JANTIRA Vs. STATE OF U P

JUDGEMENT

(1.) Learned Counsel for applicant submitted that the applicant being mother-in-law, is aged about 70 years and she is lodged in jail since 30.7.2009, facing prosecution under Section 306 IPC on account of suicidal death of her daughter-in-law who set herself on fire. Learned Counsel also submitted that the deceased committed suicide on account of her illicit relationship with her brother-in-law (younger brother of the husband) and the husband has already been enlarged on bail.

(2.) On the other hand, learned State Counsel submitted that initially an F.I.R under Section 302 IPC had been registered but finally a challan was put up under Section 306 IPC. Learned State Counsel, however, could not project any cogent ground to oppose the prayer for concession of bail.

(3.) Thus, without expressing any opinion on the merits of case, application for grant of bail is hereby allowed and it is directed that applicant Smt. Jantira, wife of Sri Asha Ram, shall be released on bail subject to furnishing bail bonds to the satisfaction of learned trial court.