RACHNA SONI Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS is first application for bail filed under Section 438 of Cr.P.C.

(2.) APPLICANT apprehends her arrest in Crime 162/2014 under Section 498A, 34 of IPC registered at Police Station Kotwali Datia.

(3.) ON behalf of the applicant, it is submitted that a petition for divorce was filed by husband Abhishek Soni, feeling aggrieved by this, the complainant has lodged this report. It also submitted that there has been no such incident but the applicant is falsely implicated.