Bijender Singh vs State of Haryana

K.S. Bhalla, J.

Arguments heard. Admittedly Roshni was residing with her inlaws in village Chirri, District Rohtak and her husband, the petitioner, was residing at Delhi. She left house of her inlaws at village, Chirri on 5.5.1987 and allegedly committed suicide on the same day. Her husband was not present at the time of her leaving. Letter dated 289.1986 which was written by the deceased to her brother Ajit does not reflect with regard to any maltreatment or highhandedness of the petitioner. That letter was also sent from village Chirri. Annexure P1 attached with the bail application is an additional fact brought out by the petitioner and it shows that the petitioner had appointed his wife as nominee for the amount deposited with Solanki Chit Fund Pvt. Ltd. Counsel for the petitioner has tried to infer from his said conduct that relations of husband and wife were cordial. In. this situation of the matter, irrespective of the fact that petitioner was not keeping his wife with him at Delhi, for which there could be many reasons, without going into merits of the case, lest that may prejudice any of the parties, applicant Bijender Singh is admitted to bail during trial to the satisfaction of Chief Judicial Magistrate, Rohtak.