VANDANA DEVI Vs. STATE OF HIMACHAL PRADESH
LAWS(HPH)-2020-12-49
HIGH COURT OF HIMACHAL PRADESH
Decided on December 29,2020

Vandana Devi Appellant
VERSUS
STATE OF HIMACHAL PRADESH Respondents

JUDGEMENT

VIVEK SINGH THAKUR,J. - (1.)Petitioner is accused in case FIR No. 97 of 2020, dated 24.6.2020, registered under Sections 302, 328, 498A, 201 and 34 of Indian Penal Code (IPC) in Police Station Bhawarna, District Kangra, H.P.
(2.)Petitioner has been arrested in this case on 5.7.2020 and since then she is in custody and thus she has approached this Court seeking regular bail.
(3.)Petitioner is sister-in-law (Nanad) of deceased Shalu Devi. Besides petitioner her husband Ashwani Kumar, mother Rashma Devi and brother Vipan Kumar @ Vikku (husband of deceased) have also been arrested for murdering Smt.Shalu Devi wife of Vipan Kumar (coaccused).
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