(1.) The present petition has been filed under Section 438 Cr.P.C. for grant of pre-arrest bail to the petitioner in case arising out of FIR No.272 dated 10.8.2012, registered at Police Station City Meham, District Rohtak, under Sections 306/34 IPC.
(2.) Learned Counsel for the petitioner contends that the deceased had taken by mistake the liquid meant for spray on the plants etc. It is further submitted that the deceased was suffering from cold and fever and as per the affidavit sworn by the sister of the deceased, she had brought some medicines for the deceased. In the morning at 6 a.m., Santro petitioner gave ring to the parents of the deceased that she had taken some liquid spray. When the complainant along with other family members reached at village Bhaini Chanderpal, they found that their daughter was dead.
(3.) The allegations in the FIR are to the effect that the petitioner was harassing the deceased as a result of which she must have taken some spray. It is yet to be determined whether it was pesticide or something else. At the threshold, petitioner cannot be granted indulgence by this Court because for recovery of the container of the alleged spray and other things are to be enquired from the petitioner. No ground is made out for the grant of anticipatory bail.