SONALI Vs. STATE OF M P

JUDGEMENT

(1.) The applicants have an apprehension of their arrest in Crime No.49/2014 registered at Police Station Gourjhamar, District Sagar for offences punishable under sections 307, 302, 201 of IPC.

(2.) Learned counsel for the applicants submits that applicants are reputed citizens of the locality, who have no criminal past alleged against them. The daughter of the applicants died on 28.10.2012 due to drowning by an accident. After keeping silence for two years, the Police has registered a case of murder. There is no ocular evidence against the applicants. By only suspicion, the case is registered. If the applicants would have committed murder of one daughter, then the second daughter could not survive after 2 1/2 years of age. The applicants assure that they will co -operate in the investigation. Registration of a case after two years of the incident indicates that a false case has been lodged against the applicants. The police is unnecessarily harassing the applicants and therefore, they pray for bail of anticipatory nature.

(3.) Learned G.A. opposes the application.