LEELABAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With consent heard finally.

(2.) The applicant has filed this first application under Sec. 438 of Cr.P.C for grant of bail. Applicant is apprehending her arrest in connection with Crime No.354/2022 registered at Police Station City Basoda District Vidisha for the offence punishable under Ss. 304-B, 498-A and 34 of IPC and Sec. 3/4 of Dowry Prohibition Act.

(3.) It is the submission of counsel for the applicant that applicant is a lady aged about 31 years, apprehending her arrest on the basis of registration of offence referred above. It is further submitted that she is a married lady and lived separate from the household of deceased with her husband for last ten years and blessed with two children aged 8 years and 7 years old. Therefore, she cannot instrumental in causing the regular embrassment/harassment to the deceased. Parents and brother of present applicant are already in confinement. No custodial interrogation is required so far as present applicant is concerned. Applicant undertakes to cooperate in investigation/trial and would make herself available as and when required and would abide by the terms and conditions as imposed by this court. She further undertakes to not be a source of embarrassment/harassment to the complainant party in any manner. Under these grounds, counsel prayed for bail.