SMT. SEEMA DEVI Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD . This is first application filed by the applicant under Section 438 of Cr.P.C. for grant of anticipatory bail.

(2.) THE applicant is jethani, wife of elder brother of husband of the deceased. The allegation against the applicant along with other co -accused is that they had subjected to the deceased with cruelty and harassment in regard to demand of dowry and poured kerosene on her and set her on fire as a result of which the deceased died.

(3.) IT is submitted on behalf of the applicant that the applicant has been living separately. She has been falsely implicated in the case. She has two sons. Hence, prayed for grant of anticipatory bail.