VANDANA MADAN Vs. STATE OF H.P

JUDGEMENT

(1.) Petitioner has approached this Court seeking anticipatory bail in case FIR No. 15 of 2022, dtd. 14/2/2022, registered in Police Station Dalhousie, District Chamba, H.P. under Ss. 306 and 34 IPC.

(2.) Status Report stands filed and record has also been made available.

(3.) Prosecution case in brief is that brother-in-law (Jija) of petitioner namely Umit Pal has committed suicide on 14/2/2022 leaving behind a suicide note stating therein atrocities of his wife as well as her brother and sisters including petitioner are cause to drive him to commit suicide and, therefore, petitioner alongwith others has been named in the FIR as an accused. Suicide note recovered from the site of suicide i.e. room, has been sent to Regional Forensic Science Laboratory, Dharamshala for comparison with handwriting of Umit Pal.