SMT. RAJKUMARI Vs. STATE OF M.P.

JUDGEMENT

(1.) CASE Diary is perused. Learned counsel for the rival parties are heard.

(2.) THE applicant has filed this first application u/S 439, Cr. P.C. for grant of bail. The applicant has been arrested by Police Station Dehat Bhind, District Bhind in connection with Crime No. 312/2012 registered in relation to the offences punishable u/S. 304B, 498A/ 34 of IPC and section 3/ 4 of Dowry Prohibition Act.

(3.) CONSIDERING the facts that the applicant is in jail since 16.08.2012 and the charge sheet has since been filed and the prosecution story discloses that the eyewitness Saurabh has stated to have seen the deceased having verbal altercation with her husband co -accused Sanju culminating into accused Sanju strangulating the deceased and no overt act has been attributed to the present applicant who is a woman aged 52 years and mother -in -law of the deceased except omnibus allegations of dowry demand related cruelty and pro -longed pre -trial detention is an anathema to the concept of liberty and possibilities of early conclusion of the trial is bleak, this Court is inclined to extend the benefit of bail to the applicant.