RACHNA Vs. STATE

JUDGEMENT

(1.) Status report has been filed.

(2.) An FIR was registered under Sections 323/341/34 IPC on 12.5.2008 on the complaint of Nirmala Devi. As per the prosecution case accused Gulshan who is a vagabond and is unemployed had bad eye on the daughter of the complainant. On the fateful day, she was sitting outside her house taking tea with her children when Gulshan allegedly started abusing her. Petitioner Rachna who happens to be his sister also joined hands with him and started abusing the complainant and they had given beatings to her son Pawan and daughter Neha. On the same day she made another supplementary statement in which the role assigned to the petitioner was that she had given kicks and punches but it is not disclosed as to whom Rachna had given kicks and fist blows. She was arrested on 8.7.2008. Pawan expired on 25.5.2008 with the result Section 304 IPC was also added in the said FIR.

(3.) Considering the nature of allegations against accused Rachna, and that investigation is complete and chargesheet has been filed, petitioner Rachna is ordered to be released on bail on her furnishing personal bond in the sum of Rs. 40,000/- with one surety in the like amount to the satisfaction of the trial court/duty MM.