MONIKA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant petition has been filed under Sec. 438 of Cr.P.C, for grant of pre-arrest bail to the petitioner in FIR No. 06 dtd. 6/1/2019 under Sec. 306 read with Sec. 34, IPC registered at Police Station Charkhi Dadri.

(2.) Learned counsel for the petitioner contends that the petitioner is falsely implicated in the present case and on the direction of this Court issued vide order dtd. 7/5/2019, the petitioner has joined investigation. It is also contended that nothing is to be recovered from her.

(3.) Learned State counsel, on instructions from Inspector Saroj Bala, submits that the suicide note which was recovered from the body of the deceased specifically named the petitioner herein as one of the persons ,who had harassed her causing her to take extreme step of committing suicide. However, she does not dispute the fact that petitioner has joined the investigation and she is not required for the custodial interrogation.