MANJU SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Arvind Pratap Singh, learned counsel for the applicant, Sri Anurag Verma, learned A.G.A.-I for the State and Sri Ravindra Kumar Dwivedi, the learned counsel for the opposite party no.2.

(2.) The instant application has been filed seeking release of the applicant on bail in Case Crime No. 0435 of 2023, under Ss. 323, 504, 304/34, 506 I.P.C., registered at Police Station Inayat Nagar, District Ayodhya.

(3.) The aforesaid case has been registered on the basis of an F.I.R. lodged on 26/9/2023 against the applicant, her two sons and the applicant's mother in law stating that because of a property dispute all the accused persons armed with sticks and iron rods came to the informant's house, assaulted the informant's brother and when the informant's brother entered inside the house the accused persons also entered there and when the informant's father tried to intervene, he was also assaulted, due to which he fell unconscious. The informant's father was taken to a hospital from where he was referred to Medical College, Lucknow and he died during treatment on 19/9/2023. The F.I.R. was lodged one week after the death of the informant's father.