SUSHMA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This is an application under Section 439 Cr.P.C. for releasing the petitioner on bail in FIR No.17/2011 dated 03.02.2011, registered at Police Station, Sarkaghat, District Mandi, under Sections 302, 201, 120-B IPC.

(2.) It has been stated that above case has been registered against the petitioner and two other persons. The case has been registered at the behest of mother-in-law of the petitioner.

(3.) The prosecution version is that petitioner is involved in the murder of Magna Ram, husband of the petitioner, although petitioner herself reported his missing report to the police. The co-accused Gambhir Chand and Dalip Singh have been released on bail, but the bail application of the petitioner has been rejected by learned Additional Sessions Judge, Mandi, on 06.10.2012.