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Judgment
9 paragraphs · 222 wordsRavindra Maithani, J
Applicant is in judicial custody in Case Crime No.181 of 2024, under Sections 302, 120-B IPC, Police Station- Doiwala, District- Dehradun. She has sought her release on bail.
Heard learned counsel for the parties and perused the record.
Co-accused killed the deceased, Smt. Kuldeep Kaur, on 04.06.2024 at 1:00 AM in the midnight. The granddaughter of the deceased, Simran, had seen the incident. She revealed it to the other family members. The applicant happened to be the daughter-in-law of the deceased. According to the prosecution, Avesh Ansari alias Chotu was working in the shop of the son of the deceased. He told it to police that since the deceased would harass the applicant, therefore, at the behest of the applicant, he killed the deceased.
Learned counsel for the applicant would submit that except the statement of the co-accused, there is no material against the applicant.
Learned State Counsel admits this fact.
Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on her executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the court concerned.