Full Judgment Text
$~
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Reserved on: 2nd August, 2021
% Decided on: 24th August, 2021
+ BAIL APPLN. 1880/2021
AMIT SHARMA ..... Petitioner
Represented by: Mr.Pradeep Teotia, Advocate.
Versus
STATE (GOVT. OF NCT OF DELHI) .... Respondent
Represented by: Mr.Tarang Srivastava, APP for the
State.
Mr.Ravi Shankar Kumar, Advocate
for the complainant.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
1. By this petition, the petitioner seeks regular bail in case FIR No.
468/2020 under Sections 304B/498A/34 IPC & 4 of the Dowry Prohibition
Act registered at P.S. New Usmanpur.
2. Learned counsel for the petitioner contends that in the FIR and even
in the statements recorded under Sections 161 CrPC and 164 CrPC, of the
father of the deceased, who is the complainant and maker of the FIR,
allegations if any have been levelled against the mother and sister of the
petitioner and not against the petitioner. The mother and sister of the
petitioner have already been granted anticipatory bail. No overt act or any
role has been attributed to the petitioner alleging abetment of suicide.
Signature Not Verified
BAIL APPLN. 1880/2021 Page 1 of 6
Digitally Signed By:JUSTICE
MUKTA GUPTA
Signing Date:24.08.2021
19:00:42
Merely because just before the death, the petitioner and the deceased spoke
on the mobile phone, it cannot be said to raise a suspicion that the petitioner
instigated the deceased to commit suicide. There is no material to show that
soon before the death of the deceased, the petitioner subjected the deceased
to cruelty for demand of dowry. The petitioner has been in custody for more
than one year and till date, even the charges have not been framed.
3. Learned APP for the State submits that immediately after the incident
though a detailed statement was not given by the father of the deceased,
however, subsequently, he made a detailed statement wherein he leveled
allegations against the petitioner. Further, the conduct of the petitioner by
making a phone call to the deceased soon before she committed suicide
itself shows the conflict going on between the petitioner and the deceased
which instigated the deceased to commit suicide. Learned APP further
states that there are allegations of demand of dowry at the time of marriage
and hence, no bail be granted to the petitioner.
4. Learned counsel for the complainant supplementing the arguments of
learned APP for the State contends that immediately on the death of his
daughter, the complainant was not in a proper framework of mind to give
the statement and thus, he could not reveal complete facts and subsequently,
on the intervention of senior officers, detailed statement was recorded and
the petitioner was arrested. Learned counsel for the complainant also refers
to the decision of the Hon’ble Supreme Court in Gurmeet Singh Vs. State of
th
Punjab decided on 28 May 2021 , wherein, it is held that presumption
under Section 113B of the Indian Evidence Act is required to be drawn in
the case of a dowry death.
5. The above-noted FIR was registered after a PCR call was received
Signature Not Verified
BAIL APPLN. 1880/2021 Page 2 of 6
Digitally Signed By:JUSTICE
MUKTA GUPTA
Signing Date:24.08.2021
19:00:42
th
vide DD No. 54A on 15 July 2020 regarding hanging of a lady at X-123,
Brahampuri, Delhi. On reaching the spot, the PCR official opened the door
of the room which was closed from inside and the deceased was found
hanging with Dupatta with the ceiling. During enquiry, name of the
th
deceased was revealed as Jagriti who was married to the petitioner on 17
May 2019 and was residing on the ground floor with the petitioner, whereas
the first floor was occupied by elder brother of the petitioner. Statement of
th
father of the deceased was recorded by the Executive Magistrate on 16 July
2020, wherein, the complainant stated that he had married his daughter with
th
the petitioner on 17 May 2019. Two months after the marriage, his
daughter’s mother-in-law and sister-in-law used to trouble her daily for the
dowry. The complainant and his elder daughter came to the matrimonial
home of the deceased from where they were asked to go away by the
th
mother-in-law and sister-in-law of the deceased. On 14 July 2020, his
daughter had made a phone call and she was talking in a very good mood.
th
On 15 July 2020 at about 2 pm, the complainant received a phone call from
the petitioner informing that Jagriti was not opening the door. The
complainant also made a phone call to his daughter but she did not pick up.
Thereafter, the petitioner informed about the death of Jagriti.
6. Statement of the complainant was also recorded under Section 161
th
CrPC on 10 August 2020, wherein, he reiterated that he had married his
th
daughter Jagriti to the petitioner on 17 May 2019 and at the time of
engagement, there was no demand of dowry from the side of the petitioner.
However, before the marriage, the in-laws started demanding the dowry, due
to which, he gave 35 pairs of Sarees, 35 pairs of Pant Shirts, 10 pieces of
suits, clothes for the petitioner, a ring, a watch and silver coins besides fruits
Signature Not Verified
BAIL APPLN. 1880/2021 Page 3 of 6
Digitally Signed By:JUSTICE
MUKTA GUPTA
Signing Date:24.08.2021
19:00:42
and utensils. It was alleged that after the marriage, the jewellery and items
given as shagun were kept by the in-laws and when his daughter demanded
the jewellery and articles, the same were not given to her. It is alleged that
brother-in-law of the deceased used to ask her to vacate the house and the
mother-in-law used to demand rent of the house. After a month of marriage,
the complainant along with his elder daughter had gone to make the in-laws
of Jagriti understand, when the elder brother of the petitioner Anil Sharma
pushed them outside the house and sister-in-law Neeta abused. Thereafter,
the in-laws separated the residence of his daughter and son-in-law. One day,
the deceased caught hold of the collar of the petitioner because he was
abusing the complainant and his elder daughter on which dispute arose in
the house. It is alleged that his daughter committed suicide after being
harassed by the petitioner and his family members due to demand of dowry.
7. Statement of the complainant was recorded under Section 164 CrPC
th
on 27 August 2020, wherein, he reiterated his version recorded under
th
Section 161 CrPC on 10 August 2020. In the statement under Section 164
CrPC, he further stated that he was not aware whether his daughter
committed suicide or she was killed by her in-laws.
8. A perusal of the allegations of the complainant even in the statement
under Section 161 CrPC which was recorded after 17 days of the death of
the deceased notes the demand of dowry at the time of marriage, however
thereafter the principal allegations are that the in-laws retained the jewellery
and articles given in shagun and did not return the same, that brother-in-law
of the deceased used to ask the deceased to vacate the house and the mother-
in-law used to ask for the rent from the deceased. The allegation about the
incident that the complainant and his elder daughter were pushed out of the
Signature Not Verified
BAIL APPLN. 1880/2021 Page 4 of 6
Digitally Signed By:JUSTICE
MUKTA GUPTA
Signing Date:24.08.2021
19:00:42
house by the in-laws relates to one month after the marriage i.e. around
thirteen months before the deceased committed suicide. In respect of the
allegation that petitioner and his family members used to harass her for
dowry due to which, she was compelled to commit suicide, no specific
allegation has been stated as to what was the demand of dowry after
marriage except what was demanded at the time of marriage i.e. the Sarees,
Suits, watch, ring, silver coins etc.
9. Learned APP for the State has submitted that as per the investigation
carried out just before the deceased committed suicide, there is a phone call
between the petitioner and the deceased, duration of which call is of 377
seconds. Thus, according to the prosecution, from this phone call, a
presumption is required to be raised that the petitioner committed enough
mental torture which induced the deceased to take the extreme step of
committing suicide.
10. On an analysis of the phone calls made between the petitioner and the
deceased and the other family members of the deceased and petitioner, it is
revealed that on 15th July, 2021 the petitioner called the deceased at 13.28
hrs. for 163 seconds followed by a call made by the petitioner to his sister
for 206 seconds at 13.33 hrs. and thereafter called the deceased at 13.37 hrs.
for 377 seconds. The prosecution claims that this last call from the petitioner
to the deceased instigated her to commit suicide, for which there is no
evidence. it could be to persuade not to take any extreme step, because
immediately thereafter the petitioner made a call to the complainant
informing him that she has locked from inside.
11. Considering the nature of evidence collected against the petitioner,
this Court deems it fit to grant regular bail to the petitioner. It is therefore
Signature Not Verified
BAIL APPLN. 1880/2021 Page 5 of 6
Digitally Signed By:JUSTICE
MUKTA GUPTA
Signing Date:24.08.2021
19:00:42
directed that the petitioner be released on bail on her furnishing a personal
bond in the sum of ₹50,000/- with one surety bond of the like amount to the
satisfaction of the learned Trial Court/Duty Magistrate; further subject to the
conditions that the petitioner will not leave the country without the prior
permission of the Court concerned and in case of change of residential
address and/or mobile number, the same will be intimated to the Court
concerned by way of an affidavit.
12. Petition is disposed of.
13. Order be uploaded on the website of this Court.
(MUKTA GUPTA)
JUDGE
AUGUST 24, 2021
akb
Signature Not Verified
BAIL APPLN. 1880/2021 Page 6 of 6
Digitally Signed By:JUSTICE
MUKTA GUPTA
Signing Date:24.08.2021
19:00:42