SUDESH KUMARI Vs. STATE

JUDGEMENT

(1.) Petitioner has moved this application for grant of bail. She is facing trial in a case under Sections 302/201/120B/34 Indian Penal Code in FIR No. 274/90 of police station Badarpur along with her husband Sukhbir Chand one Subhash.

(2.) I have heard arguments advanced by Mr. K.K Sud, Advocate for the petitioner, Sh. A.P. Ahluwalia, Advocate for the complainant and Sh. S.K. Aggarwal, Advocate for the State.

(3.) The brief facts emerging in this case are that on 17.9.1990 at about 10.50 P.M. one Ram Lal, father of the deceased Krishan Kumar lodged DD report No. 16-A with police station Badarpur that the deceased aged about 30 years had gone to Central Bank of India, Badarpur at about II.30 A.M. for depositing some amount and had not returned and was not available in 96 spite of efforts. On 20.9.90 at about 1.40 A.M., Shobha wife of the deceased came to the police station and lodged an FIR that on 17.9.90 at about 11.30 A.M. her husband hadtaken Rs. 20,000.00 for deposit in Central Bank of India, Badarpur anJ that he did not come back She made some enquiries where from she came to know that co-accused Subhash had taken her husband on his scooter and at that time a third person was also sitting on the scooter. She also reported that some amount was due to the deceased from Subhash co-accused which was not repaid in spite of demand by the deceased.