YASMEEN; GULJAAR JAHAN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. B.M. Pingal, learned counsel for the applicants, Mr. Kuldeep Singh, Brief Holder, for the State, Mr. Akhilesh Kumar Sah, learned counsel for the complainant and perused the record.

(2.) The applicants are in jail being implicated in F.I.R. No. 38 of 2014, which has been registered under Sections 304-B of I.P.C., P.S. Ramnagar, District Nainital.

(3.) Both the applicants are women before this Court. Applicant No. 1 Km. Yasmeen is the sister-in-law and applicant No. 2 Guljaar Jahan is the mother-in-law of the deceased Reshma. Undoubtedly, from the perusal of the post mortem report it reveals that there are ante mortem injuries on the body of the deceased. The applicants were earlier given protection by this Court but now after filing of charge-sheet they were arrested by the police authorities.