ASHA DUBEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The appellant is apprehending arrest for the offences punishable under Ss. 80, 85, 108, 3(5) of the Bharatiya Nyaya Sanhita, 2023 (for short BNS) and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) The appellant is the mother-in-law of the deceased. Pursuant to the occurrence, the son of the appellant has already been arrested who is still in custody. The case of the prosecution is that the offence has been committed by the appellant along with the above mentioned co-accused.

(3.) Learned senior counsel appearing for the appellant submitted that she was not residing with the deceased at the relevant point of time. She is only the mother-in-law of the deceased. It is further submitted that even the High Court has observed that she was only present when her son was ill-treating the deceased.