SUNHARI Vs. STATE (N C T OF DELHI)

JUDGEMENT

(1.) Learned counsel for the petitioner has read out the contents of the FIR. Although it is stated therein that the petitioner who is the mother-in-law of the deceased used to taunt her for bringing less dowry, but on a complete reading of the FIR, it prima facie appears that the deceased was primarily unhappy with her husband who she suspected was having some relationship outside the marriage and for that reason, he used to come late at home. It is also stated in the FIR that on the day of the death of the deceased, the husband and wife had an altercation.

(2.) In the above facts and circumstances of the case, in the event of the arrest of the petitioner, she shall be admitted to bail on her furnishing a personal bond in the sum of Rs. 10,000/- with one surety in the like amount to the satisfaction of the Investigating Officer. The petition is disposed of.