PRAKHARKANT AGRAWAL Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) This is an application filed under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail to the applicants, who are apprehending their arrest in connection with Crime No.256/2019, registered at Police Station Dharsiwa, District Raipur for the offence punishable under Sections 306, 34 of IPC.

(3.) Applicant No.1 is the husband, applicant No.2 is the mother-in- law, applicant No.3 is the brother-in-law (Jeth), applicant No.4 is the sister-in-law (Jethani) and applicant No.5 is the aunt-in-law (Mausi Saas) of the deceased. In the dying declaration, the deceased alleges and fastens the liability for the incident on her mother-in-law Smt. Padmawati Agrawal (applicant No.2) and not on any other applicants.