GAYATRI SHARMA Vs. STATE OF M.P

JUDGEMENT

(1.) This first application under Section 438 of Cr.P.C. has been filed for grant of anticipatory bail.

(2.) The applicant apprehends her arrest in connection with Crime No.577/2021 registered at Police Station Bahodapur, District Gwalior for offence under Sections 498-A and 306/34 of I.P.C.

(3.) It is submitted by the counsel for the applicant that the applicant is the mother-in-law of the deceased, who was married to the son of the applicant on 26/06/2012 and she committed suicide on 07/08/2021. There are omnibus and vague allegations against the applicant. The husband of the applicant has already been granted anticipatory bail by order dated 29/10/2021 passed in MCRC No.53484/2021. It is further submitted that there are specific allegations that just two days prior to the date of the incident, the deceased informed her Bhabhi that the co-accused persons are harassing the deceased, in which the name of the applicant was not mentioned.