ANURADHA Vs. STATE

JUDGEMENT

(1.) HEARD Sri Aditya Rana, learned counsel for the applicant, leaned A.G.A.for the State of U.P. and Sri T.A.Khan, learned counsel for the complainant.

(2.) THIS bail application has been filed by Smt. Anuradha with a prayer that she may be released on bail in Case Crime No. 177 of 2011 under sections 302, 120-B, 34 I.P.C., Police Station Didoli, District J.P.Nagar.

(3.) ACCORDING to post mortem examination report, the deceased had sustained 3 ante mortem injuries in which injury No. 1 was lacerated wound over forehead, injury no.2 was swelling over right eye, injury no. 3 was a penetrating wound over right side of the face, the cause of death was due to haemorrhage and shock as result of ante-mortem injuries, but during investigation, the statement of Smt. Rashmi, the sister in law of the deceased and real sister of the applicant was recorded, she stated that the applicant Anuradha was her own sister. In year 2008, the applicant had gone in the company of a boy and after 5 or 6 days, she came back, that is why in hurriedly, her marriage was also performed on the same day of the marriage of the witness Rashmi, she was married with her dewar, the applicant was very sharp minded lady, after marriage she continued her education, she was a student of B.A.II year, she was knowing the habits of the applicant, she was ill and two times abortion has taken place, she was having no issue, she had developed her illicit relationship with Sonu @ Harvinder , who used to visit her house. On 2.4.2011, she had seen the co-accused Sonu @ Harvinder in her house, he was in the company of another Sonu, both were on a motor cycle, they raised their hands to bye Anuradha, on a query made by her, the applicant stated that she was having love affairs with co-accused Sonu @ Harvinder, she wanted to marry with Sonu @ Harvinder, then she was scolded by her, this fact was told by her to the deceased. About 2 or 3 months prior to the alleged incident, the applicant was caught by the deceased by that time she was having talk with Sonu ( Harvinder) by her Mobile phone, then her mobile was snatched by the deceased, in a pre planned manner, the applicant and her paramour committed the murder of the deceased.