SARITA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed on behalf of applicant no.1/Sarita and applicant no.2/Vimla under Sec. 439 of CrPC in connection with Crime No. 76/2022 under Ss. 304-B, 34 of IPC registered at police station Arti District Seoni (M.P) and applicants are in custody since 04/03/2022.

(2.) Learned counsel for the applicants submit that applicant no.1/Sarita and applicant no.2/Vimla who are Jethani and mother-in-law of the deceased. Marriage of the deceased took place with Om Prakash Thakur on 19/05/2019. She died on 02/03/2022 due to fall in well. There are general and omnibus allegations against the present applicants. They are innocent. Applicant no.1 has separate residence. She has two small children aged 6 and 10 years. They have to face examination and no more further custodial interrogation of the applicants is required. No recovery is to be made from present applicants. They already faced incarceration of over 15 days. Main accused if any is the husband of the deceased. On aforesaid grounds prayer is made to enlarge present applicants on bail.

(3.) Learned G.A for the State opposes the prayer made by learned counsel for the applicant.