DEEPMALA Vs. STATE OF MP

JUDGEMENT

(1.) Heard through video conferencing. With the consent, heard finally. This is first application filed under section 439 of the Cr.P.C. arising out of crime no.281/2020 under section 306 IPC registered at police station Baghana Neemuch.

(2.) Learned counsel for the applicant submits that the applicant was residing in her parental house before six months from the date of her husband committed suicide. It is submitted that necessary ingredients for attracting section 306 of the IPC are not available in the instant case. The applicant will co-operate with the investigation/trial (if any). The applicant may be enlarged on bail.

(3.) The prayer is opposed by the learned counsel for the respondent/State.