ANAND PATHAK, J. - (1.)The applicant has filed this first bail application u/S.439, Cr.P.C. for grant of bail. The applicant has been arrested on 19/8/2022 by Police Station Pawai, District Bhind in connection with Crime No. 77/2022 registered in relation to the offences punishable under Ss. 304-B, 306, 34 of IPC.
(2.)It is the submission of learned counsel for the applicant that applicant, a lady aged 50 years, is suffering confinement since 19/8/2022 on false pretext and no custodial interrogation is required. As per the contents of FIR itself, deceased left her matrimonial home and went to her maternal home 45 days prior to the date of committing suicide. In fact suicide has been committed by deceased in her maternal home only and same is indicative of fact that no immediate dowry harassment existed against applicant. Applicant is a lady, aged 50 years and has to run family and take care of 6 years old child who was from earlier wedlock of her son. Confinement amount to pretrial detention. Applicant is ready to cooperate in investigation and trial. On these grounds prayer for bail is made out.
(3.)Counsel for the State opposed the prayer and prayed for rejection of application.