SARLA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail in case FIR No. 108 dated 29.4.2010 under Sections 498A and 304B read with Section 34 of the Indian Penal Code, registered at Police Station SGM Nagar, Faridabad.

(2.) The contents of the FIR, as reproduced in para 1 of the petition, read as under:

(3.) Learned Counsel for the petitioner has submitted that the petitioner has been falsely involved in this case due to her relationship with the husband of the deceased. The petitioner is wife of the elder brother of husband of the deceased. The husband and mother-in-law of the deceased are in judicial custody.