KUMARI SUCHETTA, DAUGHTER OF SH. SUKHDEV SHARMA, R/O VILLAGE BALEHRA, POST OFFICE GARLI, TEHSIL RAKKAR, DISTRICT KANGRA, (H.P.) Vs. STATE OF HIMACHAL PRADESH THROUGH SECRETARY HOME TO THE GOVERNMENT OF HIMACHAL PRADESH, SHIMLA

JUDGEMENT

(1.) THIS judgment shall dispose of Cr.M.P.(M) Nos. 1053 and 1054 of 2012 filed by Kumari Suchetta and Krishna Devi, respectively, under Section 439 Cr.P.C. for releasing them on bail in FIR No. 151/2012 dated 11.09.2012, registered at Police Station, Jawalamukhi, District Kangra, under Sections 306, 498A, 34 IPC. Kumari Suchetta is the sister -in -law and Krishna Devi is the mother -in - law of deceased Heena.

(2.) Cr.M.P. (M) No. 1053 of 2012.

(3.) IT has been stated that daughter -in -law of the petitioner committed suicide on 11.09.2012, an alleged suicide note of the deceased has also been recovered. The petitioner was not with the deceased at the time when she committee suicide. The petitioner moved bail application under Section 439 Cr.P.C., which was assigned to learned Additional Sessions Judge, Fast Track Court, Kangra at Dharamshala, which was not decided for long time. The petitioner moved Cr.MMO No. 175 of 2012 and the High Court on 11.10.2012 directed learned Additional Sessions Judge to decide the bail application of the petitioner without further delay. Thereafter, learned Additional Sessions Judge, dismissed the bail application of the petitioner on 01.11.2012.