RAJNI KUSHWAH Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The applicant has filed this first application u/S.438 Cr.P.C . for grant of anticipatory bail as she has apprehension of her arrest in connection with Crime No.58/2020 registered at Police Station Gohad, Distt. Bhind for the offences punishable under Sections 304-B and 498-A of IPC and Section 3 / 4 of Dowry Prohibition Act.

(3.) It is submitted by the counsel for the applicant that the applicant is Jethani of the deceased. There are omnibus allegations against all the accused persons in the complaint. Husband is already in custody. She is ready to abide by all the terms and conditions which may be imposed by this court while considering the application for grant of anticipatory bail. The applicant has shown her willingness to contribute an amount of Rs.5000/- towards the PM Care Fund. There is no possibility of her absconding or tampering with the prosecution case. Counsel for the applicant prays for grant of anticipatory bail to the applicant.