NORA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor assisted by learned counsel for the complainant and also perused the material on record.

(2.) The petitioner has been arrested in FIR No. 353/2019 of Police Station Nohar, District Hanumangarh for the offences punishable under Sections 498-A and 304-B IPC. She has preferred this bail application under Section 439 Cr.P.C.

(3.) Learned counsel for the petitioner has submitted that the omnibus allegation of demand of dowry has been levelled against the petitioner. It is submitted that the petitioner is mother-in-law of the deceased and the allegations of demand of dowry and harassment are absolutely false. It is further submitted that on the day of the incident some altercation took place between the deceased and her husband, who happened to be the son of the petitioner, and being perturbed with the same, she committed suicide by drowning herself along with her two minor daughters. It is submitted that the charge-sheet has been filed and trial of the case will take time.