MADAN LAL Vs. STATE OF DELHI

JUDGEMENT

(1.) Petitioners who are father-in-law and mother-in-law of the unfortunate girl Renu @ Ritu pray that they may be admitted to bail.

(2.) Petitioners are in judicial custody since 14.9.2006. First petitioner is now aged 61 years. Second petitioner is now aged 59 years.

(3.) Renu was married to the son of the petitioners on 18.4.2006 according to Hindu rites and ceremonies. She committed suicide on 14.9.2006.