SMT. RAMKANYA Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of grant of bail. This is an application made by the applicant (Smt. Ramkanya) under Section 439 Cr.P.C. for grant of bail during trial.

(2.) Notice of this application was served on the State counsel. Case diary as per the direction of this Court has been produced and it has been perused. The applicant is facing trial for offence punishable under Section 306, 34 of the IPC registered with Police Station Tarana, District Ujjain, in Crime no.156/2019.

(3.) Learned counsel for the applicant submits that the applicant is mother-in-law of the deceased who had died on account of falling of the Chimni. He further submits that the applicant is in custody since 17/04/2019 and she is a lady and there is no material available to connect her with the alleged offence under Section 306 of the IPC.