INDERAWATI Vs. STATE OF HARYANA

JUDGEMENT

(1.) CASE of the prosecution is that deceased Sumitra was married to Satyapal on 9.5.2002. She was harassed for dowry and finally she died on 16.8.2005. The petitioner is the mother-in-law. She, along with the husband Satyapal and father-in-law Dharam Pal, is in custody. Learned counsel for the petitioner submits that the petitioner is a lady and has to look after child aged two years and two months who is now being looked after by brother of the husband. He further states that she will not abscond or misuse the concession of bail and husband and father-in- law are in custody.

(2.) LEARNED counsel for the State submits that the case is fixed for evidence on 21.3.2006. Without expressing any opinion on merits and without prejudice to the case of the prosecution qua Satyapal and Dharam Pal co-accused, the petitioner is granted bail to the satisfaction of Chief Judicial Magistrate/Duty Magistrate, Rewari. Petition is disposed of.