MUNNI DEVI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first application under Sec. 439 of Cr.P.C has been filed for grant of bail.

(2.) The applicant has been arrested on 24/05/2022 in connection with Crime No.271/2022 registered at Police Station Dabra City District Gwalior (M.P.) for offence under Ss. 304-B, 498-A and 34 of the IPC.

(3.) It is submitted by counsel for the applicant that the applicant is the mother-in-law of the deceased, who died within five years of marriage. It is submitted that the allegations are that the applicant was also demanding Rs.05.00 lacs whereas on the contrary she was depositing Rs.2,000.00 per month in the account of the deceased and Rs.1,000.00 per month in the account of daughter of the deceased. It is further submitted that the daughter of the deceased, who is aged about 04 years is in jail alongwith the applicant. To substantiate his submissions, learned counsel for the applicant has filed a copy of the order dtd. 28/05/2022 passed by the JMFC Dabra, District-Gwalior to show that the minor daughter of the deceased is also with the applicant in jail.