JYOTI NARWARIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the second application filed by the applicant under Sec. 438 of the Cr.P.C. for grant of anticipatory bail relating to FIR No.483 of 2023 registered at Police Station Hazira, District Gwalior (M.P.) for the offence under Ss. 498-A, 304-B read with 34 of IPC.

(2.) Allegation against the present applicant is that she committed dowry related harassment to deceased Ananya Narwariya, who died on 4/8/2023.

(3.) Learned counsel for the applicant argued that applicant is innocent and has been falsely implicated. She is sister-in-law (jethani) of the deceased and used to live in Ahmedabad, therefore, her involvement in the crime is not established. It is further argued that applicant is a lady having two years old daughter and is a reputed citizen of the society and her incarceration would tarnish her reputation. Hence, prayed for grant of anticipatory bail to the applicant.