Hashnahena Bibi And Ors. vs State

Petitioners undertake to affirm and stamp the petition/application as per Rules within 48 hours of resumption of normal functioning of the Court.

Subject to such undertaking, the application is taken up for hearing through video conference.

Accordingly, CRAN 3468 of 2020 is disposed of. It is submitted on behalf of the petitioners that the principal accused i.e the husband has been

released on bail. It is further submitted that the incident occurred at the parental home of the victim housewife.

Learned counsel appearing on behalf of the State opposes the prayer for anticipatory bail and submits that the victim committed suicide within one

year of marriage and left behind a suicide note.

We have considered the materials on record including the suicide note. The suicide note essentially expresses grievances against the husband with

regard to demands of dowry. Husband has been released on regular bail. Keeping in mind the extent of complicity of the petitioners, that is, the in-

laws of the housewife in the alleged crime as appearing form the materials on record, we are inclined to grant anticipatory bail to the petitioners. In the

event of arrest, the petitioners shall be released on bail upon furnishing a Bond of Rs. 10,000/- each with two sureties of like amount each to the

satisfaction of the Arresting Officer and also be subject to the conditions as laid down under Section 438(2) of the Code of Criminal Procedure, 1973.

The application for anticipatory bail is, thus, disposed of.