NARAYANI Vs. STATE

JUDGEMENT

(1.) HEARD learned counsel for petitioner, learned Public Prosecutor for the State, learned counsel for the complainant and perused the relevant documents placed before me.

(2.) LEARNED counsel for the petitioner argued that the deceased was married with hanumanaram about 20 years ago and the petitioner Smt. Narayani is mother-in-law of the deceased who is 75 years old and all the family members have been made accused in this case while there is no specific allegation against the accused petitioner for the alleged offence. It is submitted that the real sister of deceased Shopali was married with the brother of the husband of the deceased and she has given her statement that the husband of the deceased was habitual drinker and he used to abuse and beat the deceased and she has not made any such allegation against any persons. Hence, the benefit of bail should be given to accused petitioner.

(3.) LEANED counsel for the complainant opposed the bail application on the ground that the husband of deceased is absconding and it is apprehended that he has left the country and in near future he is not likely to be arrested. Learned PP also opposed the bail application and submits that the in view of the gravity of the case, the bail application be rejected.