GAJJO DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner along with the other co-accused has been booked in F.I.R. No. 358, dated 2.9.2000 registered at Police Station Sector 5, Panchkula under Sections 498-A/307/304-B/506 I.P.C.

(2.) THE counsel for the petitioner contended that the petitioner is the mother-in-law of deceased Geeta Devi and there is no allegation against her and it was the husband of the deceased who had poured kerosene oil and then lit the fire. He further contended that there is vague allegation of demand of money and beatings on that account against the petitioner. On the other hand, the husband of the deceased had raised the demand of the money. He also contended that the petitioner is in custody since 12.9.2000 i.e. for the last 11 months.