KRISHNA DEVI HANDA Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER Krishna Devi, mother-in-law of the deceased, who is 50 years of age, has filed this petitioner under Section 439 of the Code of Criminal Procedure for grant of regular bail in case FIR No. 277 dated 18.6.2004 under Sections 304-B/34 IPC registered at Police Station City, Karnal.

(2.) IN this case, the marriage of the deceased was solemnished four years prior to the date of occurrence. The deceased was having two children aged 3 years and 14 months, respectively. The three accused, namely, the petitioner, the husband and father-in-law of the deceased are facing the trial. All the three members of the family are in custody. The aforesaid two children of the deceased are also in jail as there is nobody in the house to look after them.

(3.) IN view of the aforesaid factual position, counsel for the petitioner submits that all the family members have been implicated in this case even though the allegations against the petitioner are vague. He prays that the petitioner who is in custody since 5.7.2004 may be given the concession of regular bail keeping in view the aforesaid facts. The said prayer has been opposed by the counsel for the respondent-State only on the ground that the offence under Section 304-B is a heinous crime and the petitioner does not deserve the concession of bail.