Ravindra Singh, J. - (1.) Heard Sri Manoj Kumar Tripathi, learned counsel for the applicants and the learned A.G.A.
(2.) This application has been filed by the applicant Prabhu and Devi Ahirwar with the prayer that they may be released on bail in case Crime No. 137 of 2005 under Sections 354,306,506. I.P.C.P.S. Raksha district Jhansi.
(3.) From the perusal of the record it reveals that in the present case an F.I.R. was lodged by Sri Ramesh Ahirwar on 20.2.2005 at 1.05 P.M. alleging therein that on 13.2.2005 at about 4.30 P.M. the deceased Km. Arti aged about 14 years was present at her house. The applicants entered into the house and outraged her modesty. She was fell down on the earth and they were scuffling with her. In the meantime Smt. Sangeeta daughter in law of the first informant came there who exhorted the accused persons. Thereafter Jamuna and Ganesh also came there. They tried to apprehend the applicants but they successfully ran away from there but being victim of a shameful act Km. Arti was not in a position to show her face in the society. The first informant tried to cool down her but on 14.2.2005 at about 10 A.M. she took some poison. Consequently her condition deteriorated and she was taken to the hospital where she died. Thereafter the F.I.R. was lodged;