JALI Vs. STATE OF HIMACHAL PRADESH RESPONDENT

JUDGEMENT

(1.) Bail petitioner namely Jali, apprehending her arrest, approached this Court in the instant proceedings, seeking prearrest bail in FIR No. 34 of 2018, dated 9.3.218, under Section 306 registered with Police Station Sadar, District Shimla, Himachal Pradesh.

(2.) Sequel to order dated 26.3.2018, whereby bail petitioner was ordered to be enlarged on bail in the event of arrest, SI Radhey Shyam has come present with the record. Mr. Dinesh Thakur, learned Additional Advocate General has also placed on record status report, prepared on the basis of investigation carried out by the investigating agency. Record perused and returned.

(3.) Perusal of record/ status report suggests that FIR detailed herein above came to be lodged at the behest of the complainant namely Sandeepna, who alleged that her husband had illicit relations with the bail petitioner, who despite having known the fact that deceased Raj Kumar was married, kept on living with him as his wife. Complainant further alleged that she has suspicion that the bail petitioner is responsible for the death of her husband, who allegedly committed suicide on 24.12.2017. As per investigation, husband of the complainant was staying in Hotel Pushpak, Fingask on 24.12.2017 alongwith the bail petitioner. Allegedly, some altercation took place between the bail petitioner and the deceased, whereafter he(deceased) allegedly consumed poison and ultimately passed away. Investigation further reveals that the bail petitioner was with the deceased on 24.12.2017, who after having discovered the fact that the deceased has consumed poison, took him to IGMC, but unfortunately, he could not be saved.