SHOBHA Vs. STATE

JUDGEMENT

(1.) The present application has been moved under Sec. 438 Cr. P.C. seeking grant of anticipatory bail in case FIR No. 764/2021 under Sec. 304B/34 IPC registered at PS Burari. The said FIR was lodged by Smt. Sevti, i.e. mother of the deceased on 12/9/2021.

(2.) Learned APP for the State submits that the charge sheet in the present case has already been filed against the husband and the father-in-law. Learned APP for the State submits that since the petitioner herein has not been arrested, the investigation against her is still continuing and the supplementary charge sheet shall be filed.

(3.) During the course of the hearing, learned APP for the State on the basis of the instructions received from the IO states that the only allegations against the petitioner herein has appeared in the statement of Vinod Kumar recorded on 12/9/2021. In his statement Vinod Kumar stated that the deceased had told him on the telephone that on 17/2/2021, her mother-in-law i.e. the petitioner herein had beaten her and told her that'we robbed you cheaply as we would like, what will you guys do.'