PRIYA SHARMA Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available with the Panel Lawyer.

(2.) This is first bail application under Section 439 of Cr.P.C in connection with Crime No.402/2020 registered at Police Station T.T. Nagar Distt. Bhopal for the offence under Sections 294, 313, 323, 506 of IPC.

(3.) As per the prosecution, on 3.6.2020 the applicant called the complainant Jainab Khan on the house of Irfan Khan, where some quarrel has taken place between them. It is alleged that during the course of that quarrel, the applicant has pushed Jainab Khan, bywhich she sustained internal injury on her abdomen. She lodged the report. On that basis aforesaid crime has been registered under sections 294, 323 and 506 of IPC. It is also alleged that after two days of the incident on 5.6.2020 complainant Jainab Khan suffered from miscarriage because of the injuries she sustained in the said incident. She informed the police, on that basis Section 313 of IPC has also been added in the already registered crime.