REENA JADAUN Vs. STATE OF M.P.

JUDGEMENT

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

(2.) The applicant apprehends her arrest in connection with Crime No.522/2019 registered at Police Station-Kotwali, District-Ashoknagar for the offences punishable under Sections 452, 323, 294, 506 and 34 of the IPC.

(3.) Allegations against the applicant, in short, that applicant's husband has given a love letter to the complainant's daughter which has been seen by the complainant's husband. On showing that letter to the applicant, the applicant alongwith her husband entered into the house of the complainant and started abusing as well as beating the complainant, due to which, the complainant received injuries on the shoulder. On the basis of aforesaid, crime has been registered against the applicant.