MUKESH RANI YADAV Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THIS is the first application under Section 438 of Cr.P.C. for anticipatory bail.

(3.) AS per the prosecution story, on 11.04.2015 complainant Ravi Ahirwar @ Jaspal was sleeping at his home and his mother Deva Ahirwar was sleeping outside in the "Tapariya". At about 3 O' Clock in the morning he had gone to attend the call of nature, that time his mother was sleeping there. At 06:00 AM when he again got up, he found his mother Deva hanged on the tree by her "Chunariya". On his information, police lodged merg report. During the enquiry, it is found that deceased Deva was having illicit relationship with the applicant. On 10.04.2015 the applicant intended to establish illicit relationship with younger daughter of the deceased "Chhaya" aged about 15 years. Deceased Deva took her daughter to her neighbor's house and made her sleep there. Because of this, she felt ashamed, and committed suicide by hanging herself on the tree, crime was registered on 02.07.2015 for offence under Section 306 of IPC.