HEM RAJ. Vs. STATE OF H.P.

JUDGEMENT

(1.) THIS judgment shall disposed of Cr. M.P. (M) Nos. 773, 774 and 775 of 2011, all having arisen out of FIR No. 225 of 2011, registered at Police Station, Sadar, Chamba, on 09.09.2011 under Section 306, 34 Indian Penal Code. The status report filed in Cr. M.P. (M) No. 773 of 2011 which has been perused. Hem Raj is the father -in -law, Hem Lata mother -in -law and Ravinder Kumar husband of the deceased Kavita.

(2.) THE Petitioners have stated that Kavita (Sheetal Thakur) was found dead on 09.09.2011 in Room No. 101 of Hotel 'Jimmy',Bus -stand, Chamba. Kavita got married with Ravinder on 17.07.2011. Kavita never disclosed before her marriage that she was already married with one Sudhir Kumar, having two children.

(3.) THE bail applications have been opposed by learned Additional Advocate General on the basis of the status report. It has been stated that case has been registered on the complaint of Tek Chand, Manager, Hotel 'Jimmy', Bus -stand, Chamba, on 09.09.2011. It has been stated that the door of Room No. 101 where the deceased was staying was broke open. The dead body of the deceased was lying on the floor and on the bed there was a bottle of Sulfas and a copy. The pagination of the copy was done and on pages 66, 68 and 69, deceased Kavita had written her suicide note, but below the writing she had not put her signatures or written her name. On page No. 68, she has named Sudhir. It has also been alleged that family members of Ravinder asked her to divorce their son, otherwise they would poison her. Her jewellery has also been kept by them. They had placed some medicine and asked her to consume that medicine and under compulsion, she had consumed the medicine.