SMT. UDULI DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard Mr. Naresh Pant, learned counsel for the applicant, Mr. Raman Kumar Sah, Deputy Advocate General assisted by Ms. Mamta Joshi, Brief Holder for the State and perused the records.

(2.) The applicant is in jail being implicated in Case Crime No. 2 of 2017, under Sections 304B/498A of I.P.C. and 3/4 Dowry Prohibition Act, Challani Patwari Area Govindpur, District Almora.

(3.) Learned counsel for the applicant submits that the deceased is the daughter-in-law of the applicant, who died due to burn injuries on 16.12.2016. The incident though happened prior to a day i.e. 15.12.2016. In the inquest report, which is on record, the father of the deceased stated that his daughter informed him that she was cooking food for his family in a stove prior to the incident. Moreover, at the relevant time she has not stated any incident of cruelty against her in-laws. The applicant is more than 60 years of age and she is in jail since 25.02017.