REENA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THIS is a 1st bail application seeking regular bail in Case Crime No. 342 of 2012, under Sections 304 I.P.C., P.S. Kotwali Gangnahar, District Haridwar.

(2.) AN F.I.R. was got registered on 17.10.2012 under Sections 304 I.P.C. with Police Station Gangnahar, District Haridwar by the mother -in -law of the present applicant, inter alia, stating therein that applicant is a loose character lady, when Amit, husband of the applicant, used to go to his office, some loose character boys used to visit present applicant; whenever informant (mother -in -law of the present applicant) resisted, applicant used to abuse her and some time used to beat her, applicant extended threat to the informant to the effect that applicant would get Amit killed and would get service under the Dying -in -harness Rules; Amit was found laying on the road drunk on 14.06.2012 while his motorcycle was parked near him; having received information, applicant brought back Amit in her room in a pedal rikshaw; Amit was killed by strangulating him; without getting the post mortem done, his dead body was disposed of and present applicant falsely declared that Amit committed suicide.

(3.) IN compliance of the order dated 12.07.2013, applicant appeared before the Chief Judicial Magistrate Haridwar in compliance of cognizance/summoning order and she was released on interim bail and thereafter regular bail application was moved before the Sessions Judge Haridwar which was rejected by the learned Sessions Judge vide order dated 25.07.2013.