- (1.) Heard the learned counsel for the parties.
(2.) This is the third bail application filed by petitioner Smt. Lahari Bai, who is aged about 75 years and mother-in-law of deceased Narayani, who is alleged to have committed suicide because of the mental and physical harassment meted out to her by her husband Kishanlal and her mother-in-law, Smt. Lahari Bai, the present petitioner.
(3.) Earlier bail application of the petitioner came to be rejected by this Court. Last bail application of the petitioner was rejected on 3rd Feb., 1995. Against this order dated 3rd Feb., 1995, an S.L.P. (Criminal) No. 1382/95 was filed before the Hon'ble Supreme Court of India, which was rejected on 17-4-95 with the clarification that, "if and when a fresh bail application is filed, after the framing of the charge, the trial Court shall decide that application on its own merits uninfluenced by the observations made in the last paragraph of the impugned order passed by the High Court". Accordingly, the petitioner preferred fresh bail application before the learned Sessions Judge, Bhilwara for releasing her on bail after the evidence of about five witnesses have been recorded before him, which includes the evidence of Mangi Lal, father of deceased Narayani, and Jhamku, mother of deceased Narayani. The learned Sessions Judge by his order dated 10th May, 1995 rejected the bail application. Aggrieved by that order, the petitioner has filed this third bail application to release her on bail. ;