JARINA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application under Sec. 438 Cr.P.C. The applicant is apprehending her arrest in connection with Crime No.365/2022 registered at Police Station Dehat, District Bhind for the offence punishable under Ss. 306, 498-A of IPC and under Sec. 3/4 of POCSO Act. Applicant is the wife of the uncle-in-law of the deceased.

(2.) As per prosecution story, the deceased Chandni was married to Mehandi Hashan S/o Shri Saleem Khan on 11/04/2015. It is alleged that there has been demand of dowry of Two Lakh Rupees from the parents of deceased by persons named in the FIR. Under such circumstances, on the fateful day, she committed suicide. Accordingly, case has been registered against her.

(3.) Investigation is complete. Challan has been filed.