M P LOHIA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The appellants in these appeals have been charged for offences punishable under Ss. 304-B, 406 and 498-A read with S.34 of the I.P.C. Their applications for the grant of anticipatory bail have been rejected by the Courts below. Daughter of the complainant-Chandni (since deceased) was married to the appellant in the third appeal before us. Their marriage took place on 18th February, 2002. The appellants live in Ludhiana whereas the complainant and his family are residents of Calcutta. Chandni committed suicide on 28th of October, 2003 at her parents house in Calcutta. It is the case of the appellants herein that the deceased was a schizophrenic psychotic patient with cyclic depression and was under medical treatment. Though she was living in the matrimonial home often went to Calcutta to reside with her parents and she was also being treated by doctors there for the above-mentioned ailments.