R.Bhattacharyya, J. - (1.) The defacto complainant Renu Singh, the wife of the deceased Ranjit, has come up before this Court for cancellation of anticipatory bail dated 18.8.1994, granted by the learned Sessions Judge in charge, North 24-Parganas,in Criminal Misc Case No. 2274, in connection with Rajarhat Police Station Case No. 144 dated 7.7.1994, initially started under section 306/34 of the IPC. But, subsequently a further section was added viz. section 302 of the IPC for the Post Mortem report disclosing the death of Ranjit, a homicide.
(2.) However, to appreciate the viability of the claim, a brief resume of the facts is essential. The facts :
(3.) One. Mohon Singh, since deceased, acquired substantial properties which included amongst others the factory and the landed properties. On his heath, the properties left behind him devolved on his legal heirs. The death of Mohon dealt a death blow to the peace and happiness in the Singh's family for the dispute and dissension broke out amongst the members of the family over the control, possession and ownership of the properties left behind by Mohon, the deceased. ';