MAMTA SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Mamta Sharma is in judicial custody in FIR No. 05 of 2023, under Sec. 306 IPC, P.S. Khatima, District Udham Singh Nagar. He has sought his release on bail.

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

(3.) According to the FIR, the deceased had lodged an FIR against the son of the applicant under Ss. 376, 323, 504 IPC, in which charge sheet had been filed, but the proceedings were stayed on an application filed by the son of the applicant. According to the FIR, after obtaining stay, the applicant and her family members were pressurizing the deceased to withdraw the case, due to which she committed suicide and she left a video as a suicide note.