SAROJ AGARWAL Vs. STATE OF M P

JUDGEMENT

(1.) The applicants beg to submit as under: That, they are law abiding and peace loving citizens of India. Applicant No.1 Saroj is the sister-in-law (Nanad), married and residing at her matrimonial place at Titlagarh, District Balagir (Orissa) while the applicants 2 and 3 are the father-in-law and mother-in-law respectively permanently residing in District Raipur.

(2.) That, the Police of Police Station Nevra, District Raipur has registered the offence under Section 304B of the Indian Penal Code, vide Crime No. 210/94, against the applicants as also against other two co-accused persons, and wants to arrest the applicants in that connection.

(3.) The petition has been admitted on 10.1.1995 only and the notice has been issued to the nonapplicant on tile application for releasing the accused petitioners on ad-interim bail. The purport of the said notice is that looking to the nature of offence and the fact that the petition has been filed u/Sec. 438 Cr. P.C., the Court wants to peruse the case diary and to ascertain as to what is the case against the petitioners, before passing any order. Therefore, a reasonable opportunity has to be given to tile non-applicant to requisition and receive the case diary.