SEEMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application u/S.438 Cr.P.C filed by the applicant for grant of anticipatory bail.

(2.) Applicant is apprehending her arrest in connection with Crime No.382/2022 registered at police Station, Thatipur, Distt. Gwalior, for the offrence punishable under Ss. 448, 457, 506 of IPC.

(3.) As per prosecution story, complainant Bharat Singh Gurjar lodged a report at police Station, Thatipur, against present applicant and one Hameer Singh Gurjar that on 29/5/2022 in the morning at 6 am he along with wife went to his village Kerora after locking the house. When they returned, he found that his son Hameer Singh and his wife applicant/accused Seema, to whom he ousted from the property, in the night broke the lock of the house, entered inside and took possession of the house. They also took away house hold articles. On 1/6/2022 at 7 pm when he tried to enter in his house, his son did not permit him to enter in the house. On his report, crime for the aforesaid offences has been registered.