SUDAMA DEVI Vs. STATE OF U P

JUDGEMENT

(1.) The present bail application has been filed for enlarging the accused applicant on bail in Case Crime No.68 of 2006, S.T. No.408 of 2008, under Section 498-A, 304-B IPC and 3/4 Dowry Prohibition Act, Police station Nasirpur, District Firozabad.

(2.) Heard the learned counsel for the accused applicant as well as the learned A.G.A. and perused the record.

(3.) It is contended that the accused applicant is the mother-in-law of the deceased and she has been falsely implicated in the instant case. It is further contended that no specific role has been assigned to the accused applicant and only generalized allegations havee been made against her in the first information report.