BABLI @ RUBINA Vs. STATE OF M P

JUDGEMENT

(1.) This is first bail application filed by the applicant under section 439 of the Code of Criminal Procedure for grant of bail.

(2.) The present applicant was arrested by the Police Station Bercha, District Shajapur in Crime No.164/2015 under Sections 304 -B/34 of IPC.

(3.) According to the prosecution story, on 24.10.2015 the deceased Heena W/o co -accused Ansar Khan committed suicide by hanging herself. A merg was registered and during the merg inquiry, it was found that the present applicant along with co -accused used to harass and commit cruelty on the deceased immediately prior to her death and driven by such cruelty, she committed suicide.