BHURI BAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed under Section 439 of Cr.P.C. by the applicant, who is in custody since 03/12/2021 in connection with Crime No.424/2021 registered at Police Station Talen, District Rajgarh (M.P.) for the offence punishable under Section 306 of the Indian Penal Code, 1860.

(2.) As per prosecution story, the deceased was in affair with this present applicant and as per allegation she used to extort money from him and because of a long association he has committed suicide. Accordingly, a case has been registered against the present applicant.

(3.) Learned counsel for the applicant submitted that the applicant is the mother of two minor children and claimed that she is suffering from heart disease and is taking treatment from L.B.S.Hospital, Bhopal. He further submits that the ingredients of Section 306 of IPC are missing in this case and in such premises applicant prays for enlargement on bail.