DEUBAI Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is first bail application under Section 439 of the Criminal Procedure Code, 1973. The applicant, a lady aged about 40 years, is in jail since 26.2.2020 in connection with Crime No.30/2020 registered at P.S., Bhaugarh, District Mandsaur, for offence punishable under Section 302, 201, 34 of IPC.

(3.) As per prosecution story, deceased Rakesh @ Ramprasad was found dead in his field by his brother Kailash on 23.2.2020 at about 11.00 AM. He informed the Police at about 1.00 PM and accordingly FIR was lodged on 23.2.2020 against unknown persons. During investigation it is alleged to have been revealed by Vikram, son of the deceased, in his memo under Section 27 of Evidence Act that his father serving in Home Guard as and when used to visit home has indulged in quarrel and fight with applicant-mother. He is alleged to have had illicit relationship with daughter-in-law. Vikram further stated that he with his mother applicant had mixed poison in the liquor consumed by deceased. He had caused knife injury on the neck of the deceased resulting into death. Accordingly case has been registered against applicant and her son Vikram.