PUSHPA DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner prays for bail pending trial in FIR No.186, dtd. 30/11/2021, under Ss. 304-B, 34 of the IPC registered at Police Station City-1, Mansa, District Mansa.

(2.) As per case of prosecution, Rishu Gupta, who was married to the petitioner's son, died. Her dead body was found from a canal. The prosecution claims that the petitioner along with her other family members was harassing late Smt. Rishu Gupta on account of insufficient dowry. The petitioner is in custody since 30/11/2021. Sh. Sonu, Rishu Gupta's husband, is stated to have informed his brother-in-law that Rishu Gupta has left the house without informing the family members.

(3.) On conclusion of the investigation, the police has filed final report under Sec. 173 Cr.P.C. The Court has also framed charges on 25/5/2022. The petitioner is in custody since 30/11/2021. She does not have any other criminal antecedents.