NONI Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the first application under Section 439 of Cr.P.C. for grant of bail on behalf of the applicant as she is in custody since 22.02.2020 in connection with Crime No.194/2020 registered at Police Station Adhartal, District Jabalpur for the offences punishable under Sections 498 A, 304 B, 34 of IPC and Sections 3 / 4 of the Dowry Prohibition Act.

(2.) The allegation against the applicant is that she happens to be the mother-in-law of deceased Saroj Ben, whose marriage with the son of the applicant was solemnized in the year 2018, however, on account of demand of dowry and cruel treatment meted out to her by her in-laws, she committed suicide by setting herself ablaze in the night of 31.01.2020. She succumbed to the injuries on 07.02.2020.

(3.) Learned counsel for the applicant has submitted that omnibus allegations have been levelled against the present applicant by the family members of the deceased and her name came up on record for the first time only on 19.02.2020. It is further submitted that deceased was hospitalized for a period of 07 days after which she died, however, there is no dying declaration recorded by the prosecution.