S.C.Agarwal, J. - (1.) THIS is an application for bail on behalf of the applicant Farzana involved in Case Crime No. 833 of 2011, under Section 304 IPC, P.S. Kotwali City, District - Bijnor. Heard Sri Garav Kakkar, Learned Counsel for the applicant, learned AGA for the State and perused the material available on record.
(2.) THE incident took place in the night of 30/31.8.2011. FIR was lodged on 6.9.2011 by Abdul Sattar - father of the victim Wazid @ Bablu. The applicant is the wife of the deceased. Learned counsel for the applicant submitted that the applicant is a lady with five months pregnancy and has no hand in the death of her husband. The FIR is highly delayed. The deceased was in the habit of taking intoxicating tablets and on the date of incident, he had consumed 7 -8 tablets on account of which, he became delirious and fell down and became unconscious. The applicant took her husband immediately to the hospital where her husband was declared dead.
(3.) LEARNED AGA opposed the prayer for bail and submitted that the deceased was the second husband of the applicant. The applicant and her brother brought the deceased from village - Dahirpur to Bijnor where the applicant and her husband rented room No. 11 at Sai Hotel in the night of 30.8.2011 at about 10 p.m. and on 1.9.2011 at about 7.30 a.m., the applicant told at the reception that her husband was ill and was bleeding from the ear. Thereafter, the applicant and her husband were sent to the hospital by a rickshaw and Wazid was declared dead at the hospital.;