MANBHAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona Virus (COVID-19) and considering the advisories issued by the government of India, this application has been heard and decided through video conferencing to maintain social distancing. The parties are being represented by the respective counsel through video conferencing, following the norms of social distancing/physical distancing in letter and spirit. Heard learned counsel for the parties.

(2.) The applicant has filed this first application under section 438 of the Cr.P.C. for grant of bail.

(3.) The present first application under Section 438 of Cr.P.C for anticipatory bail as he has an apprehension of his arrest in connection with Crime No. 15/2020 registered at Police Station Badoda, Distt. Sheopur for the offences punishable under Sections 304-B and 498 of IPC and Sec. 3/4 of Dowry Prohibition Act. Applicant is stated to be mother-in-law of the deceased. It is submitted that there is no specific allegation against the present applicant made by the prosecution/complainant. It is further submitted that she is not named in FIR and subsequently, in the statements recorded, whole family has been roped up along with the present applicant. It is further submitted that two co-accused persons have been enlarged on bail vide orders dated 05.06.2020 passed in M.Cr.C Nos. 14395/2020 (Ramkatha Vs. State of M.P.) and M.Cr.C No. 17627/2020 (Ramu Vs. State of M.P.). The applicant is ready to abide by all the terms and conditions that may be imposed by this Court while considering her application for grant of bail. The applicant undertakes to serve the national cause by making contribution of Rs.10000/- in PM Care Fund and install Arogya Setu App. On these grounds, the applicant prayed for grant of bail.