SUKHMANTI YADAV Vs. STATE OF M P

JUDGEMENT

(1.) This is the first bail application filed by the applicant under Section 438 of Cr.P.C. for grant of anticipatory bail.

(2.) The applicant apprehends her arrest in connection with Crime No. 56/2020 registered at P.S.Dabhora, District-Rewa for the offence punishable under Section 302 of the IPC.

(3.) As per the prosecution, the applicant along with her three daughters, aged 2,4 and 6 years respectively left her home on account of a dispute with the family members (in-laws) and committed suicide after throwing her daughters in the well. When the bodies of all the four persons were found on the next day, three daughters were already dead, however, the applicant survived.