SUNITA Vs. STATE OF M. P.

JUDGEMENT

(1.) This is first application filed under Section 438 Cr.P.C. by applicant Smt. Sunita W/o. Rajendrasingh Panwar, who is apprehending her arrest by Police in connection with Crime No.390/2020 registered at Police Station Pithampur, Sector-3, District Dhar, concerning offence u/s. 306 of the IPC.

(2.) Heard the learned counsel for the parties and perused the case diary through Video Conferencing.

(3.) As per prosecution story, deceased Mahesh lodged the complaint in Police Station about assaulting him by the present applicant, her husband Rajendrasingh and one Arjunsingh. A 'Merg' was registered at No.201/2020 in Police Station Pithampur for the offences punishable u/s. 294, 323, 506 and 34 of the IPC. Thereafter, on the next day of lodging the aforesaid complaint, he committed suicide. The mother of the deceased lodged the report against the present applicant and two others alleging that they used to harass the deceased which instigated him to commit suicide.