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Judgment
10 paragraphs · 343 wordsRavindra Maithani, J
Applicant Dhajveer Singh Tomar is in judicial custody in FIR No.15 of 2023, under Sections 307, 498A, 323, 504 and 506 IPC and Section ¾ of the Dowry Prohibition Act, 1961, Police Station Kalsi, District-Dehradun. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, the applicant and the informant were married on 07.05.2018, but after marriage, she was harassed and tortured for and in connection with the demand of dowry. The FIR records that, in fact, on 07.06.2023, the applicant poured petrol on the informant and set her ablaze, but, subsequently, he convinced the informant for not reporting the matter to the police. They settled the dispute, but again, the informant was harassed.
Learned counsel for the applicant would submit that on 07.06.2023, the applicant did not set the informant ablaze, in fact, she got accidental fire. He has referred to the recorded telephonic conversation of the victim and others, in which the victim allegedly admitted that it was an accidental fire. He would also submit that, in fact, after that incident, the parties had stayed together. It is a matrimonial discord alone.
It is admitted by learned State Counsel that after the alleged incident of fire on 07.06.2023, the parties stayed together.
The Court had requested learned State Counsel to get instructions with regard to the alleged telephonic conversation of the victim, in which she allegedly admitted that it was an accidental fire, but learned State Counsel would submit that the veracity of the conversation could not be verified because it was not the part of the investigation.
Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.