BALDEV THAKUR Vs. SANTOSH KUMARI

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) BY means of this order, two petitions, for grant of anticipatory bail, one moved by Santosh Kumari (petitioner in Cr.MPM No.5 of 2011) and the other moved by Baldev Thakur (petitioner in Cr.MPM No.2 of 2011), are being disposed of.

(3.) DECEASED himself was a married man, was aged more than 54 years and held very high position as a member of State Administrative Service and despite that he indulged in illicit relationship with Santosh Kumari, who was already married, deserted and neglected his own wife and children, as is stated in the suicide note itself.He writes in the suicide note that he felt disturbed when Santosh Kumari married another man Baldev Thakur.