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7 paragraphs · 167 wordsM.M. Aggarwal, J.—This is a petition for regular bail. Case is for offence under Sections 304-B/406/34 IPC.
Petitioner is stated to be husband of deceased Lalita. Marriage is stated to have been solemnized on 19.2.2000.
On behalf of the petitioner, it is stated that Lalita was brought to her parents house in November 2005 due to illness. As her condition was bad, she remained in her parents house till her date of death.
As per death certificate, copy Annexure P-1 cause of death was "Cardio Respiratory arrest".
On behalf of the State, this application is opposed on the ground that demand of dowry continued even Lalita was in her parents house and Rs. 1,00,000/- had been demanded.
Here is a case where Lalita remained in her parents house for six months before her death and cause of death was Cardio Respiratory Arrest.
Under these circumstances, without expressing any opinion on the merits of the case, bail to the satisfaction of trial Court.