H LAXMI Vs. STATE OF CHHATTISGHARH

JUDGEMENT

(1.) This application has been filed, under Section 438 of the Code of Criminal Procedure, 1973 (for short, "Cr.P.C."), for grant of anticipatory bail to applicant-accused who is apprehending her arrest in connection with Crime No. 362/2013 registered at Police Station - Supela, Dist. Durg, in respect of offence punishable under Section 498A read with Section 34 of the Indian Penal Code (for short, "I.P.C."). Learned counsel for the applicant has submitted that the applicant is innocent and has been falsely implicated. The counsel has furtherer submitted that applicant - Smt. H. Laxmi, who is sister-in-law of complainant/first informant Smt. Pushplata, is residing separately at Rajnandgaon. The counsel has also submitted that the applicant is working as Principal at Indu IT School, Bhilai since last two years.

(2.) On the other hand, learned counsel for the State has opposed the application for grant of anticipatory bail to applicant-accused.

(3.) Case Diary of Crime No. 362/2013 of Police Station - Supela, Dist. Durg in respect of offence punishable under Section 498A read with Section 34 of I.P.C., perused.