SALONI JATAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This i s first application filed under Sec. 438 Cr.P.C seeking anticipatory bail, as the applicant is apprehending her arrest in connection with Crime No.107/2023 registered at Police Station Ghatigaon, District Gwalior (M.P.) for the offence punishable under Ss. 307, 34, 109, 193, 120-B of IPC and Sec. 25, 27 of Arms Act.

(3.) Prosecution case, in brief, is that, applicant Saloni Jatav was having matrimonial dispute with her husband Vishnu Jatav. She and her brother and other co-accused persons made a conspiracy to implicate the applicant's husband Vishnu and his brother-in-law Ravi Jatav; pursuant to which, on 13/7/2023, at about 22 hours, co-accused persons namely, Nathha Gurjar and Ramlakhan Gurjar came to applicant's house and Nathha Gurjar fired on her with a country made pistol, which hit on applicant's forearm; thereafter, she lodged the false and fabricated FIR against her husband Vishnu and his brother-in-law Ravi.