SUDHA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) This petition under Section 438 Cr.P.C. for pre-arrest bail has been filed by the petitioner Sudha @ Babli, aged about 37 years, resident of village Mamaria Asampur, Tehsil & District Rewari, an accused in FIR No.260 dated 11.6.2020, under Sections 306/34 IPC (Section 506 IPC added later on), registered with Police Station Khol, District Rewari.

(3.) Briefly stated, the facts of the case as per the prosecution story are that one Joravar son of Indraj, resident of Mamaria Ahir had committed suicide on 10.6.2020. He had left behind a suicide note in which he had blamed the present petitioner Sudha @ Babli and her husband Yaspal for driving him to commit suicide. On matter being reported to the police by son of deceased, namely, Deepak, formal FIR was recorded.