J.C. Verma, J. - (1.) THE petitioner Nathulal along with wife, two sons, daughters -in -law, and daughters had filed this application for anticipatory bail Under Section 438 Cr.P.C. in FIR No. 41/2000 registered at P.S., Pragpura Distt. Jaipur for the offence Under Section 498 -A IPC.
(2.) SMT . Komal wife of Murari Lal son of petitioner Nathu Lal, who husband is not accused in this case, had died. She was pregnant and was living with her husband separately from above, the seven persons. According to petitioners, as per post mortem report the cause of death is haemorrhage shock due to rapture of right flotan tube due to eclopic pregnancy. The Medical Board had conducted the post mortem. After certain investigation conducted by the police, the police was of the opinion that no case was made out and still was of the opinion that the Final Report is to be submitted, which according to petitioners had been submitted. But before any order could be passed by the Magistrate there was fresh evidence coming in the hands of the police that is two letters purported to have been written by deceased almost a month before the said unfortunate day, wherein she is said to have mentioned the fact of harassment by in laws.
(3.) NOTICE was issued to learned P.P. and also to complainant. The Addl. Supdt. of Police was also called in the court.;