SUSHMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with the Case Crime No.501 of 2022 (Sessions Trial No.245 of 2022), registered at police station Manglore, District Haridwar.

(2.) Applicant ' Smt. Sushma is in judicial custody under Ss. 302, 201 and Sec. 120 B of the Indian Penal Code, 1860.

(3.) The case of the prosecution is that the informant Smt. Jagwati was residing in Muzaffarnagar with her two sons. She went to her village with her younger son, namely, Pinku to talk to her deceased son Subhash's wife Smt. Sushma (present applicant) and her (present applicant) two sons, namely, Amit Kumar (co-accused) and Ankit regarding the settlement. There was an altercation with the present applicant and informant's two sons on 21/5/2022. The informant Smt. Jagwati sent her son Pinku to the terrace to sleep. At night, the informant's son Pinku was given liquor and when he got drunk, kerosene was poured over him and he was set on fire. When he did not come down in the morning, the informant sent her younger grandson to the roof, who told her that his uncle (deceased) had been burnt in the fire. The informant went to the roof. Her son Pinku died in front of her.