MAINABAI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Present application has been filed by applicant-original accused, under Section 438 of Cr.P.C. as she is apprehending her arrest in connection with CR No.0120/2020 dated 13.9.2020 registered with Bhoom Police Station for the offences punishable under Sections 306 , 498A read with 34 of IPC .

(2.) Heard learned Advocate and learned APP appearing for respective parties.

(3.) It has been vehemently submitted on behalf of the applicant that the applicant is mother-in-law of the deceased. Information has been lodged by father of the deceased. Custodial interrogation of the present applicant is not required. The deceased has committed suicide by drowning. It is to be noted that marriage of son of the applicant was performed with the deceased about five years prior to the FIR. There was absolutely no complaint about ill-treatment during the said period. Only with intention to malign the image of the applicant and her family, the FIR has been lodged with concocted story.