- (1.) VIRENDRA Saran, J. Heard learned counsel for the applicant. The applicant is involved in Crime No. 166 of 1998 under Section 498-A/304-B, I. P. C. and Section 3/4 D. P. Act of PS. Mankapur District Gonda.
(2.) LEARNED counsel for the applicant has submitted that the applicant is not named in the F. I. R. and she is sister-in-law (Sali) of the Jeth of the deccased and by no stretch of imagination she can be con nected with the crime. In the exercise of discretionary jurisdiction under Section 482, Cr. P. C. I am not inclined to quash the F. I. R. and the prayer for quashing the F. I. R. and the in-vestigation is rejected. Learned counsel for the applicant has further submitted to process under Section 82/83, Cr. P. C. has already been issued against the applicant. I may observe that since the applicant has now come 10 know of her application in the case she may surrender. Hence, it is directed thatthe applicant may surrender within ten days from today before the Magistrate con cerned and apply for bail. In order to enable the applicant to appear in Court, process of attachment under Section 83. Cr. P. C. if any, shall remain stayed for a period of two weeks from today. In case the applicant makes an application for bail, her bail application shall be disposed of as expeditiously as possible keeping in view the provisions of proviso to Section 436, Cr. P. C. and the fact that the applicant is a woman and her case is distinguishable from the cases of other co-accused.
(3.) COPY of this order be supplied to learned counsel for the applicant as early as possible. Application disposed of. .;