PIARI DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Piari Devi, the petitioner herein, had approached the Sessions Court, Jind with an application for bail but her application was dismissed by the Sessions Judge, Jind. She has, therefore, approached this Court under Section 439 Cr.P.C. for bail (in FIR No. 208 dated 14.9.1998 under Sections 302 I.P.C. etc. of Police Station, Jullana).

(2.) The F.I.R. concerned came to be registered on the statement of Rasal Singh, brother of the deceased in this case, namely Bishno Devi who was married to one Ram Kumar. The allegations in the F.I.R. are as follows :-

(3.) Ram Kumar, the husband of Bishno Devi died 9 years ago. Bishno Devi has three daughters by names Pinki, Sushma and Rinki. After the death of Ram Kumar, Bishno Devi was married to Mohinder who is the brother of said Ram Kumar. Mohinder and his other brother - Raj Kumar lived in Chandigarh, while Bishno Devi was staying with her mother-in-law in village Shamlo Kalan. While Pinki and Sushma were residing at Chandigarh with Mohinder. Rinki, the last daughter was living with Bishno Devi. After the death of Ram Kumar, Bishno Devi received Rs. 3 lakhs from the Insurance which was deposited separately in the name of her three daughters in the Fixed Deposit which were prepared jointly in her name and in the name of Mohinder.