SUBHAWATI DEVI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Over application for grant of anticipatory bail moved under Section 438 Cr.P.C. by Subhawati Devi in Case Crime No. 185 of 2017, under Sections 306 I.P.C., Police Station Jathan Bazar, District Kushinagar.

(2.) Learned counsel for the applicants argued that applicant being a lady has been falsely implicated whereas this case crime number was got registered for offence punishable under Sections 304-B, 498-A I.P.C. and Section 3/4 of D.P. Act, at above police station Jathan Bazar, District Kushinagar but investigation resulted exoneration of accused Purnvasi (father-in-law) and Sunita (sister-in-law) though informant in his statement recorded under Section 161 and 164 Cr.P.C. has said that it was a case of accident, hence, this anticipatory bail application.

(3.) Learned A.G.A. opposed the prayer for anticipatory bail.