BEERO ALIAS BEERMATI Vs. STATE OF HARYANA

JUDGEMENT

(1.) - F.I.R. No. 19 dated 30-1-1999 has been registered at Police Station Sampla, under Sections 302, 506, 201. 34, IPC on the statement of Rekha recorded by the learned Chief Judicial Magistrate, Rohtak. These three petitions for bail under Section 439, Cr. P.C. arising from the same FIR are considered and disposed of by this common order.

(2.) In this statement recorded on 19-1-1999 the following allegations have been made:

(3.) On 17-1-1999 at 8 p.m. complainant-Rekha was left in a room on the upper portion of her house by her mother-in-law-Indra (petitioner in Cr1. Misc. No. 30932/M/1999 and sister-in-law-Beero (petitioner in Cr1. Misc. No. 29423- M/1999). The complainants husband-Virender started to quarrel with the complainant and stated that he will kill her. He tore her shirt and also gave a brick blow. The complainant told that she will leave the house but he stated that he had brought the complainant to kill her, poured kerosene oil on her and set her ablaze with a match stick. The complainant had her son Vijay Kumar with her, and wrapped in the quilt she fought with her husband; Her husband locked the room from the inside with a lock. The complainants sister-in-law Beero, mother-in-law Indra and father-in-law Same Ram were sitting outside. The complainant raised noise and other persons also came there, Clothes were sticking with the complainantTs body and those were burnt by them stating that no clue should be left. The complainant came downstairs by herself. Then they told the complainant that if she would tell that she got burnt by getting fire from the lamp then they would bring medical aid, but if she would tell that she was burnt, no medical aid would be brought and her sons would be killed. Her brother-in-law Sahib Singh brought her to the Hospital. The complainantTs parents came to the Hospital at 5 or 6 Oclock Yesterday the complainant had given the statement under pressure wherein the complainant had stated that she got burnt herself.