MONIKA SHRIVAS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application of the applicant under Sec. 438 of Cr.P.C., who is apprehending her arrest in connection with Crime No. 895/2022 registered at Police Station: Murar, District Gwalior (M.P.) for offences under Ss. 306, 34 of IPC.

(2.) The applicant is married to the brother-in-law of the deceased. The deceased is married to the real brother of the applicant's husband. They are living together in the same premises but in two different domestic establishments. She committed suicide on 24/09/2022 by hanging. The mode of death or the nature of death is not disputed by the State.

(3.) Learned counsel for the State while opposing the application for grant of anticipatory bail, has submitted that there is a suicide note left behind by the deceased, in which she stated that the applicant continuously harasses her and her children. The nature of the harassment, the dates on which such harassment was met out has not been stated in the said suicide note.