MAYAWATI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of bail on behalf of the applicant- Smt. Mayawati W/o Rajaram, who is in custody since 19/01/2022 in connection with Crime No.405/2021 registered at Police Station Dhuma, Distt. Seoni (M.P.) for the offences punishable under Ss. 498-A, 306 r/w Sec. 34 of Indian Penal Code.

(2.) Learned counsel for the applicant submits that applicant is Jethani of the deceased, she is innocent, initially FIR was lodged against husband and mother-in-law of the deceased. Later on, on the basis of statements of the relatives of the deceased, present applicant has been falsely implicated in the matter.

(3.) It is submitted that at the time of incident, present applicant was not at home, she had left her home at about 10:00 am to give food to the working members of the family who were cultivating their fields. There is no direct and omnibus allegations have been made against the present applicant. Main accused are Rajkumar i.e. husband of the deceased and Nanhi Bai, mother-in-law of the deceased. Other persons have been falsely implicated. Investigation is complete, charge-sheet has been filed, therefore, prays to enlarge the applicant on bail.