SHANTI BAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This first bail application under Section 439 of the Code of Criminal Procedure has been filed by the applicants for grant of bail in connection with Crime No.628/19 registered at Police Station-Ashtha, District-Sehore (M.P.), for the offence punishable under Sections 307 , 34 and 302 of the Indian Penal Code.

(3.) Learned senior counsel for the applicants submits that the applicants are in custody since 25.10.2019. He also submits that the co-ordinate Bench of this Court has allowed the bail application filed under Section 438 of Cr.P.C. on behalf of co-accused Sangeeta Malviya vide order dated 24.12.2019 passed in M.Cr.C. No.47393/2019. He further submits that the basic allegation for putting the deceased on fire is against the applicant No.1- Shantabai, who is the mother-in-law of the deceased. With these submissions, he prays for grant of bail to the applicants.