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Judgment
Petitioners have filed this bail application under Section 439 of Cr.P.C.
F.I.R. No.306/2017 was registered at Police Station Kotkasim, District Alwar for offence under Sections 498-A and 304-B I.P.C.
It is contended by counsel for the petitioners that petitioners are father-in-law and mother-in-law of the deceased. They were living separately from
the deceased and their son. It is also contended that petitioner No.1 had executed a document (Annexure-3) in July 2015 that he has no connection
with his son and daughter-in-law.
Counsel for the complainant and learned Public Prosecutor have opposed the bail application. Their contention is that there is specific allegation of
demand of dowry against the petitioners. There is statement of relatives of petitioners as well as the neighbours to the effect that petitioners used to
visit the house and demand dowry. It is also contended that the deceased expired in the house belonging to the petitioners and the contention that
petitioners were living separately is untrue.
Considering the contentions of counsel for the complainant and learned Public Prosecutor, I am not inclined to grant benefit of bail to the petitioners.
The bail application is rejected.