BEENA Vs. STATE OF MP

JUDGEMENT

(1.) HEARD . Case diary perused.

(2.) APPLICANT apprehends her arrest in connection with Crime No. 86/ 06 of Police Station Ambah District, Morena registered for the offence punishable under sections 304-B, 498-A/34 of IPC.

(3.) SHRI Kulshrestha submits that the applicant is Jethani of the deceased who died within 5 years of her marriage. As alleged she committed suicide by burning on 6.3.2006. Applicant is living separately and was not present in the village on the day of incident because she was busy in the 13th day's rites of her father at village Dodapur District Mainpuri (UP). The attention of the Court has been drawn on the copy of the family card in which applicant, her husband and two minor children have been shown as family members. Annexure A is the Shok Sandesh card which supports the contention of death of one Rajeshwar Singh whose 13th day's rites were performed on 6.3.2006.