B.N.SHUKLA, J. - (1.) HEARD learned counsel for the applicant and learned A.G.A. appearing for the State.
(2.) IT is contended by the learned counsel for the applicant that the applicant is mother-in-law of the deceased and is not named in the FIR. It is further contended that in the post mortem report cause of death is due to asphyxia as a result of drowning. There is general allegation against her and she has been falsely implicated in this case. No overtact has been assigned to her. Learned A.G.A. contended that the applicant is mother-in-law of the deceased and was responsible for the safe custody of the deceased.
(3.) APPLICANT is mother-in-law of the deceased. No overtact has been assigned to her.;