RAMKATHA BAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) I n the wake of unprecedented and uncertain situations due to the outbreak of Novel Corona Virus COVID-19 and considering the advisories issued by the Government of India, this application is being heard and decided through video conferencing to maintain social distancing. The parties are being represented through their respective counsels through VC and therefore, norms of social distancing/physical distancing were followed in letter and spirit.

(2.) The applicant has filed this first application u/S 438, Cr.P.C . for grant of anticipatory bail. The applicant apprehends his arrest in connection with Crime No.15/2020 registered by Police Station Badoda Distt. Sheopur in relation to the offences punishable under Secs. 304-B, 498-A of the IPC and 3 /4 of Dowry Prohibition Act .

(3.) Learned counsel for the applicant submits that applicant has been falsely implicated in the case. She has not committed any offence in any manner. Applicant is sister in law of the deceased and living separately. She is a government employee working as a gust faculty. It is submitted that husband is already in custody. It is submitted that death has taken place due to hanging and prior to the incident the deceased had been living in her parental house for last complete one year. There was no occasion for the present applicant to have caused harassment to the deceased. She is willing to deposit Rs. 10,000/- in PM cares fund. Under these circumstances, he prays for bail.