NEELAM SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since common question of law and fact is involved, all the bail applications are tagged together, heard analogously and are being disposed of by this common order.

(2.) Apprehending arrest in connection with Crime No.145/2016, registered at Police Chowki Rampur, Police Station Kotwali, Korba, Distt. Korba, for the offence punishable under Sections 306, 304B and 498A read with Section 34 of the IPC, applicants Smt. Neelam Singh and Rajendra Pratap Singh have filed M.Cr.C.(A) Nos.760/2016 and 10/2017, respectively, under Section 438 of the CrPC for grant of anticipatory bail. Whereas, accused/applicant Abhishek Singh has moved M.Cr.C.No.825/2017 under Section 439 of the CrPC for releasing him on regular bail during trial in connection with the same crime number registered at the same Police Station / Police Chowki and for the same offences.

(3.) Case of the prosecution, in brief, is that Abhishek Singh, husband of deceased Ankita Singh, was having illicit affair with co-accused Nikita Shrivastava and their relations continued even after marriage of Abhishek Singh with deceased Ankita Singh and thereby Abhishek Singh subjected deceased Ankita Singh to continuous mental harassment and torture as a result of which on 16-3-2016, Ankita Singh committed suicide.