KAMROON NISHA Vs. STATE OF M.P.

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 31-08-2019 by Police Station Madhoganj District Gwalior in connection with Crime No. 337/2019 registered in relation to the offence punishable u/Sections 366, 376, 354, 323, 506, 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 31-08-2019. Allegation indicates an improbable event. Learned counsel referred Nikahnama and submits that the prosecutrix and applicant's son entered into nuptial bond and got married on their own volition but false case has been registered later on. Being a lady aged 40 years she has no role to play, therefore, she be released on bail. Other accused persons are already in jail.

(3.) Applicant undertakes to cooperate in investigation and trial and would make herself available for investigation and 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, he prays for bail.