TEJO DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) HEARD .

(2.) PETITIONER 's learned counsel submits that the deceased died of hanging on 13.12.1998. At that time several relations of the deceased were called; they examined the dead body in their presence; inquest proceedings were held; their statements were recorded, but at that time no allegation was made by any of the relations including the mother of the deceased that there was any demand of dowry and any harassment on that count and because of that she committed suicide, subsequently these relations attended the post -mortem also; body was cremated in their presence, but after a month on 14.3.1998 this First Information Report is lodged by another uncle of the deceased, who was not present on 13.2.1998 in the village.

(3.) PETITIONERS ' learned counsel also submits that petitoner No. 2 is co - sister (Jethani) of the deceased. She is living in a separate house; her children are at home; child aged about 1/2 years is with her in jail. There is no body to look after these children except her husband, who is not an accused in this case. He also submits that petitioner No. 1 is mother -in -law of the deceased; she is an aged lady. On all these counts, he submits that the petitioners be enlarged on bail.