RACHNA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by applicant Rachna @ Laxmi Patel under Sec. 438 of the Code of Criminal Procedure for grant of anticipatory bail.

(2.) The applicant is apprehending her arrest in connection with Crime No.661/2021 registered at Police Station Damoh Dehat, District Damoh for the offences punishable under Ss. 306 and 34 of I.P.C.

(3.) As per prosecution case, complainant Krishna Kumar informed police authorities of P.S. Damoh Dehat, District Damoh stating therein that deceased Swati Patel consumed poisonous substance on 13/6/2021 and died. Thereafter Marg No.64/2021 u/s 174 of Cr.P.C. has been registered and statements of witnesses were recorded. During investigation, it was found that on 13/6/2021, some dispute arose between the deceased and the applicant and other co-accused persons regarding construction of wall in front of house of deceased and when she objected to the same, some hot exchange of words took place between the parties and, thereafter, she committed suicide by consuming poisonous substance. On the basis of aforesaid information, the offences under Ss. 304 and 34 of I.P.C. have been registered vide Crime No.661/2021 with P.S. Damoh Dehat, District Damoh against the applicant and other co-accused persons.