NIRMALA DEVI Vs. STATE

JUDGEMENT

(1.) The present bail application has been filed under Section 439 Cr.P.C. on behalf of the petitioner, who is in custody in relation to F.I.R. No.451/2019, Police Station Nohar, District Hanumangarh, for the offences under Sections 498-A, 304-B, 323, 34 IPC and in the alternate 306 IPC.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

(3.) Learned counsel for the petitioner submits that no offence whatsoever has been made out against the petitioner. He further submits that accused petitioner is sister in law of the deceased, who visited her parential house to enquire about her brother. The brother of deceased has been examined, who has turned hostile and has not supported the version of the prosecution. He further stated that the accused petitioner resides separately and no demand of dowry has been raised from deceased by her and deceased was never beaten by her.