DEVI BAI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE counsel for the petitioner submits that Crl. Misc. 13449 -M/1995 was the one filed by this petitioner and had been dismissed on 8th August, 1995. That file is, however, reportedly is trace - able due to the recent fire in the Branch. The other petition mentioned by him in the petition, as such, pertain to other accused, but by mistake it was mentioned. The petitioner is a woman, She is a mother -in -law of the deceased. The deceased and her husband were admittedly living separate from the petitioner. The allegations are that due to the harassment for extracting money, the deceased ended her life. It is yet to be sorted out whether it was suicide or murder. The petitioner is behind the bar since May, 1995. The allegations in the F.I.R. indicates that about six months prior to the death of Saroj (deceased), amount of Rs. 10,000% was demanded by the in -laws and husband.

(2.) IN view of all these circumstances, bail granted to the petitioner on her executing bail bond and surety bond to the satisfaction of the Chief Judicial Magistrate, Karnal, and on further condition that she shall not tamper the witnesses and shall render cooperation for the smooth and speedy disposal of the case.