(1.) This is first bail application under section 438 of Cr.P.C. filed by the applicant for grant of anticipatory bail.
(2.) The applicant is apprehending her arrest in connection with Crime No. 361/12 registered at Police Station Chanderi District Ashoknagar (MP.) for an offence punishable under sections 304 B and 498 A of IPC.
(3.) Learned Public Prosecutor opposed the bail application and proyed for its rejection.