MANJU @ METHI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) While pressing this application, learned counsel for the applicant submits that the incident in question occurred on 07.04 2012 and Mrs. Sonal died on 14.06.2012, i.e. after lapse of more than two months. By referring medical evidence, it is pointed out that the deceased was having superficial burn injuries and further that the first page of the documents Ex.P/7 is not carrying any thumb impression of deceased. The cause of death given is also quite vague as that refers to only "complications of burn". Beside the above, as per learned counsel, the present applicant is a lady of about 47 years age and she is having 3 daughters of marriageable age.

(2.) Learned Public Prosecutor opposed the application in general.

(3.) Having considered all facts of the case and looking to the fact that the applicant is a lady of 47 years age and is mother of 3 daughters, we are inclined to grant this application.