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Judgment
7 paragraphs · 221 wordsAnil Kshetarpal, J
The petitioner prays for bail pending trial in FIR No.186, dated 30.11.2021, under Sections 304-B, 34 of the IPC registered at Police Station City-1, Mansa, District Mansa.
As per case of prosecution, Rishu Gupta, who was married to the petitioner's son, died. Her dead body was found from a canal. The prosecution claims that the petitioner along with her other family members was harassing late Smt. Rishu Gupta on account of insufficient dowry. The petitioner is in custody since 30.11.2021. Sh. Sonu, Rishu Gupta's husband, is stated to have informed his brother-in-law that Rishu Gupta has left the house without informing the family members.
On conclusion of the investigation, the police has filed final report under Section 173 Cr.P.C. The Court has also framed charges on 25.05.2022. The petitioner is in custody since 30.11.2021. She does not have any other criminal antecedents.
The conclusion of trial is likely to take a long time. The petitioner is in judicial custody. Hence, further incarceration of the petitioner, at this stage, is not considered appropriate.
Without commenting on the merits of the case and keeping in view the aforesaid facts, it is considered appropriate to release the petitioner on regular bail on her furnishing bail bonds/surety bonds to the satisfaction of the concerned trial Court/Duty Magistrate/Area Magistrate.
The petition stands allowed.