VEDVATI Vs. STATE OF H P

JUDGEMENT

(1.) This order shall dispose of both applications filed for the grant of bail. The accused-petitioners have been booked by the police of Police Station, Jogindernagar, District Mandi along with their coaccused Vijay Kumar in a case under Section 306 read with Section 34 of the Indian Penal Code registered vide FIR No. 78/16.

(2.) Deceased Pankaj Awasthi was husband of accused-petitioner Vandana and son-in-law of accused-petitioner Vedvati. His dead body was found lying in a forest at Harabag within the jurisdiction of Police Station, Jogindernagar on 05.05.2016.

(3.) Sh. Om Prakash is the complainant. He is the father of deceased Pankaj Awasthi. The complainant on coming to know around 5.30 p.m. on 05.05.2016 from one Rishi Awasthi that a dead body is lying in a forest at Harabag, he accompanied by the villagers went there and found the dead body of his son Pankaj Awasthi lying there. One plastic phial having mark 'Nuvan' (a poisonous substance) and one disposable cup having mark 'Mannat' were found lying near the dead body. The intimation was given to the police. The police came to the spot and recovered a suicide note from the pocket of the deceased. The note was identified by the complainant to be in the handwriting of his son.