SUSHMA RANI, WIDOW OF LATE SH. SUNESH KUMAR, RESIDENT OF SHIVAM COTTAGE, CHAMBAGHAT, TEHSIL AND DISTRICT SOLAN, H.P. (PRESENTLY LODGED IN JUDICIAL CUSTODY IN SUB JAIL, SOLAN, H.P.) Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) THIS judgment shall dispose of Cr.M.P.(M) Nos. 1075, 1076, 1078 and 1079 of 2012 filed by Sushma Rani, Krishan Chand, Munish Kumar and Naresh Rani, respectively, under Section 439 Cr.P.C. for releasing them on bail in FIR No. 160/2012 dated 14.08.2012, registered at Police Station, Sadar, Solan, under Sections 306,34 IPC. Sushma Rani is widow, Krishan Chand father -in -law, Munish Kumar brother -in -law and Naresh Rani mother -in -law of deceased Sunesh Kumar. Cr.M.P.(M) No. 1075 of 2012. The petitioner got married with Sunesh Kumar on 29.10.2000 and gave birth to two daughters Shruti and Ruchi aged now 10 and 5 years respectively. The petitioner is aged about 36 years and is a housewife. The deceased was doing his own independent business in the field of electronics at Chambaghat. There was no matrimonial discord between petitioner and deceased. The deceased was an ambitious person.

(2.) IN the year 2006, deceased indulged in extra marital relations with one Monika Rana. The deceased even gave beatings to the petitioner on account of his relationship with Monika Rana, the incident was reported to police, but was compromised.

(3.) IN the year 2007, deceased again developed extra marital relations with another woman Titlu alias Sunita Negi. The deceased gave beatings to petitioner on account of his relationship with that woman. The matter was reported to the police but was compromised.