HARSHITA ALIAS HARSHLATA Vs. STATE OF M P

JUDGEMENT

(1.) Shri Pramod Thakre, counsel for the applicant. Smt. Sushila Paliwal, Public Prosecutor for the State/respondent. Shri Sushil Tiwari, counsel for the objector. Heard the learned counsel for the parties.

(2.) The applicant has an apprehension of her arrest in the Crime No. 237/2010 registered at Police Station Athaner, District Betul for offence punishable under sections 498-A, 304-B read with section 34 of Indian Penal Code and section 3/4 of Dowry Prohibition Act.

(3.) Learned counsel for the applicant submits that Applicant No. 1 is the married sister of husband of the deceased. Deceased, wife of the brother of the applicant No. 1 has allegedly committed suicide. She was a teacher and therefore, an earning member of the family. Applicant is living away from Athaner and therefore, there is no role of the applicant in the life of the deceased or her husband.