SHAMIM Vs. STATE (N.C.T. OF DELHI)

JUDGEMENT

(1.) The accused/applicant, suffering incarceration since 7/1/2023 seeks regular bail in case FIR No. 6/2023 of Police Station Wazirabad for offences under Ss. 302/201/120B/34 IPC.

(2.) Broadly speaking, the prosecution case is that brother of the deceased lastly saw the deceased in company of the main accused Munish, who allegedly had illicit relations with wife of the deceased. Wife of the deceased is the present accused/applicant. Even as regards the allegation of illicit relations of the accused/applicant with the main accused, only one witness who is nephew of the deceased expressed suspicion.

(3.) Learned counsel for accused/applicant submits that there is no evidence to connect the accused/applicant with murder of the deceased. It is further submitted that the accused/applicant is a lady, suffering undertrial custody for past long time.