PHOOLWATI JATAV Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application, under section 438 of Cr.P.C., for grant of anticipatory bail.

(2.) The applicant apprehends arrest in connection with Crime No. 417/2021 registered at Police Station Kailaras, District Morena for the offences punishable under Sections 306 and 498A of the IPC.

(3.) Allegation against the applicant and other co-accused persons, in short, is that they used to harass the deceased and demand dowry due to which she had no option but to commit suicide.