SHAYDA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This is the first application under Sec. 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.93/2022 registered at Police Station Y.D.Nagar, District Mandsaur (MP) for offence punishable under Ss. 498-A, 304-B, 201, 34 of the Indian Penal Code, 1860 and Ss. 3 / 4 of the Dowry Prohibition Act. The applicant is in custody since 04/03/2022.

(3.) The allegation against the applicant is that she was also involved in the aforesaid offence wherein the deceased Sitara Bi has committed suicide by hanging.