- (1.)The present Bail Application under Sec. 439 of Code of Criminal Procedure ('Cr.P.C.') has been filed for grant of bail in FIR No.238/2018, registered at Police Station Sarai Rohilla, New Delhi for the offences under Ss. 302/120B/34 of Indian Penal Code, 1860 ('IPC' hereinafter).
(2.)It is submitted that the Petitioner is the daughter-in-law and a widow of the elder son of the deceased (mother-in-law), having three minor children, who are totally dependent upon her. The Petitioner along with her husband and three sons was residing on the first floor of the Jhuggi and the deceased (mother-in-law) along with her younger son was residing on the ground floor of the Jhuggi.
(3.)The FIR in question was registered at the instance of a neighbour deceased Abdul Salam (PW-2) and after the investigation, the Petitioner and other co-accused were arrested.