DURGA Vs. STATE

JUDGEMENT

(1.) The petitioner, who was arrested and remanded to judicial custody on 18/12/2025 for the offences punishable under Ss. 296(b) and 103 of BNS, 2023 in Crime No.240 of 2025, registered on the file of the respondent police, seeks bail.

(2.) The allegation against the petitioner is that, she being the wife of the deceased, due to get the instance benefit, she had assaulted him and committed murder by stragulation. Hence, a case has been registered and the petitioner was arrested.

(3.) The learned counsel appearing for the petitioner submitted that the petitioner, being a lady, was subjected to continuous harassment by her husband, which allegedly provoked the incident. He further submitted that the petitioner has two children, who are being taken care of. Hence, he prays to grant bail to the petitioner. The learned Government Advocate (Crl. Side) reiterated the prosecution case and submitted that the investigation is still pending. However, he opposed to grant bail to the petitioner.