PROMILA SHARMA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This is regular bail application of the petitioner, who is an accused in FIR No. 947/2021, under Sec. 304B/498A/34 IPC, registered at PS Bindapur and she is stated to be in judicial custody since 9/11/2021. The petitioner is aged 52 years, having clean antecedents and is suffering from many ailments.

(2.) On the other hand, the case of the prosecution is that the deceased Devki was married with Tarun in the year 2019. There is a 2-years old daughter from the said wedlock. She was living with her husband and her in-laws. On 7/11/2021, at around 1:00 p.m., the husband of the deceased found the door locked from inside. He called his wife several times but there was no response and later he found that his wife had hanged herself in the room.

(3.) I have heard the arguments. The following points have been noticed: