Full Judgment Text
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Judgment reserved on: 24.03.2026
Judgment pronounced on: 05.05.2026
Judgment uploaded on: 08.05.2026
+ CRL.REV.P. 649/2024
STATE (GNCTD) .....Petitioner
Through: Mr. Naresh Kumar Chahar,
APP for the State along with
SI Akash.
versus
MANOJ KUMAR .....Respondent
Through: Mr. Manish Rohilla, Mr.
Pradeep Kumar Yadav, Mr.
Mahesh Arasu, Mr. Abhishek
Singh and Mr. Aman Singh,
Advocates
+ CRL.REV.P. 699/2024
RAJESH KUMAR .....Petitioner
Through: Mr. Anand Shankar and Mr.
Amit Kumar, Advs.
versus
THE STATE (NCT OF DELHI) AND ANR. .....Respondents
Through: Mr. Naresh Kumar Chahar,
APP for the State along with
SI Akash.
Mr. Manish Rohilla, Mr.
Pradeep Kumar Yadav, Mr.
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Signature Not Verified
Digitally Signed
By:ZEENAT PRAVEEN
Signing Date:08.05.2026
19:10:40
Mahesh Arasu, Mr. Abhishek
Singh and Mr. Aman Singh,
Advocates for R-2.
CORAM:
HON’BLE DR. JUSTICE SWARANA KANTA SHARMA
JUDGMENT
DR. SWARANA KANTA SHARMA, J
1. By way of the present revision petitions, the petitioners, i.e. the
State and the complainant, assail the order dated 09.12.2023 passed
by the learned Additional Sessions Judge, North-East District,
Karkardooma Courts, Delhi [hereafter ‗ Sessions Court ‘] in a case
arising out of FIR bearing no. 679/2022 registered at Police Station
Bhajan Pura, Delhi for offences punishable under Sections
498A/304B/34 of the Indian Penal Code, 1860 [hereafter ‗ IPC ‘],
whereby the respondent-husband had been discharged of all the
aforesaid offences.
FACTUAL BACKGROUND
2. The brief facts of the case are that on 12.12.2022, a PCR call
had been received at Police Station Bhajan Pura vide GD no. 59A,
conveying that a lady had fallen from the roof near Gyandeep Public
School, Yamuna Vihar, Delhi, and had sustained injuries, pursuant to
which she had been shifted to GTB Hospital. At the hospital, MLC
no. BD/2233/10/22 had been prepared in respect of an unknown
female, who was declared ‗ brought dead ‘ by the attending doctor.
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3. The present FIR had thereafter been registered on 12.12.2022
on the basis of the statement of the complainant, i.e. the father of the
deceased, who stated that his daughter, Priya Chaudhary, had got
married to the respondent-husband, Manoj Kumar Bainsla, on
20.02.2022. It was alleged that soon after the marriage, the deceased
had been subjected to harassment in connection with dowry demands
by her in-laws, including her brothers-in-law and sister-in-law. It was
further alleged that the father-in-law, Lakhi Chand, along with the
brothers-in-law, including Om Pal and his younger brother, had also
subjected the deceased to acts of molestation and continuous ill-
treatment. It was further stated that on 12.12.2022 at about 12:00
noon, the complainant had received a telephonic call from the
respondent-husband informing him that the deceased had fallen and
asking him to reach GTB Hospital immediately. Upon reaching the
hospital at about 12:30 PM, the complainant found that his daughter
had already been declared dead. A supplementary statement of the
complainant had thereafter been recorded on 18.12.2022, wherein he
stated that he had incurred expenses of about ₹30–35 lakhs on the
marriage and had also paid a sum of ₹6 lakhs in cash to the father of
the respondent-husband towards the purchase of a car. It was further
stated that the matrimonial life of the deceased had remained normal
for about two months after the marriage; however, thereafter, the
accused persons, i.e. the respondent-husband, Resham, Om Pal, Dr.
Ashu, Neelam, and Lakhi Chand, had allegedly started taunting the
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Signing Date:08.05.2026
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deceased on account of bringing insufficient dowry. Such taunts
included remarks that a bigger car had been promised but only an
amount sufficient to purchase a smaller car had been given, and that
the gold articles were also less than what had been assured. It was
stated that the deceased used to inform the complainant of such
incidents whenever she visited her parental home, and despite her
reluctance, she would return to her matrimonial home upon
persuasion by her family.
4. It was further alleged that the accused Om Pal, who was stated
to be a habitual drunkard, used to obstruct the deceased‘s way and
indulge in acts of misbehaviour and obscenity. It was alleged that
whenever the deceased had brought such conduct to the notice of the
respondent-husband, he had ignored the same. The complainant
further stated that he had apprised the respondent-husband of these
incidents, who had assured him that he would address the issue and
prevent any recurrence. It was also alleged that around the time of
karvachauth , the deceased had informed the complainant that the
respondent-husband had forcibly taken her to IHBAS for medical
treatment despite her being in good health. Thereafter, the
complainant had visited the matrimonial home of the deceased after
karvachauth and had apprised the father-in-law, Lakhi Chand, of the
issues narrated by the deceased; however, no heed had been paid to
the same.
5. During the course of investigation, statements of other
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witnesses had also been recorded by the Investigating Officer (I.O.).
CCTV footage of the nearby area had been collected, in which the
deceased was seen falling. The cause of death of the deceased had
been opined as shock as a result of antemortem injury to the head. All
injuries had been opined to be antemortem in nature and caused by
blunt force/surface impact. The CDR locations and call detail records
of the accused persons as well as the family members of the deceased
had been preserved. Upon completion of investigation, the
chargesheet had been filed for offences under Sections
498A/304B/34 of the IPC against the respondent-husband, while the
other family members had been kept in column no. 12 as suspects
and had not been charge-sheeted.
6. Vide the impugned order, the respondent-husband was
discharged in the present case by the learned Sessions Court.
RIVAL CONTENTIONS
7. The learned APP for the State submits that the impugned order
dated 09.12.2023 passed by the learned Sessions Court is erroneous
and legally unsustainable. It is contended that the learned Sessions
Court has erred in discharging the respondent-husband at the
threshold, without properly appreciating the material available on
record and without applying the settled principles governing the stage
of framing of charge. It is further submitted that the impugned order
reflects a hasty approach and lack of due consideration of the
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material on record. The learned APP submits that the statements of
key prosecution witnesses, namely Sh. Rajat Choudhary (brother of
the deceased), Sh. Balkishan (grandfather of the deceased), Sh.
Rajesh Kumar (father of the deceased and complainant), and Smt.
Kanchan (mother of the deceased), disclose that the deceased was
subjected to continuous harassment and cruelty in connection with
dowry demands, including demands for a bigger car and additional
gold. It is contended that these statements prima facie establish the
involvement of the respondent-husband; however, the learned
Sessions Court has failed to properly appreciate the same. It is further
contended that the learned Sessions Court did not take into account
that the prosecution had not yet been afforded an opportunity to
establish the proximate link between the alleged cruelty and the
unnatural death of the deceased. It is also argued that the deceased
had died an unnatural death within seven years of her marriage, and
therefore, the statutory presumption under Section 113B of the Indian
Evidence Act, 1872 [hereafter ‗ IEA ‘] is attracted against the
respondent-husband. On these grounds, it is prayed that the impugned
order be set aside and appropriate directions be issued for proceeding
against the respondent-husband in accordance with law. The learned
counsel appearing for the complainant, i.e. petitioner in CRL.REV.P.
699/2024, has supported the submissions of the learned APP and has
also prayed for setting aside of the impugned order.
8. Conversely, the learned counsel appearing for the respondent-
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husband submits that a perusal of the FIR dated 12.12.2022 would
show that the allegations of dowry harassment were primarily
directed against the brothers-in-law and sister-in-law of the deceased,
and no specific allegation of dowry demand was made against the
respondent-husband. It is submitted that despite the absence of such
allegations, the FIR was registered under Section 304B of the IPC
and the respondent was arrayed as an accused. It is further submitted
that in the subsequent statement recorded under Section 161 of
Cr.P.C., the complainant materially improved his version by
introducing allegations against the respondent-husband, including
that he used to taunt the deceased regarding a smaller car and
insufficient gold, and that he had allegedly taken the deceased
forcibly to IHBAS for treatment. It is contended that such
improvements render the prosecution version unreliable. It is further
submitted that the allegation regarding forcible medical treatment is
contradicted by the medical record obtained from IHBAS pursuant to
summons under Section 91 of Cr.P.C., which shows that the deceased
was first registered on 18.10.2022, whereas the festival of
karvachauth , when the alleged disclosure was made, fell on
13.10.2022. It is submitted that this inconsistency undermines the
said allegation. It is further submitted that the medical record, as
noted by the learned Sessions Court, indicates that the deceased was
suffering from schizophrenia (ICD F-20), and the attending doctor
had opined that such patients may commit suicide. It is contended
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that this supports the defence case. It is further submitted that even in
the statement under Section 161 of Cr.P.C., the complainant had
stated that the alleged misconduct was primarily attributable to the
brother of the respondent-husband, and that upon being informed, the
respondent-husband had assured corrective action. It is contended
that despite such allegations, no complaint or legal action was taken
at the relevant time, which indicates that no serious grievance existed
against the respondent-husband. It is further submitted that there is no
material to show the presence of the respondent-husband at or near
the place of incident, and the record of the Delhi Fire Services
indicates that the respondent-husband was on duty at the relevant
time. It is also submitted that there is no forensic or medical evidence
to suggest that the deceased was pushed or that any external force
was involved. It is also contended that the learned Sessions Court has
correctly applied the settled principles governing the stage of framing
of charge, i.e. that there must exist a grave suspicion based on
material which can be tested at trial. It is submitted that a mere
conjecture or suspicion is not sufficient. In the present case, it is
argued that no such grave suspicion arises against the respondent-
husband. Accordingly, it is prayed that the revision petitions be
dismissed.
9. This Court has heard the arguments addressed on behalf of the
State, the complainant (deceased‘s father), and the accused, and has
perused the material on record.
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Signature Not Verified
Digitally Signed
By:ZEENAT PRAVEEN
Signing Date:08.05.2026
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ANALYSIS & FINDINGS
10. In the present case, this Court notes that the marriage between
the respondent-husband and the deceased had been solemnised on
20.02.2022, and within about ten months of the marriage, the
deceased died an unnatural death after falling from the balcony of her
matrimonial home.
11. The chargesheet was filed before the concerned Court after
investigation. Though the respondent-husband, his brothers, sister-in-
law, and father had all been named during the course of investigation,
the investigating agency, citing insufficient evidence, had kept the
brothers, sister-in-law, and father of the respondent-husband in
column no. 12 of the chargesheet, and only the respondent-husband
had been shown as an accused in column no. 11. Cognizance of
offences under Sections 498A and 304B of the IPC was taken by the
learned Metropolitan Magistrate vide order dated 06.07.2023, and the
matter was thereafter committed to the learned Sessions Court.
Subsequently, upon consideration of the material placed on record,
the learned Sessions Court vide impugned order dated 09.12.2023
discharged the respondent-husband of the offences under Sections
498A and 304B of the IPC.
12. This Court is now called upon to examine whether the material
available on record discloses the essential ingredients of offences
punishable under Sections 498A and 304B of the IPC and whether
the discharge of the respondent-husband by the learned Sessions
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Signing Date:08.05.2026
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Court calls for interference by this Court in exercise of its revisional
jurisdiction.
A. Section 498A of IPC
13. The first issue that arises for consideration is whether the
allegations levelled against the respondent-husband disclose cruelty
or harassment in connection with dowry demands so as to justify
framing of charge against him for the offence punishable under
Section 498A of the IPC.
14. Before proceeding further, it shall be apposite to take note of
Section 498A of the IPC, which reads as under:
― 498A. Husband or relative of husband of a woman
subjecting her to cruelty.— Whoever, being the husband or
the relative of the husband of a woman, subjects such woman
to cruelty shall be punished with imprisonment for a term
which may extend to three years and shall also be liable to fine.
Explanation.—For the purposes of this section, ―cruelty‖
means—
(a) any wilful conduct which is of such a nature as is likely to
drive the woman to commit suicide or to cause grave injury or
danger to life, limb or health (whether mental or physical) of
the woman; or
(b) harassment of the woman where such harassment is with a
view to coercing her or any person related to her to meet any
unlawful demand for any property or valuable security or is on
account of failure by her or any person related to her to meet
such demand.‖
15. Section 498A of the IPC contemplates two distinct situations
in which the offence of cruelty may be attracted:
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(i) where the conduct of the husband or his relatives is of such
a nature as is likely to drive a woman to commit suicide or to
cause grave injury or danger to her life, limb, or mental or
physical health; or
(ii) where the woman is subjected to harassment with a view
to coercing her or her relatives to meet any unlawful demand
for property or valuable security, or on account of failure to
meet such demand.
16. The Hon‘ble Supreme Court in Aluri Venkata Ramana v.
Aluri Thirupathi Rai & Ors. SLP(CRL.) NO. 9243/2024, observed
that Section 498A of the IPC had been introduced with the object of
protecting married women from cruelty at the hands of the husband
or his relatives. The provision gives an expansive meaning to the
expression ―cruelty‖ so as to include both physical and mental harm,
as well as harassment connected with unlawful demands such as
dowry. The Hon‘ble Supreme Court further observed that the
Explanation to Section 498A distinguishes between ―wilful conduct‖
and ―harassment‖, both of which operate independently, as is evident
from the use of the word ― or ‖ between the two clauses. Thus, cruelty
may arise either from wilful conduct likely to cause grave mental or
physical harm, or from harassment linked to unlawful demands. The
relevant observations are reproduced hereinbelow:
―8. Section 498A of the IPC was introduced in the year 1983
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with the primary objective of protecting married women from
cruelty at the hands of their husbands or their in-laws. The
section provides a broad and inclusive definition of "cruelty,"
encompassing both physical and mental harm to the woman's
body or health. In addition, it covers acts of harassment
designed to coerce the woman or her family into fulfilling
unlawful demands for property or valuable security, including
demands related to dowry. Notably, the provision also
recognizes acts that create circumstances leading a woman to
the point of suicide as a form of cruelty.
9. The definition of "harassment" under the Explanation to
Section 498A is specifically outlined in clause (b), independent
to the ―wilful conduct‖ described in clause (a), thus
necessitating a separate reading of the two. It is significant to
note that the inclusion of the word ―or‖ at the end of clause (a)
clearly indicates that "cruelty" for the purposes of Section
498A can either involve wilful conduct that causes mental or
physical harm or harassment related to unlawful demands, such
as dowry. Moreover, these forms of cruelty can co-exist, but
the absence of a dowry-related demand does not preclude the
application of the section in cases where there is mental or
physical harassment unrelated to dowry. In interpreting the
provision, it is crucial to consider the broader objective behind
its introduction—to safeguard women from all forms of
cruelty, regardless of whether the nature of the harm inflicted
includes a specific demand for dowry or not.‖
17. At the same time, it is also well settled that, for the purpose of
attracting Section 498A of the IPC, the allegations must be specific,
and not vague or omnibus [Ref: Dara Lakshmi Narayana v. State of
Telangana: 2024 INSC 953 ].
18. Firstly , one of the allegations against the respondent-husband
levelled by the complainant is that at the time of Karvachauth,
2022, the deceased had informed him that she had been
forcibly taken to IHBAS by the respondent-husband despite
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being in a fit and healthy condition. In this regard, it is also
necessary to consider the contention raised on behalf of the
respondent-husband that the deceased was suffering from
schizophrenia and that persons suffering from such illness may
have suicidal tendencies. According to the respondent-
husband, this fact stands substantiated from the medical
records obtained from IHBAS.
19. This Court has carefully perused the medical records which
had been summoned by the learned Sessions Court. The said
records indicate that the deceased had been diagnosed with
schizophrenia. The order sheet dated 02.12.2023 passed by the
learned Sessions Court also records the said position. The
doctor from IHBAS, who was present before the learned
Sessions Court, had confirmed that the deceased had been
suffering from schizophrenia for approximately two years and
was exhibiting symptoms such as self-muttering and
inappropriate smiling. The doctor had further clarified that
patients suffering from schizophrenia may have increased
tendencies towards self-harm or suicide due to the nature of the
illness. The relevant portion of the order sheet dated
02.12.2023 reads as under:
―3. After examining the medical record with the help of doctor
present in the court, it is noted that on 18.10.2022 the patient
came to IHBAS with her husband with chief complaints of self
muttering, self smiling, hearing voices, disturbed sleep and odd
eccentric behaviour. The duration of the symptoms was two
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years.
4. The patient was provisionally diagnosed as suffering from
schizophrenia ICD code F-20 (International Classification of
Disease)) by Dr. Isha, MD Psychiatry. Patient was advised
tablet haloperidol 5 mg o.d initially for five days then was
changed to 5 mg twice daily and tablet lorazepam 2 mg Y2 at
bed time. This was prescribed for three weeks.
5. Thereafter, husband of patient Priya followed up for
medication and she was prescribed tablet haloperidol 5 mg
twice daily for one month.
6. On inquiry, the doctor submitted that a patient of such illness
may commit suicide due to illness.‖
20. Therefore, this Court also finds merit in the observation of the
learned Sessions Court regarding the allegation that the deceased had
been forcibly taken to IHBAS by the respondent-husband. The
material placed on record shows that the deceased had first visited
IHBAS on 18.10.2022 along with the respondent-husband, whereas
Karvachauth had fallen on 13.10.2022. The medical record further
indicates that the deceased had been taken to the hospital with
complaints relating to self-muttering, hearing voices, disturbed sleep,
and odd behaviour. It has also come on record that the respondent-
husband had informed the complainant about the abnormal behaviour
of the deceased and had thereafter taken her for medical treatment. At
this stage, the visit to IHBAS, viewed in the light of the medical
record available on record, cannot prima facie be construed as an act
of forcible treatment or cruelty on the part of the respondent-husband.
21. Nevertheless, in the present case, the complainant, i.e. the
father of the deceased, has also alleged in his statement recorded
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under Section 161 of the Cr.P.C., forming part of the chargesheet,
that the deceased used to communicate with him over mobile phone
and had informed him that the respondent-husband and other in-laws
would taunt her by stating, ― tumhare baap ne to badi gaadi dene ki
baat ki thi lekin chhoti gaadi ke paise diye, jo sona dene ka vaada
kiya tha, woh bhi kam diya .‖
22. The aforesaid allegations levelled by the complainant are
specific in nature and have been directly attributed to the respondent-
husband. The alleged remarks, that the complainant had promised a
bigger car but had given money sufficient only for a smaller car, and
that the gold articles given were less than what had been promised,
prima facie indicate harassment of the deceased in connection with
alleged dowry demands.
23. It is also pertinent to note that the statements of the mother,
brother, and grandfather of the deceased were also recorded under
Section 161 of the Cr.P.C. All of them have consistently stated that
the respondent-husband used to taunt the deceased on account of the
alleged non-fulfilment of dowry-related promises. It has further come
on record that whenever the deceased visited her parental home, she
would express reluctance to return to her matrimonial home.
However, upon persuasion and reassurance by her family members
that such issues are common in matrimonial life and would
eventually resolve, she would return to her matrimonial home.
24. In the opinion of this Court, the allegations levelled against the
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respondent-husband disclose harassment connected with alleged
dowry demands and, therefore, cannot be brushed aside at the stage
of framing of charge.
25. However, on this aspect, the learned Sessions Court has
observed as under:
―24. In my considered view, even the allegation regarding the
accused having taunted the deceased about gold and big car
does not inspire any confidence prima facie as he was a
widower and father of two small kids who were in dire need of
a motherly figure who could take care of them in the formative
years of their lives. In fact, this is the primary reason why a
widower with two young children would solemnize a second
marriage after two years of demise of his wife and it is a social
reality that it becomes very difficult for a single parent who is
working, to manage the affairs of home in such circumstances.
25. Even assuming these allegations to be correct for the sake
of argument, the same taken on their face value cannot qualify
to be falling within the definition of the word 'cruelty' as
envisaged under section 498A IPC and fall short of that. The
conduct to fall within that definition has to be something much
graver. Merely taunting a person for having brought 'less gold
and small car may constitute a different offence/violation of
civil law but it is not an act which is likely to cause any grave
injury to life or limb or physical/mental health of a victim nor
is it even likely to drive her to commit suicide.‖
26. The observations of the learned Sessions Court are to the effect
that the alleged remarks amount to mere taunts and do not satisfy the
ingredients of cruelty under Section 498A of the IPC.
27. This Court, however, is unable to agree with the said
observations at this stage. The allegations against the respondent-
husband are not of stray or isolated remarks, but of repeated taunts
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made to the deceased in relation to alleged dowry expectations. As
per the material on record, the complainant has stated that the
matrimonial relationship had remained cordial only for the initial two
months after the marriage, and thereafter the deceased was allegedly
subjected to repeated taunts regarding the alleged failure of her
family to fulfil the promised dowry demands.
28. At the stage of framing of charge, the Court is only required to
examine whether the material on record discloses a prima facie case
or gives rise to grave suspicion against the accused. In Manendra
Prasad Tiwari v. Amit Kumar Tiwari: 2022 SCC OnLine SC 1057 , it
was held that:
―...At the stage of framing of a charge, the court is concerned
not with the proof of the allegation rather it has to focus on the
material and form an opinion whether there is strong suspicion
that the accused has committed an offence, which if put to trial,
could prove his guilt. The framing of charge is not a stage, at
which stage the final test of guilt is to be applied. Thus, to hold
that at the stage of framing the charge, the court should form an
opinion that the accused is certainly guilty of committing an
offence, is to hold something which is neither permissible nor
is in consonance with the scheme of Code of Criminal
Procedure.‖
29. Thus, the truthfulness or otherwise of the allegations is a
matter of trial. In the facts of the present case, repeated taunts relating
to dowry demands, if taken at face value, cannot be treated as casual
remarks at this stage.
30. This Court is also of the opinion that the learned Sessions
Court erred in drawing an inference that the respondent-husband,
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merely because he had entered into a second marriage for the purpose
of providing care to his children, would have no reason to subject the
deceased to cruelty. Such an inference is essentially based on
conjecture and is not supported by any legal principle. The reasons
for entering into a marriage cannot, by themselves, rule out the
possibility of cruelty or harassment within the matrimonial
relationship. Thus, the learned Sessions Court, in the opinion of this
Court, exceeded the limited scope of consideration permissible at the
stage of charge by evaluating the probability of the allegations on the
basis of presumed conduct of the respondent-husband.
31. Therefore, in view of the foregoing discussion, this Court is of
the prima facie opinion that the allegations against the respondent-
husband disclose harassment in connection with alleged dowry
demands, thereby attracting the ingredients of Section 498A of the
IPC for the purpose of framing of charge.
B. Section 304B of the IPC
32. The respondent-husband had also been discharged of the
offence punishable under Section 304B of the IPC by the learned
Sessions Court. Therefore, it would be apposite to first refer to
Section 304B of the IPC and the essential ingredients required to
attract the said provision. Section 304B of the IPC reads as under:
― 304B. Dowry death.— (1) Where the death of a woman is
caused by any burns or bodily injury or occurs otherwise than
under normal circumstances within seven years of her marriage
and it is shown that soon before her death she was subjected to
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cruelty or harassment by her husband or any relative of her
husband for, or in connection with, any demand for dowry,
such death shall be called ―dowry death‖, and such husband or
relative shall be deemed to have caused her death.
Explanation.—For the purpose of this sub-section, ―dowry‖
shall have the same meaning as in section 2 of the Dowry
Prohibition Act, 1961 (28 of 1961).
(2) Whoever commits dowry death shall be punished with
imprisonment for a term which shall not be less than seven
years but which may extend to imprisonment for life.‖
33. A perusal of Section 304B of the IPC makes it clear that, in
order to attract the said provision, the following essential ingredients
are required to be satisfied:
(i) the death of a woman must have been caused by burns,
bodily injury, or otherwise than under normal circumstances;
(ii) such death must have occurred within seven years of her
marriage;
(iii) the woman must have been subjected to cruelty or
harassment by her husband or his relatives soon before her
death; and
(iv) such cruelty or harassment must have been in connection
with demand for dowry.
34. In the present case, it is not in dispute that the death of the
deceased had occurred within seven years of her marriage and under
circumstances which were not normal. Further, as discussed
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hereinabove, there are certain allegations on record which prima
facie disclose harassment in connection with alleged dowry demands.
However, one of the important ingredients of Section 304B of the
IPC, that the deceased must have been subjected to cruelty or
harassment ― soon before her death ‖, requires closer examination in
the facts of the present case.
35. A perusal of the statement of the complainant recorded under
Section 161 of the Cr.P.C. shows that he has alleged that the taunts
regarding insufficient dowry had started about two months after the
marriage. However , there is no specific allegation in the statement as
to any particular incident of dowry-related harassment having taken
place immediately prior to the death of the deceased or within close
proximity thereto.
36. Further, it also emerges from the material placed on record that
the respondent-husband was not present at the matrimonial home at
the time of the incident and was stated to be on official duty at his
workplace. The official duty record collected during investigation
prima facie supports his presence in office at the relevant time.
37. It is also pertinent to note that, during investigation, the
location and CDR details of the family members were verified, and
except for accused Neelam, none of the other family members were
found to be present at the house at the relevant time. The material on
record further indicates that the incident had come to the notice of
accused Neelam through a passerby after the deceased had fallen.
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Thus, at this stage, there is no material on record to prima facie
indicate that the respondent-husband was physically present at the
spot at the time of the incident or that the deceased had been pushed
from the balcony.
38. The Hon‘ble Supreme Court, in Satbir Singh v. State of
Haryana: (2021) 6 SCC 1 has held that the expression ―soon before‖
in Section 304B of the IPC cannot be interpreted in a rigid or
straitjacket manner. Whether the cruelty or harassment was inflicted
―soon before‖ the death of the woman has to be determined by the
Court in the facts and circumstances of each case. The Hon‘ble
Supreme Court has further held that what is essential is the existence
of a proximate and live link between the alleged cruelty or
harassment in connection with dowry demands and the death of the
victim. The relevant observations are reproduced hereinbelow:
― 15 . Considering the significance of such a legislation,
a strict interpretation would defeat the very object for which it
was enacted. Therefore, it is safe to deduce that when the
legislature used the words, ―soon before‖ they did not mean
―immediately before‖. Rather, they left its determination in the
hands of the courts. The factum of cruelty or harassment differs
from case to case. Even the spectrum of cruelty is quite varied,
as it can range from physical, verbal or even emotional.
This list is certainly not exhaustive. No straitjacket formulae
can therefore be laid down by this Court to define what exacts
the phrase ―soon before‖ entails.
16 . The aforesaid position was emphasized by this Court, in the
case of Kans Raj v. State of Punjab, wherein the three- Judge
Bench held that: (SCC pp 222-23 para 15)
―15. … ―Soon before‖ is a relative term which is required
to be considered under specific circumstances of each case
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and no straitjacket formula can be laid down by fixing any
timelimit. … In relation to dowry deaths, the
circumstances showing the existence of cruelty or
harassment to the deceased are not restricted to a
particular instance but normally refer to a course of
conduct. Such conduct may be spread over a period of time.
…. Proximate and live link between the effect of cruelty
based on dowry demand and the consequential death is
required to be proved by the prosecution. The demand of
dowry, cruelty or harassment based upon such demand and
the date of death should not be too remote in time which,
under the circumstances, be treated as having become stale
enough. ‖
(emphasis supplied)
A similar view was taken by this Court in Rajinder Singh v.
State of Punjab .
17 . Therefore, Courts should use their discretion to determine
if the period between the cruelty or harassment and the death of
the victim would come within the term ―soon before‖.
What is pivotal to the above determination, is the establishment
of a “proximate and live link” between the cruelty and
the consequential death of the victim.‖
39. Thus, while considering an offence under Section 304B of the
IPC, the Court is required to examine whether the material on record
discloses a proximate nexus between the alleged dowry-related
harassment and the death of the deceased.
40. In the present case, though there are allegations regarding
dowry-related taunts by the respondent-husband, there is no specific
material on record indicating when the deceased was last subjected to
such harassment prior to her death. No particular incident –
proximate to the date of death – has been brought on record so as to
establish the necessary live and proximate link contemplated under
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Section 304B of the IPC. This aspect is also significant in the facts of
the present case, particularly in view of the medical record collected
during investigation, which indicates that the deceased had been
suffering from schizophrenia. The record placed before the learned
Sessions Court also reflects that the deceased had symptoms such as
self-muttering, hearing voices, disturbed sleep, and odd behaviour,
and the doctor had opined that patients suffering from such illness
may have suicidal tendencies.
41. At the stage of consideration of charge, though a meticulous
appreciation of evidence is not required, the Court is still required to
examine whether the basic ingredients of the offence are disclosed
from the material placed on record. In the present case, in the absence
of material showing a proximate and live link between the alleged
dowry-related harassment and the death of the deceased, this Court is
of the opinion that the essential ingredient of ―soon before her death‖
is not prima facie made out.
42. Therefore, in the facts and circumstances of the present case,
this Court is of the considered opinion that no ground for framing
charge against the respondent-husband for the offence punishable
under Section 304B of the IPC is made out.
C. Conclusion
43. For the reasons recorded hereinabove, and having regard to the
facts and circumstances of the present case, this Court is of the
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considered opinion that the learned Sessions Court erred to the extent
it discharged the respondent-husband for the offence punishable
under Section 498A of the IPC, as the material placed on record
prima facie discloses the ingredients of the said offence. However,
this Court finds no infirmity in the impugned order insofar as the
discharge of the respondent-husband for the offence punishable under
Section 304B of the IPC is concerned.
44. Consequently, the impugned order dated 09.12.2023 is set
aside to the limited extent that it discharged the respondent-husband
for the offence punishable under Section 498A of the IPC. The
learned Sessions Court is directed to frame charge against the
respondent-husband for the offence punishable under Section 498A
of the IPC and proceed further in accordance with law.
45. The revision petitions stand disposed of in the above terms.
46. The judgment be uploaded on the website forthwith.
DR. SWARANA KANTA SHARMA, J
MAY 05, 2026/A
TD/RB
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