MALTI SIKARWAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Thisfourth application under Sec. 439 of Cr.P.C. has been filed for grant of bail. Third bail application of the applicant was temporarily allowed by order dtd. 05/05/2021 passed in MCRC No.21800/2021.

(2.) The applicant has been arrested on 17/07/2020 in connection with Crime No.338/2020 registered at Police Station Gole Ka Mandir, District Gwalior for offence under Ss. 302 and 34 of IPC.

(3.) It is submitted by the counsels for the applicant that the applicant is aged about 64 years, she was released on temporary parole for a period of 90 days, which has not been misused by her and she is in jail for the last one and half years.