SUSHILA DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed under Sec. 438 of the Code of Criminal Procedure, 1973 for Anticipatory Bail under Sec. 304 B of the Indian Penal Code, 1860 in connection with the First Information Report No.14 of 2022, registered at police station Doiwala, District Dehradun.

(2.) The First Anticipatory Bail Application was dismissed as withdrawn on 22/6/2023.

(3.) As per the First Information Report, the informant Bhagat Singh's daughter Shivani was married to Mukesh Rawat on 27/4/2021. On 6/1/2022, he was informed by Balwant Singh, his brother-in-law (Bahanoi), that his daughter had eaten something and had gone towards the forest. His daughter (Shivani) was admitted to the Himalyan Hospital, Jolly Grant in an unconscious state. His daughter died during the treatment on 10/1/2022. His daughter died by consuming poison due to dowry harassment. The First Information was lodged against Mukesh Rawat, the husband of the deceased, and, Smt. Sushila Devi, the mother-in-law of the deceased.