REEMA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned A.P.P. for the Prosecution.

(2.) The petitioners have been made accused for the offences under Sections 302/34 of the Indian Penal Code, in connection with Putki P.S. Case No. 37 of 2013 corresponding to G.R. No. 1184 of 2013. From the FIR, it appears that the case relates to death of son of the informant, who was living at a rented house. Though it is alleged that the deceased was having some affair with the petitioner No. 1 and they were living together and there is allegation that one day prior to the occurrence, the informant, who is mother of the deceased, had seen the petitioners and his family members assaulting the deceased, but it is apparent from the FIR that on the next day, dead body of the deceased was found hanging in his rented house.

(3.) Learned counsel for the petitioners has submitted that the petitioners and their family members have been falsely implicated in this case by the mother of the informant and has prayed for bail. It has also been submitted that there is no eyewitness to the occurrence.