SEEMA BAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant Seema Bai W/o Gyansingh Rathore under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita, 2023 (Sec. 438 of Cr.P.C.) for grant of anticipatory bail, who is apprehending her arrest relating to Crime No.275/2024 registered at Police Station Hatod, District Indore (M.P.) for the offence under Ss. 108, 85 and 115(2) B of Bharatiya Nagarik Suraksha Sanhita, 2023.

(2.) As per the prosecution story, deceased Neha wife of co-accused Gopal Singh has committed suicide on 17/11/20224 by consuming some poisonous substance. She was married to Gopal Singh on 29/01/2017. The allegation is that applicant along with other co-accused harassed the applicant on account of demand of dowry, which compelled her to finish her life by consuming some poisonous substance. Accordingly, a case has been registered.

(3.) Learned counsel for the applicant contended that applicant is innocent and has been falsely implicated in this offence. There is no legal evidence available on record to connect the applicant with the aforementioned offence. There are omnibus allegation against her. Gopal Singh, husband of the deceased is already in jail. One year child of the deceased is with the applicant. In the event of arrest, applicant's reputation will be ruined. Under the above circumstances, learned counsel prays for release of applicant on anticipatory bail.