Alok Singh, J. - (1.) THIS is an application seeking anticipatory bail in case FIR No. 381 of 11.11.2008 under Section 306 of the Indian Penal Code, Police Station Samalkha, District Panipat.
(2.) RECORD reveals that an FIR was registered by the police on the application of Smt. Khazani Devi, mother of deceased Anju and maternal -grandmother of deceased Meghna aged 11 years and Parth aged 7 years, contending as under: To SHO Samalkha, it is submitted that on dated 9.11.2008 at about 9.30, we received information that something had happened to my daughter Anju. We immediately rushed to Samalkha and at the scene we found the door of the room open and blood oozing out from the head of my daughter Anju and her two children. A revolver was lying there. We are sure that they have been murdered. Matter be investigated at higher level and necessary action be taken against the accused. RTI Applicant Khazani Devi, Mother. Sd/ - Ashok Kumar brother, sd/ - Jai Bhagwan and Naranjan Singh, uncle of Anju dated 11.11.08 at 6.20 PM. Fir was initially registered under Section 302 IPC. During the investigation, alleged suicide -note of deceased Anju was recovered, which reads as under: A lady namely Vishvendu has made our house hell. She has defamed and harassed us to such an extent that there always remains tension in our house. She has compelled us to commit suicide. She is responsible for our deaths. She should be hanged to death, otherwise a lady like her would destroy more houses. Sd/ - Anju 9.11.08.
(3.) RECORD further reveals that during the investigation, Petitioner was found involved in an offence punishable under Section 306 IPC.;