REKHA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of this petition filed under Section 439 of the Code of Criminal Procedure (hereinafter referred to as 'Cr.P.C') , the petitioner has prayed for grant of bail in case FIR No. 235/2017, dated 21.07.2017, registered under Section 302 of the Indian Penal Code (hereinafter referred to as 'IPC') at Police Station Nurpur, District Kangra.

(2.) The allegation against the petitioner is that on 21.07.2017, she allegedly killed her husband by strangulating him pursuant to an altercation, which took place between husband and wife.

(3.) The petitioner has inter-alia prayed in the bail petition that she has a four years' old son and there is no one, except her, to look after him, more so, after the death of her husband, i.e. father of the minor child.