TALAT TARIQ Vs. STATE

JUDGEMENT

(1.) The Petitioner has sought anticipatory bail. Learned APP has opposed the bail application stating that there are serious allegations against the Petitioner for harassing the deceased on account of dowry demands. I have heard the counsel for the parties. The Petitioner is sister-in-law (nand) of the deceased. The allegations against the Petitioner are only about harassment to the deceased. The death of the deceased took place after she allegedly consumed poisonous substance. Her parents have leveled allegations that the deceased was forced to consume the poisonous substance by her husband and parents-in-law. There are no allegations against the present Petitioner for forcing the deceased to consume the poisonous substance. Considering all the facts and circumstances, in the event of arrest of the petitioner in case FIR No. 36/2012, under Section 498A/406/304B/34 IPC, registers at Police Station Lahori Gate, she shall be released on bail on her furnishing a personal bond in the sum of Rs. 25,000/- with one surety of the like amount to the satisfaction of the concerned SHO/IO/Arresting Officer subject to the condition that she shall join investigation as and when called for by the Investigating Officer and shall not in any manner cause any impediment in the investigation.

(2.) Bail application stands disposed of. Dasti.