GULFASHA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Lalit Sharma, learned Advocate for the applicant and Ms. Meena Bisht, learned Brief Holder for the State of Uttarakhand.

(2.) This First Bail Application is filed for grant of regular bail in connection with F.I.R. No. 55 of 2019 registered with Police Station Kelakhera, District Udham Singh Nagar for the offence punishable under Sections 306 of I.P.C.

(3.) An F.I.R. was lodged on 15.04.2019 by the brother of the deceased (Parveen Jahan). According to the F.I.R. the sister of the informant was married to the co-accused Mustar Ali about 12 years ago. Out of the said wedlock three issues were born and they were staying with the deceased. The co-accused Mustar Ali again married one Gulfasha, the present applicant. It is alleged in the F.I.R. that Mustar Ali and the present applicant alongwith other co-accused were inflicting physical and mental cruelty on the sister of the informant and were compelling his sister to give divorce to Mustar Ali. It is also stated in the F.I.R. that they instigated his sister for consuming poison. They pressurized his sister for divorce but due to intervention of people, the matter was amicably settled and compromise was arrived between them and as per the compromise, the co-accused Muster Ali agreed to bring the sister of the informant to her matrimonial home, but the sister of the informant was again physically and mentally tortured by co-accused and the present applicant/accused, as a result deceased committed suicide on 14.04.2019.