - a son; namely, Modak. Modak was suffering from a serious eye ailment requiring cornea transplantation of which the success rate is 60%. It has been contended that Poonam was under tremendous mental tension on account of ailment of her son. On 10.1.2008, Poonam left the matrimonial home with the child during early hours. Intimation was given in regard to this to Rajesh Chugh, cousin of Poonam. It seems that Rajesh Chugh gave an application, which was entered as DDR No. 17 in Police Station, Barwala, and has been placed on record as Annexure P-2.
(3.) IT is the specific case set up on behalf of the petitioner that Poonam left a suicide note. The suicide note was brought to the notice of Rajesh Chugh, however, no reference was made in his statement. Be that as it may, the document (Annexure P-2) indicates that there was no allegation as against the petitioner or his other family members in regard to demand of dowry.;