LAWS(P&H)-2021-10-126

SHIMLA Vs. STATE OF HARYANA

Decided On October 14, 2021
SHIMLA Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) This order shall dispose of the above mentioned two petitions filed on behalf of petitioners Shimla and Ajay Kumar for grant of anticipatory bail in case FIR No.039 dtd. 21/4/2021, under Sec. 306 read with Sec. 34 IPC, registered at Police Station GRP, Panipat, District GRP Ambala.

(2.) It has been submitted that by no stretch of imagination the petitioner who is a lady can be said to have abetted the commission of suicide by husband of the complainant and that the petitioner and other co-accused have been falsely implicated in order to pressurise them and to extort money.

(3.) Learned State counsel on instructions from SI Krishan Lal has informed that both the petitioners, pursuant to interim directions have joined investigations and are not required for any custodial interrogation. It has been informed that the challan has been prepared and that petitioner Ajay Kumar has been kept in column No.2 whereas the petitioner Shimla, who is a lady, will be proceeded against.