SANTRA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, an aged lady of 56 years in custody for a period of more than 10 months, prays for grant of bail pending trial in a criminal case arising out from FIR No.270, dated 18.07.2019, registered under Sections 302/304-B/498-A/34 IPC, at Police Station Beri, District Jhajjar.

(2.) Heard through video conferencing on account of lock-down.

(3.) The petitioner is mother-in-law of the deceased. Her daughter-in-law is alleged to have died due to poisoning. The prosecution claims that the deceased was forcibly administered poison by the petitioner and her son. Son of the petitioner was married with the deceased on 01.12.2016. The couple was blessed with a son on 28.10.2017. It is not in dispute that in-laws of the deceased immediately took the deceased to Government Hospital, Jhajjar and thereafter, on being referred, shifted her to PGIMS, Rohtak. The evidence of the first informant and his son has already been recorded. Prima-facie there is no evidence of any complaint to the policeor panchayat before the date of occurrence against the conduct of the petitioner or her family members.