BIMLA Vs. STATE

JUDGEMENT

(1.) This is a petition under Section 438 of the Code of Criminal Procedure (for short the 'Code') for anticipatory bail. Petitoner is the mother-in-law of the deceased.

(2.) Deceased Kamlesh was married to Narender on 8.5.1995. She was admitted in Safdarjung Hospital at 4.30 p.m. on 3.7.1998 with extensive burns all over her body. She succumbed to her injuries on 9.7.1998. The deceased had made a statement before the S.D.M. on 4.7.1998 at about 6.45 p.m.

(3.) On the basis of her statement FIR No. 335/98 was registered at P.S. Vasant Kunj under Sections 498-A/307/34 Indian Penal Code at 7.30 p.m. on that day.