SMT. NANDANI Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this third bail application u/S.439, Cr.P.C. for grant of bail. None for the earlier bail applications of applicant stood dismissed on merits.

(2.) The applicant has been arrested on 6/10/2019 by Police Station G.R.P. (BG), District Gwalior in connection with Crime No. 373/2019 registered in relation to the offences punishable under Section 380 of IPC.

(3.) It is the submission of learned counsel for the applicant that applicant is suffering confinement since 6/10/2019; whereas, charge-sheet has already been filed. In applicant's absence, her family is facing difficulties. Being woman, confinement accentuates her predicament. She learnt the lesson hard way and would not involve in same nature of offences in future. She further undertakes to cooperate in trial and would not be a source of harassment or embarrassment to the complainant party. She further undertakes to perform community service.