REENA BEGUM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant-Reena Begum is in judicial custody in FIR No. 0265 of 2022, under Sec. 306 IPC, Police Station Khatima, District Udham Singh Nagar. He has sought her release on bail.

(2.) Heard learned counsel for the parties and perused the record.

(3.) According to the FIR, the applicant and co-accused trapped the deceased and thereafter, blackmailing. They demanded money from the deceased. He did pay about Rs.4,50,000.00, but still Rs.5,00,000.00was demanded which he could not give and committed suicide.