FIRDAOS Vs. STATE OF M. P.

JUDGEMENT

(1.) Heard.

(2.) This is the first bail application filed by the applicant under Section 438 of the Cr.P.C. for grant of anticipatory bail. The applicant apprehends her arrest in connection with Crime No.336/2020 registered at Police Station Harda, district Harda for the offences punsiable under Sections 342, 450, 376(2)(N), 506 and 114 of the I.P.C.

(3.) As per prosecution, the complainant/prosecutrix lodged a complaint on 27.08.2020, stating that husband of the present applicant has committed rape on her two months prior to the date of FIR and again tried to commit rape on 26.08.2020. The allegation against the present applicant is that she facilitated in committing the crime.