RAJANI AWASTHY Vs. STATE OF M.P.

JUDGEMENT

(1.) This Second application under Section 438 of Cr.P.C. has been filed for grant of anticipatory bail. The First Bail application was dismissed for want of prosecution on 4-5-2021 in M.Cr.C. No. 19432 of 2021.

(2.) The applicant apprehends her arrest in connection with Crime No. 31/2021 registered at Police Station Khajuraho, Distt. Chhatarpur, for offence under Sections 498A, 304B, 34 of IPC. and under Section 3/4 of Dowry Prohibition Act.

(3.) The applicant is the Mother-in-law of the deceased Parvati.