NATTOBAI ALIAS NTIBAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application under Section 439 of Cr.P.C. has been filed for grant of bail.

(2.) The applicant has been arrested on 08/07/2020 in connection with Crime No.93/2020 registered at Police Station Bamori, District Guna for offence under Section 306 / 34 of IPC.

(3.) It is submitted by the counsel for the applicant that according to the prosecution case, the allegations are that the applicant used to quarrel with her daughter-in-law and two months prior to the date of death of the deceased, the applicant had also assaulted on the head of the deceased. It is submitted that it appears that the deceased did not have cordial relations with her husband and according to the allegations made by the witnesses, the husband of the deceased used to quarrel with the deceased after consuming liquor. The allegations made against the applicant are vague and she has been falsely implicated only because of the fact that she is the mother-in-law of the deceased. The trial is likely to take sufficiently long time and the applicant has no criminal history. There is no possibility of her absconding or tampering with the prosecution case.