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The Central Bureau of Investigation took into custody a Police officer of Jammu and Kashmir Police for the alleged murder of his wife over unfulfilling the demands of the dowry, he was taken into custody after filing a charge sheet against him in the Jammu Court, the official said.
Neha Kumari, wife of Vivek Bassan, Inspector of Jammu and Kashmir Police was found dead on 26th February 2018, it was alleged that she had an injury of gunshot from the service pistol of her husband, the officials stated.
The case was handed over to Central bureau of Investigation (CBI) by the High Court of Jammu and Kashmir, which took over the ivestigation into the case on 26th March 2019.
The CBI during the investigation also found that a station house officer of the Jammu and Kashmir Police and a ballistic expert were allegedly involved in concealing the role and identity of the accused Police inspector. They also tried to reflect the murder as a suicide case regarding which an enquiry is also going on, the officials said. CBI spokesperson told that “during the investigation, an alleged conspiracy was also revealed that the offender tried to manipulate the offences with the help of the colleagues and reflecting the incident as a suicide case”.
The bureau after taking over the enquiry and investigation, used its sophisticated forensic expertise and recreated the crime scene, which brought out the murder, the officials stated. The CBI further alleged that the women was subjected to cruelty in relation to dowry demand and was murdered by her husband because of the non-payment of the demand by his service pistol.
Mr. Gaur further said that “on the basis of the evidences gathered during the investigation, the Central Bureau of Investigation arrested that accused on 29th May 2020 and the accused was produced before the CJM, Jammu and Kashmir remanded to the Judicial Custody.
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