SHARDA GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

(2.) Learned counsel for the applicant submits that applicant is mother-in-law of the deceased. The marriage of the deceased was solemnized with the son of applicant namely Arvind Gupta on 10.2.2010. Admittedly, the deceased had been keeping unwell and was taking medication for treatment of seizures. Therefore, it is likely that the deceased consumed some substance accidentally that adversely reacted in her body resulting into her death. It has further been submitted that a patient of seizures for so many years, the deceased was under severe depression. As a result of her illness, the deceased was unable to conceive a child. Furthermore, the deceased depressed about the death of her sister Madhu. It is thus, suspected that the deceased voluntarily consumed some poisonous substance to end her own life. There was no dispute of demand of dowry. the applicant has not administered any poison to the deceased. There was no eye witness of the alleged occurrence. As per postmortem report the cause of death of the deceased could not be ascertained, therefore, viscera was preserved. In viscera report Organo-choloro insecticide poison has been found to the deceased. It has further been submitted that applicant has no concern with the alleged incident. She has falsely been implicated in the present case. The applicant has no criminal history and is in jail since 30.1.2019.

(3.) Considering the facts and circumstances of the case and without expressing any opinion on the merits of the case, I find it a fit case for bail.