GEETA Vs. STATE (GOVT OF NCT OF DELHI)

JUDGEMENT

(1.) The present application has been filed by the mother-in-law of the deceased under Section 439 Cr.P.C. in case FIR No.115/2013 under Sections 498A/304-B/34 IPC, Police Station Fatehpur Beri.

(2.) The petitioner is a woman. She is in custody since 24th May, 2013. Her case is that she has been falsely implicated in the above said FIR. She submits that she is a law abiding citizen and permanent resident of Delhi and has absolutely clean antecedents. She belongs to a good family. She has a long root in the society. Earlier she has not misused the liberty granted by the Court. Earlier application moved by her under Section 439 Cr.P.C. was dismissed by this Court by order dated 27th May, 2014 on the reason that the material witness had not been examined.

(3.) It is submitted by Mr.Sandeep Sethi, learned senior counsel appearing on behalf of the petitioner, that after examination of all the independent witnesses from the family of the deceased the bail application moved by the petitioner has been dismissed by the trial court on 3rd December, 2014. Therefore, the present application has been filed before this Court.