HEMAWATI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Sequel to order dated 10.7.2020, whereby petitioner was ordered to be enlarged on interim bail in the event of her arrest in case FIR No. 45/20, dated 6.7.2020, under Section 306 of IPC, registered at P.S. Kunihar, District Solan, H.P., respondent-State has filed status report prepared on the basis of investigation carried out by the Investigating Agency.

(2.) Perusal of record/status report reveals that on 6.7.2020, complainant Sita Ram, got his statement recorded under Section 154 Cr.PC at PS Kunihar, District Solan, alleging therein that his son Kamal Kishore has committed suicide on account of constant maltreatment and Whether the reporters of the local papers may be allowed to see the judgment? harassment caused by his wife Pariksha, mother in law (present bail petitioner), father in law, sister in law and brother in law. Besides above, .police also recovered one note book containing suicide note at page 19 allegedly written by the deceased prior to committing suicide. In suicide note, deceased while saying sorry to his father has written that his wife, mother in law, father in law, sister in law and brother in law, declared him "Sharabi" and always suppressed/dominated him and as such, he is ending his life. In aforesaid background, FIR detailed herein above, came to be lodged against the present bail petitioner as well as other persons named in the suicide note.

(3.) Mr. Sudhir Bhatnagar, learned Additional Advocate General while fairly admitting factum with regard to completion of investigation qua the present bail petitioner contends that though at this stage, nothing remains to be recovered from the bail petitioner, but keeping in view the gravity of offence alleged to have been committed by the bail petitioner, he does not deserve any leniency and as such, his prayer for grant of bail may be rejected outrightly. Mr. Bhatnagar, while referring to the status report further contends that there is overwhelming evidence adduced on record by the Investigating Agency suggestive of the fact that present bail petitioner being mother in law of deceased used to interfere unnecessarily in the relationship of the deceased and his wife Pariksha, as a consequence of which, deceased was under great mental pressure.