GAYATRI BHARAGAVA Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicants have filed this first application u/S.438 Cr.P.C . for grant of anticipatory bail as they have an apprehension of their arrest in connection with Crime No.138/2020 registered at Police Station Physical, Shivpuri for the offences punishable under Sections 498(A) , 323 , 506 / 34 of IPC and Section 3/4 of Dowry Prohibition Act .

(2.) It is submitted by the counsel for the applicants that the applicant No.1 is mother-in-law, applicant No.2 is Jeth who is a government servant and applicant No.3 is Jethani of the complainant. The marriage of the complainant was solemnized with the son of the applicant No.1 on 22.05.2017. It is further submitted that the applicants No.2 and 3 were living separately from the complainant. The applicants are ready to abide by all the terms and conditions that may be imposed by this Court. The applicants have shown their willingness to contribute an amount of Rs.15,000/- (Rs.5000/- each) towards the PM Care Fund.

(3.) Per contra, learned Panel Lawyer for the State has opposed the application and prays for its rejection.