BABLI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Vide order dated 22.9.1998 passed in Crl. Misc. No. 17258-M of 1998, Smt. Babli was refused bail in case FIR No. 654 dated 30.12.1997 under Sections 304-B/406/34 I.P.C. of PS Samalkha.

(2.) Learned counsel for the petitioner submits that Smt. Babli was married on 6.4.1997 while the marriage of Smt. Saroj deceased with Surender took place on 30.4.1997. Learned AAG for the State of Haryana submits that Babli was married on 6.6.1997. In support of this submission, he has drawn my attention to certificate issued by the Panchayat of village Atta (Panipat). Fact thus remains that Babli was residing with her in-laws as the wedded wife of Dilbag Singh in tehsil Rohtak. Learned counsel for the petitioner submits that how could she torment the deceased with the alleged demand for scooter, cooking gas and Rs. 20,000/- with other accused when after her marriage her visits to her parents should have been few and far between and when after marriage she was mostly with her in-laws. He further submits that if Smt. Saroj had fulfilled the alleged demand that would have benefited only her and her husband.

(3.) Keeping in view that Babli is the married sister-in-law of the deceased putting up mostly with her in-laws in district Rohtak, I think she should be allowed bail. Bail to her to the satisfaction of learned trial Court.