- (1.) Heared, Smt. Rajbala (deceased) and her sister Sulochna, were married to two real brothers Rajesh and Dinesh (Applicant in Bail Application No. 5371/98). Allegedly on 24.5.91, Sulochna died under supicious circumstances and her dead body was recovered from a well on 8.5.98. It was pointed out that there was no demand for dowry from the side of the in-laws of the deceased as her real sister was still living in the family with no such complaint. It was further submitted that it may be possible that in the course of his educational career, father of Sulochna might have helped his son-in-law by advancing some money to him but that does not mean and amount to demand for dowry.
(2.) Looking to the facts and circumstances of the case, it is directed that the applicants (1) Smt. Vedkaur wife of Indraj, (2) Indraj son of Jagmal and (3) Dinesh Kumar, accused in FIR N6. 125/98 Police Station pilani, Distt. Jhunjhunu shall be released on bail on their furnishing two sureties in the amount of Rs. 5,000/- each with personal bonds in the amount of Rs. 10,000/- each to the satisfaction of the trial court.;