KUMARI SHIVANI TOMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this second application u/S 439, Cr.P.C. for grant of bail.

(2.) The applicant has been arrested by Police Station Tendua, District Shivpuri in connection with Crime No. 68/2022 for the offence punishable under Ss. 302, 304(b), 498-A, 34 of IPC and Sec. 3/4 of Dowry Prohibition Act.

(3.) Learned counsel for the applicant argued that applicant is an innocent person and has been falsely implicated. It is submitted that her first bail application was dismissed as withdrawn vide order dtd. 4/1/2023 in M.Cr.C. No. 61548 of 2022 and thereafter, co-accused-Geeta Bai has been granted the benefit of regular bail by the Coordinate Bench of this Court vide order dtd. 19/1/2023 in M.Cr.C. No.61557 of 2022. Under the changed circumstances, present bail application has been filed by the applicant as the case of the present applicant is in parity with the co-accused, therefore, she should be granted bail.