HAZARILAL Vs. STATE OF M P

JUDGEMENT

(1.) HEARD the learned counsel for the applicant as well as the learned Panel Lawyer representing the respondent State. This is an application under section 439, CrPC seeking release on bail.

(2.) IN this case, investigation is proceeding. The applicant whose age in disclosed to be 60 years, is father in law of the deceased who was married to his son about two years prior to the incident. Learned Panel Lawyer has produced the police case diary which has been perused.

(3.) THE daughter in law, however, died at about 12.00 noon on 4.6.2001. Whether it was a case of suicide or homicide has to be decided. Taking into consideration the totality of the circumstances especially the age of the applicant and the cause of the death, sufficient ground has been made out for the release of the applicant as sought for subject however, to the conditions :