RUBEENA Vs. STATE

JUDGEMENT

(1.) This Criminal Petition, under Sections 437 and 439 of the Code of Criminal Procedure, 1973, is filed by the petitioner/A-2 seeking to release her on bail in connection with Crime No.186 of 2021 of Jubilee Hills Police Station, Hyderabad, which was registered for the offences punishable under Sections 302 and 201 read with Section 120 (B) of I.P.C.

(2.) The case of the prosecution, in brief, is that Mohammed Ateeq Ahmed, lodged a report on 01.04.2021 stating that they are four brothers and four sisters to their parents; his younger brother by name Mohammed Siddique Ahmed is working as tailor and residing at H.No.8-3-228/678/41, 1st Floor Karmika Nagar, Hyderabad, along with his wife Rubeena (petitioner herein) and children and that on 30.03.2021 his brother Siddique went to his brother-in-law's house Feroz, had dinner in their house and went to his house in the night and from then his mobile phone was switched off. On 01.04.2021 at about 3.00 P.M., the complainant called the house owner of his brother by name Zahoor and enquired about the whereabouts of his brother. The said Zahoor verified CCT footage and informed to him that his brother was in his house and did not go out, on that the de facto complainant, along with locality people and police went to his brother's house, broke open the doors, entered into house, found his brother Siddique Ahmed dead in the kitchen and it was also found that fridge door was opened and attempted to keep the dead body into the fridge. One cloth was also wrapped around the face of his brother covering nose and mouth and he suspected that some unknown persons beat over the head of his brother with some weapon and killed him; and that for the past one year some differences were going on between the deceased and the petitioner and that the persons of petitioner might have murdered the deceased.

(3.) Heard learned Counsel for the petitioner, learned Assistant Public Prosecutor appearing for the respondent-State and perused the record.