BABY@DEVI Vs. STATE OF U P

JUDGEMENT

(1.) This is an application for bail filed on behalf of Smt. Baby @ Devi in Case Crime No.602 of 2017, under Sections 498A, 304B I.P.C. and 3/4 D.P. Act, P.S. Tronika City, District Ghaziabad.

(2.) Heard Sri Rajesh Mishra, learned counsel for the applicant Sri S.A.S. Abidi, learned AGA alongwith Sri Kulveer Singh appearing on behalf of the State.

(3.) The submission of the learned counsel for the applicant is that the applicant is the mother-in-law; that there are general allegations against the entire family; that there are no specific allegations against the applicant; that the applicant is an elderly woman aged about 60 years as asserted in paragraph 15 of the affidavit; that the deceased has committed unabetted suicide after a quarrel with her husband as stated in paragraph 18 of the affidavit; that there has been no demand of dowry preceding the occurrence as asserted in paragraph 19 of the affidavit; that the death was without doubt suicidal where the cause of death is asphyxia on account of ante-mortem hanging; and, that the applicant is a respectable woman with no criminal history who is in jail since 12.08.2017.