SANDHYA LODHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application under Sec. 482 of BNSS for grant of anticipatory bail in connection with crime No.47/2026, registered at P.S. - Rehli, District - Sagar for offences punishable under Ss. 108 and 3(5) of BNS.

(2.) As per prosecution case complaint was lodged that the deceased who is sister-in-law of the applicant had committed suicide because of the illicit relation of her husband. It is further alleged that a call was made by the deceased to the mother stating that in the morning all the accused persons had beaten her and in the evening she committed suicide.

(3.) Counsel for the applicant submits that the applicant is residing separately in the different house in the same "bada". However, they have been falsely implicated. Applicant is a lady and there is no likelihood of her absconsion.