GAJANAND Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard both the Counsels. This is an application under Section 439, Cr. P.C. filed by the applicants for grant of bail. They are the accused in Crime No. 104/2002, registered in Dharsiya Police Station for the offence punishable under Section 306 read with Section 34 of I.P.C.

(2.) The name of the deceased is Shanti Bai, wife of applicant No. 1 - Gajanand. The date of the incident is 10.5.2002.

(3.) The applicant No. 1 is the husband; the applicant No. 2 is the mother-in-law and the applicant No. 3 is the father-in-law of the deceased. The applicants were arrested on 17.5.2002.