- (1.) The investigating officer of the case Chandra Pal Singh, Dy.S.P., Kairana, Shamli is present before the Court. This bail application has been moved on behalf of the applicant Mohkam who is involved in case crime No,.9/60/2013 under sections 498-A, 304-B, 201 IPC & D.P.Act, P.S. Jhinjhana, District Shamli.
(2.) I have heard learned counsel for the parties and perused the records. It has been submitted from the side of the applicant that the applicant is father-in-law of the deceased and is in jail since 20.2.2013. It has further been submitted that he has been living separately from the deceased and her husband. It has been told from the side of the applicant that it was his son who committed murder of the deceased using an axe. It has also been submitted that the applicant is aged about 70 years and has nothing to do with the alleged offence. It has further been submitted that he is not the beneficiary of the dowry allegedly demanded by him or his son, husband of the deceased.
(3.) The bail application has been opposed by the learned AGA. He states that it is a case of murder and why a charge sheet under section 302 IPC has not been filed against any person is best known to the investigating officer of the case. He drew the attention of this Court towards post mortem report as well as inquest report. My attention has also been drawn towards the statements of the witnesses and recovery memo of the axe by which the murder of the deceased was committed. Further my attention has been drawn towards the confessional statement of the husband of the deceased wherein he has stated that he killed the deceased using the axe on 16.1.2013.;