C.P.Mishra, J. - (1.) Heard learned Counsel for the applicants, and also learned A.G.A.
(2.) The accused-applicants Sheo Dhari and Smt. Shyam Kumari are involved in the offence under sections 498-A, 304-B, IPC and 3/4 D.P. Act in Crime Case No. 112 of 2004 P.S. Khiri, District Allahabad.
(3.) It is submitted that the applicants are father-in-law and mother-in-law of the deceased who was married to Dinesh Kumar in the month of June, 2003. There are common allegations made against the applicants as well as against her husband Dinesh Kumar as per allegations made in the FIR and also in the statement given by the deceased prior to her death in this regard for the alleged torture given to her as a result of which she had committed suicide. The main allegation is there against the co-accused-Dinesh Kumar (husband of the deceased) and as such the case of the applicants is distinguishable.;