JYOTI DUDHBURE Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application filed under section 439 Cr.P.C. Applicant Jyoti Dudhbure was arrested on 14.12.2019 in Crime No. 364/2019 registered at Police Station Rampayali, District Balaghat for the offence punishable under Sections 302 of IPC.

(2.) As per the prosecution story, on 27.11.2019 applicant gave birth to a child. It is alleged that on 30.11.2019 applicant threw the child in a well located in front of her house situated at village Beni. On 04.12.2019 the dead body of the child was found from the said well. Thus, applicant murdered the child.

(3.) Learned counsel for the applicant submits that the applicant is innocent and has falsely been implicated in this case. There is no direct evidence on record to show that applicant threw that child in the well. Charge-sheet has been filed. The applicant is a lady and she is in custody since 14.12.2019 and the conclusion of trial will take time, hence prayed for release of the applicant on bail.