SHILPA Vs. UNION TERRITORY OF JAMMU & KASHMIR

JUDGEMENT

(1.) Through the medium of instant petition, petitioner seeks bail in anticipation of her arrest in FIR No. 0005/2021 dated 02.01.2021 for commission of offences punishable under Section 304-B IPC registered at Police Station, Samba.

(2.) The facts giving rise for filing of the instant petition as stated in the petition are that on false and frivolous grounds an FIR came to be registered against the petitioner in Police Station, Samba. The petitioner states to married to one Suresh Kumar in the year 2005 and remained occupied with her ailing child and hardly visited her parents and brother namely Abhishek Badyal who had been married to deceased Pallavi Gupta on 18.12.2018.

(3.) It is being stated that petitioner shared pleasant relationship with the deceased (her babi) having nothing ill about her in her heart or anything to seek or settle with her.