GEETADEVI JANARDHAN UPADHYAY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the applicant and learned A.P.P. for the Respondent - State.

(2.) Applicant is seeking enlargement on bail in Crime No. I - 324 of 2019 registered with the Kalwa Police Station, for the alleged offences punishable under Sections 306, 498-A, 323, 504 read with 34 of the Indian Penal Code, 1860 ('IPC' for short).

(3.) The applicant is mother-in-law of deceased Manisha, who committed suicide on 03.07.2019. Her brother lodged the complaint whereupon the Crime no.324 of 2019 came to be registered with Kalwa Police Station against the applicant, her two sons, daughter and husband for the alleged offences punishable under Sections 306, 498-A, 323, 504 read with 34 of the IPC.