Reena Begum vs State Of Uttarakhand

Ravindra Maithani, J

Applicant-Reena Begum is in judicial custody in FIR No. 0265 of 2022, under Section 306 IPC, Police Station Khatima, District Udham Singh Nagar. He has sought her release on bail.

Heard learned counsel for the parties and perused the record.

According to the FIR, the applicant and co-accused trapped the deceased and thereafter, blackmailing. They demanded money from the deceased. He did pay about Rs. 4,50,000/-, but still Rs.5,00,000/-was demanded which he could not give and committed suicide.

Learned counsel for the applicant would submit that no abetment of suicide was ever done by the applicant. Applicant is a woman.

Learned counsel for the informant would submit that it is a case of honey trapping. The deceased was trapped by the applicant and co-accused, Nisha. The deceased made a video recording and levelled allegations against the applicant and co-accused.

The Court wanted to know as to what is the material recovered during the investigation suggesting that deceased was honey trapped.

Learned State Counsel could not indicate any such material.

Learned State Counsel would submit that there is a video recording of the deceased prior to his death.

Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.

The bail application is allowed.

Let the applicant be released on bail, on her executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.