LEELA DEVI Vs. STATE OF M.P.

JUDGEMENT

(1.) APPLICANT Smt. Liladevi alias Shila Devi is involved in Crime No. 16/94, U/Ss. 304 -B and 201 I.P.C. by P.S. Nayagaon, District Bhind.

(2.) PERUSED the F.I.R. and other papers, Learned counsel for the applicant has brought to the notice of the Court that two years sons of the deceased is lying in the lap of the applicant, who is the mother -in -law of the deceased and there is nobody else in the family to look after the child. The husband of the deceased is serving life imprisonment imposed by court -martial when he was serving in Army, for the alleged offence of murder. The circumstances indicate that the two years child left by the deceased will suffer irreparably if the lady, the applicant, is also confined to jail. Although the applicant is the mother -in -law of the deceased, but in view of the fact that the deceased has left two years child and he must be looked after properly and in the circumstances of the case, the applicant is entitled to anticipatory bail.

(3.) THE applicant shall appear before the Investigating Officer whenever her personal appearance is called for.