DINESH AND ANOTHER Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The present bail application, under Section 439 of the Code of Criminal Procedure, is maintained by the petitioners for releasing them on bail, in case F.I.R. No. 35 of 2018, dated 27.01.2018, under Sections 306 and 34 of the Indian Penal Code, registered at Police Station Sadar Solan, District Solan, H.P.

(2.) As per the petitioners, they are innocent and have been falsely implicated in the present case.

(3.) Police report stands filed. As per the prosecution, on 25.01.2018 at about 7:30 a.m., when husband, father-in- law and mother-in-law of deceased Preeti had gone to their office, she has locked herself in a room with her children and committed suicide by hanging herself.