KAMLA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is petition for grant of regular bail. Case is for the offence under Sections 323/325/302/34 IPC.

(2.) Counsel for the petitioners argues that the petitioners are widow ladies and are in custody for the last about nine months whereas on behalf of the State it is argued that only the petitioners are the only accused in the case and there are specific allegations against them. It is also stated that the challan has since been presented and that the case is fixed for framing of charge.

(3.) Deceased in this case is Rajpal, who is stated to be husbands' brother of the petitioners ladies, who are widows. From the perusal of FIR, it would come out that one Sadhu Ram had found that these ladies had caught hold of Rajpal and then were giving beating. Then Rajpal was rescued and was taken to the hospital where he is stated to have died. However, it appears that even during post-mortem examination, no serious injury was found and Doctor had opined that the cause of death will be clear only after chemical examination report was received. Although more than nine months have passed when the occurrence took place, still that report regarding cause of death is not on the police record and the State counsel states that as per information received by him, it will be availablein April, 2007.