REKHA TYAGI Vs. STATE

JUDGEMENT

(1.) THE instant petition has been filed by the mother-in-law of the deceased for grant of anticipatory bail.

(2.) LD. Counsel for the petitioner submits that the marriage between the deceased Komal Tyagi and Vijay Tyagi son of the petitioner herein was solemnized on 11.05.2011. Thereafter, on 14.07.2011 the deceased went to her parental house and on 21.07.2011 she committed suicide by cutting wrists of her both the hands.

(3.) IT is further alleged in the complaint that at 10 P.M. on the day before yesterday?s night his son in-law called on his mobile no. 9810186264 and talked for a long time with his daughter. After conversation his daughter remained lost for some time and started crying. On asking, she refused to tell anything. Yesterday night his daughter Komal slept with her mother on first floor. At about 2:30 P.M. in night her mother went to roof for filling water in four water tanks, at that his daughter woke up and her mother asked her also to come upstairs but she remained on her bed. After about half an hour when his wife came back to her room and opened the door to approach the bed she realized some liquid thing under her feet and her footwear were sticking to it. When switching the lights on, she found that lot of blood was spread over the bed, pillow and ground and voice of sobbing was heard. His wife shouted and rushed to him and then they took their daughter in their family car to Mata Chanan Devi Hospital where doctor, after investigation, declared her dead.