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Judgment
4 paragraphs · 142 wordsViney Mittal, J.—The petitioner is the father-in-law. A case under Sections 498-A/304-B/34 of the Indian Penal Code has been registered with the Police Station''Sadar Gohana, District Sonepat.
I have heard the learned Counsel for the parties.
The allegations against the petitioner are that about 8 months prior to the date of occurrence i.e. on June 20, 2003, he along with his family members had taunted Mukesh (deceased) wife of Naresh for bringing inferior quality of gift at the time of the birth of the child.
Without commenting upon the merit of the controversy at all and keeping in view the fact that the deceased had died of burns and no specific role has been ascribed to the petitioner by the prosecution, the petitioner is directed to be released on bail to the satisfaction of the learned Trial Judge, Sonepat.