SHAHENAZ Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this application, the applicant, who is one of the four accused in F.I.R. dated 23/09/2018, registered in Vasant Nagar Police Station, Yavatmal under sections 498-A, 307, 342 read with section 34 of Indian Penal Code, has approached this Court for grant of anticipatory bail.

(2.) As per the prosecution, the applicant, who is the sister-in-law of the victim, along with the husband and father-in-law as also mother-in-law of the victim, caused burn injuries to her by setting her on the fire on 13/09/2018. It is the case of the prosecution that the applicant herein was also actively involved in the said incident and that therefore, there was strong case against them.

(3.) It is pointed out by the learned counsel for the applicant that she is not living in the same KHUNTE aba326.19.odt house as the victim and that in fact, she resides in a village, which is about 20 kilometers from the place of the residence of the victim. It is contended that the applicant has been falsely roped in and that too when the FIR has been registered after a delay of about 10 days.