DULARI DEVI Vs. STATE OF M P

JUDGEMENT

(1.) This is the first application filed by the applicant/accused under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail apprehending her arrest in connection with Crime No.144/2015 registered at Police Station Mahila Thana Padav, District Gwalior (M.P.) for the offences punishable under Sections 498A, 506, 323 read with Section 34 of IPC and under Section 3 / 4 of the Dowry Prohibition Act.

(2.) The learned counsel for the applicant/accused submits that the applicant/accused being the mother-in-law of the complainant-Neelu Singh whose marriage was solemnized with her son on 29.04.2015 has been falsely implicated in this case, as the allegations leveled against her are false and concocted. The complainant used to quarrel with her husband frequently as she was not interested in living with her husband and because of that she left her in-laws house on 26.05.2015.

(3.) Thereafter, the applicant submitted an application dated 27.05.2015 at police station Mahila Thana, Gwalior where from proceedings for counselling were taken up but the complainant did not turn up to live with her husband.