SHRIMATI CHAMELI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this first application under Section 439 Cr.P.C. for grant of bail. The applicant has been arrested on 11-11- 2019 by Police Station Ambah District Morena in connection with Crime No.55/2017 registered in relation to the offence punishable u/Sections 304-B and 498-A/34 of IPC.

(2.) It is submitted by learned counsel for the applicant that a false case has been registered against the applicant and she is suffering confinement since 11-11-2019. Charge-sheet has already been filed and other co-accused have been given the benefit of bail and he referred the orders dated 27-06-2018 passed in M.Cr.C. No. 27-06-2019 and 26-02-2019 in M.Cr.C. No. 7427/2019 and seeks parity. She undertakes to cooperate in trial and would make herself available for trial on all dates and would not be a source of harassment and embarrassment to the complainant party in any manner and further would not move in the vicinity of complainant party. Under these circumstances, prayed for grant of bail.

(3.) Learned counsel for the respondent/State opposed the prayer and prayed for dismissal of bail application.