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Judgment
Jitendra Chauhan, J.—By filing the present petition u/s 438 of the Code of Criminal Procedure, the petitioner has sought pre-arrest bail in case FIR No. 191 dated 28.6.2012, registered under Sections 304B of the Indian Penal Code at Police Station Zirakpur, District SAS Nagar. It is contended by the learned counsel for the petitioner that the petitioner is brother-in-law of the deceased; the case u/s 304-B of IPC is not made out against the petitioner and he has been residing separately. Moreover, the petitioner being brother-in-law had no authority and was not likely to be the beneficiary of any dowry article.
Heard.
However, from the perusal of the case file, it emerges that the supplementary challan was filed after inquiry conducted by DSP, Dera Bassi, wherein the petitioner has been nominated as an accused. The petitioner is a proclaimed offender. He has successfully evaded the process of the court.
Keeping in view the allegations levelled against the petitioner and his conduct, without commenting on the merit of the case, this Court is not inclined to grant any discretionary relief to him. Dismissed.