RESHMA RIZWAN TAMBOLI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY this application, the applicant seeks pre-arrest bail in connection with C.R. No. 259/2009 registered at Barshi Town Police Station, District Solapur for an alleged offence punishable under section 306 of the I.P.C.

(2.) BRIEF facts are that one Mr. Rizwan, brother of the complainant, went to his house and found his wife Reshma and a stranger together and therefore suspected that there was illicit relationship between them. On account of that suspicion and perhaps depression arising out of it, he committed suicide. Brother of Rizwan lodged an F.I.R. about the incident. The police registered an offence against the wife (the applicant) under section 306 of the I.P.C.