High Court grants Bail to a Woman accused of poisoning and allegedly murdering her Daughter-in-law, Read Order

A petition was preferred by a 56 year old lady before the High Court of Punjab and Haryana for grant of bail in an FIR registered against her for offences punishable u/s 302/304/498-A/34 IPC for allegedly committing murder of her daughter-in-law by administering her poison.

Considering the facts that; (a) the petitioner has been in custody for 10 months; (b) she and her family took the deceased immediately to the hospital, the moment her health conditions worsen; (c) the daughter- in-law was already suffering from other medical ailments: and (d) absence of prima facie evidence of any complaint by the deceased before any authority about the conduct of the petitioner and her family, the Hon’ble Court, without making any findings on merit of the case, granted the petitioner regular bail, subject to furnishing of adequate surety to the satisfaction of the Chief Judicial Magistrate/ Duty Magistrate.

Case Details:

Before: Punjab and Haryana High Court

Petitioner: Santra Devi

Respondent: State of Haryana

Date of Decision: May 28, 2020

Read the Order @ LatestLaws.com