SUMITRA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER -Sumitra Devi has directed the instant petition for the grant of regular bail in a case registered against her along with her husband and main accused Mahabir Singh and Mahesh, vide FIR No.353 dated 10.09.2012, on accusation of having committed the offences punishable under Sections 302, 323, 449 and 34 IPC, by the police of Police Station City Narnaul, District Mahendergarh, invoking the provisions of Section 439 Cr.P.C.

(2.) NOTICE of the petition was issued to the State.

(3.) THE complainant-Manoj Kumar, nephew of deceased-Anand Kumar put the police machinery into motion. According to his initial version, which formed the basis of FIR, only main accused-Mahabir Singh has caused injuries with sua to the deceased. Neither the name of the petitioner is mentioned, nor any injury or overt-act is attributed to her in the FIR. She was subsequently involved in this case on the statement of Sharda, wife of the deceased, that she(petitioner) has also caught hold of her husband while main accused-Mahabir Singh caused injuries to the deceased. Prima facie, it appears to be an improvement after due deliberation and consultation.