BHANWAR PAL SINGH Vs. TATE DELHI ADMN

JUDGEMENT

(1.) The petitioner and the deceased Mrs. Gyatri Devi appeared before the Registrar of marriages on 25.6.1990. Counsel for the State informs that actual marriage was to take place somewhere in July, 1990 after expiry of notice period.

(2.) . The facts whi further appear are that both of them started living together. On 16.7.1990 the deceased Smt.Gyatri Devi got burn injuries. She was removed to the hospital that very day. Her first statement was recorded on 17.7.1990 by the learned S.D M. wherein she stated that she caught fire accidentially from the burring stove. But in her subsequent statement on 19.7.1990 she named the petitioners as the prepetrator of the crime. She died on 21.7.1990.

(3.) . I have carefully considered the facts of the case. Taking to the totality of the circumstances into consideration and without expressing opinion either way, lam of the view that the petitioner should be released on bail on furnishing a personal bond of Rs. 5,000/ with one surety of the like amount to the satisfaction of the Trial Court which is stated to be now presided over by Mr.M.L.Sahni learned Additional Sessions-Judge Delhi. The petitioner be informed in jail about about this order.