Jammu & Kashmir High Court
Ravneet Kour vs Union Territory Of Jammu And Kashmir on 9 June, 2023
Sr. No. 78
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
Bail App No.163/2023
Ravneet Kour ....Petitioner(s)/Appellant(s)
Through :- Mr. G.S Thakur, Advocate.
V/s
Union Territory of Jammu and Kashmir ....Respondent(s)
Through :- Mr. Bhanu Jasrotia, GA.
CORAM: HON'BLE MR. JUSTICE MA CHOWDHARY, JUDGE
ORDER
09.06.2023
1. The applicant through the medium of this application under Section 438 Cr.P.C, seeks grant of bail in anticipation of arrest in a case registered vide FIR No.112/2022 at Police Station, Thannamandi Rajouri for the commission of offence punishable under Section 306 IPC on 05.06.2022, asserting therein that she has been falsely implicated in the case and apprehends her arrest in the aforementioned case which has been registered due to suicide committed by her husband late Maj. Vinit Gulia at Dera Ki Gali when he was posted in Rajouri Sector in 38 RR (Madras) on 09.11.2020. It has been further alleged that since she had contracted inter-faith marriage with the deceased husband, as such, the family of the husband had not reconciled to it and particularly after his death, since the Will had been executed by the husband in favour of the petitioner-wife she is being falsely implicated in the commission of suicide by the deceased husband, though she was not around him on the alleged date of suicide.
2. Having regard to the submissions made by learned counsel for the petitioner at the Bar and the documents placed on record, this Court record its satisfaction for indulgence at this stage.
2 Bail App No.163/2023
3. Notice. Mr. Bhanu Jasrotia, learned GA waives notice on behalf of the respondent. He is directed to file objections to the petition before the next date of hearing.
4. List on 14.07.2023.
5. Meanwhile, subject to objections from the other side and till next date before the Bench, the applicant is ordered to be admitted to interim bail, in the event of her arrest, subject to following conditions that she shall:
(i) furnish bail and personal bonds to the tune of Rs. 50,000/- each to the satisfaction of the I.O;
(ii) not leave the territorial jurisdiction of this Court without prior permission of the I.O; and
(iii) not influence any of the prosecution witnesses to tamper the prosecution evidence or hamper the investigation in whatsoever manner.
) (MA CHOWDHARY) Jammu: JUDGE 09.06.2023 Surinder SURINDER KUMAR 2023.06.09 16:17 I attest to the accuracy and integrity of this document