Harpreet Singh vs State Of Nct Of Delhi
2011 Latest Caselaw 4136 Del

*              IN THE HIGH COURT OF DELHI AT NEW DELHI

+                     BAIL APPLICATION NO.690/2011

                                Date of Decision : 25.08.2011


HARPREET SINGH                               ...... Petitioner
                              Through: Mr.O.P.Bhandani, Adv.

                              Versus

STATE OF NCT OF DELHI                   ......     Respondent
                              Through: Mr.Naveen Sharma, APP

CORAM :
HON'BLE MR. JUSTICE V.K. SHALI

1.     Whether Reporters of local papers may be
       allowed to see the judgment ?
2.     To be referred to the Reporter or not ?
3.     Whether the judgment should be reported
       in the Digest ?

V.K. SHALI, J.(Oral)

1.     This is an application for grant of anticipatory bail in

       respect of FIR no.19/2008, u/S 306 IPC registered by

       P.S. Nabikarim, District Central, Delhi.

2.     The main contention of the learned counsel for the

       petitioner is that he was never married to the deceased

       who is alleged to have committed suicide.   In order to


Bail Appl. 690/2011                                  Page 1 of 4
        support his submission, the learned counsel has drawn

       the attention of the Court to the complaint made by the

       father of the deceased as well as the supplementary

       statement which was recorded under Section 161 Cr.P.C.

       to contend that even the father of the deceased has

       nowhere stated that his daughter was ever married to

       him.

3.     The petitioner has also placed on record the certificate

       purported to have been issued by Gurudwara Kavi Nagar,

       Ghaziabad to the effect that no marriage had taken place

       between Harpreet Singh and Jasvinder Kaur between

       2.8.2007 to 31.8.2007.

4.     On the basis of these averments, it was contended that

       the petitioner is falsely implicated in the present case.

5.     As against this, the learned APP has contended that the

       deceased had left a suicide note wherein she has fully

       implicated the present petitioner.     The handwriting on

       the suicide note has been got compared with the

       admitted handwriting of the deceased from the Forensic



Bail Appl. 690/2011                                      Page 2 of 4
        Lab.       The Forensic Lab after analyzing the question

       document with the admitted document has concluded

       that both the handwritings match and therefore, it is

       contended that there is no doubt about the fact that the

       suicide note happens to be in the handwriting                of the

       deceased.

6.     It is further contended that the deceased has clearly

       implicated the present petitioner in her own suicide note

       and has stated that the petitioner was solely responsible

       for her death.              It was also contended that she had

       contracted marriage with the present petitioner without

       the knowledge of her parents.

7.     I have considered the rival contentions and gone through

       the police file as well as the Court record.

8.     Since the allegations against the petitioner are very

       serious in nature and the fact that report of the CFL

       states         that   the       handwriting   matches   with      the

       handwriting of the deceased, it will not be proper in case

       the petitioner is enlarged on anticipatory bail at this



Bail Appl. 690/2011                                            Page 3 of 4
        stage      when   the   investigation   are   still    underway.

       Accordingly, the prayer of the petitioner             for grant of

       anticipatory bail is rejected.

9.     The petition is dismissed.



                                                      V.K. SHALI, J.

AUGUST 25, 2011 RN