MANJU Vs. STATE OF MP

JUDGEMENT

(1.) HEARD the parties.

(2.) THE applicant who is accused of offences punishable under sections 306 and 201 read with 34 of IPC in a sessions trial pending in the Court of Sixth A.S.J., Gwalior, has moved this application for her anticipatory bail. She is the wife of elder brother of the husband of the deceased. As per prosecution case, it was with her that the husband of the deceased had illicit relations because of which, suicide was committed by her and that she also used to make demand for more dowry. Admittedly, the death took place more than six years after the marriage or might be even after seven years. According to prosecution, no information of her death was given to the parents of the deceased and her body was burnt in haste and therefore even post mortem could not be conducted. The learned counsel for the applicant submits that there was nothing to show that the death was suicidal.