Delhi High Court
Narender Sharma vs Govt. Of Nct Of Delhi on 10 December, 2018
$~23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment delivered on: 10.12.2018
+ BAIL APPLN. 2728/2018
NARENDER SHARMA ..... Petitioner
versus
GOVT OF NCT OF DELHI ..... Respondent
Advocates who appeared in this case:
For the Petitioner : Mr.Shrey Sharawat, Advocate.
For the Respondent : Mr.Hirein Sharma, APP for the State with SI
P.R.Hudda, P.S.Dwarka Sector-23.
Mr.R.N.Sharma, Adv. for the complainant.
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA
JUDGMENT
10.12.2018
SANJEEV SACHDEVA, J. (ORAL)
1. Petitioner seeks regular bail in FIR No.56/2018 under Sections
498A/306/34 IPC, Police Station Sector-23, Dwarka.
2. Petitioner is the father-in-law of the deceased and has been in
custody since 19.02.2018.
3. The FIR has been registered on the complaint of the mother of
the deceased who had alleged that her daughter was being troubled by
her in-laws for small - small things and they never used to give her
any money for expenditure and would not recharge her mobile phone.
It is alleged by the mother that her daughter never used to complain to
her but used to complain to her aunts and further that her in-laws
never used to send her home.
4. Learned counsel for the petitioner submits that the petitioner
has been falsely implicated. It is submitted that at the time of her
death there was a credit balance of over Rs.1 lakh in her bank account
and in case the petitioner or the family harassed her for dowry they
would not have left such heavy amount in her bank account which
was being maintained and operated by her.
5. Status report has been filed. Same is taken on record. Status
report indicates that a suicide note was recovered from the spot. The
suicide note has been extracted in the status report.
6. Perusal of the alleged suicide note shows that the deceased had
made complaints about the growing distance between her and her
minor daughter aged three years. It is mentioned in the suicide note
that the minor daughter was getting close to her grandmother which
she could not bear and she was very much troubled with regard to the
growing distance between her and her minor daughter. Perusal of the
alleged suicide note shows that there is no allegation of any
harassment by the petitioner. The status report further mentions that
the suicide note has been sent to FSL, Rohini for obtaining an expert
opinion and the same is awaited.
7. Without commenting on the merits of the case and keeping in
view the totality of the facts and circumstances, I am of the view that
petitioner has made out a case for grant of regular bail.
8. Accordingly, on petitioner furnishing a bail bond in the sum of
Rs.25,000/- with one surety of the like amount to the satisfaction of
the Trial Court, petitioner shall be released on bail, if not required in
any other case. Petitioner shall not do anything which may prejudice
either the trial or the prosecution witnesses. Petitioner shall not
endeavour to contact the complainant or her family.
9. Petition is disposed of in the above terms.
10. Order Dasti under signatures of the Court Master.
SANJEEV SACHDEVA, J
DECEMBER 10, 2018
rk
