UMA DEVI Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application under section 438 of the Code of Criminal Procedure.

(2.) Applicant apprehends her arrest in connection with Crime No.54/19 registered at Police Station Rawatpura, District Bhind for the offence punishable under sections 498-A and 363 of the IPC.

(3.) Allegations against the applicant, in short, are that she along with other co-accused was involved in subjecting the complainant to cruelty and harassment due to non-satisfaction of demand of dowry and also it has been alleged that she took away her grandchildren along with her. On the aforesaid basis, crime has been registered.