DEEPA DEVI Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) THESE are three petitions for grant of anticipatory bail. The petitioner daya Ram is the father-in-law, Deepa Devi is the mother-in-law and Jagdish is the brother-in-law of the deceased Savita, who was married to Purshottam on 13th April, 2006 and who committed suicide on 31st May, 2009, within 7 years of her marriage.

(2.) PRAKASH, brother-in-law of the deceased Savita was granted anticipatory bail by this court on 11. 12. 2009.

(3.) AS per the status report filed by the respondent, the evidence collected during investigation shows that the deceased Savita was physically and mentally tortured by the petitioners as well as her husband. It has been further stated in the status report that during the course of investigation raids were conducted but all of them are absconding and concealing themselves deliberately in order to avoid investigation and arrest. The bail application of the petitioners have already been dismissed by the learned Addl. Sessions Judge.