ABHIJIT PANDEY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) In the instant Appeal, the appellant is challenging the order dtd. 6/10/2025 passed by the High Court of Madhya Pradesh in Misc. Criminal Case No.22396 of 2025 whereby the High Court has rejected his regular bail application filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 in connection with FIR/Crime No.105/2025 registered at Police Station - Shahpura, District - Bhopal, Madhya Pradesh, for the offence punishable under Sec. 108 of the Bharatiya Nyaya Sanhita, 2023 (for short, 'the BNS'). However, subsequently, a charge-sheet has been filed for the offences punishable under Ss. 108 and 80 of the BNS and Ss. 3 and 4 of the Dowry Prohibition Act.

(3.) The appellant, a dentist, was running a clinic at M.P. Nagar, Bhopal, Madhya Pradesh, where he came in contact with the deceased-Dr. Richa Pandey. After one and a half years of relationship, they got married on 4/12/2024 and started their matrimonial life while residing at House No.16, Sky Dream Colony, Bhopal. The deceased died on 21/3/2025 which was initially termed as suicide, but subsequently, a charge-sheet was filed for the offences punishable under Ss. 108 and 80(2) of the BNS and Ss. 3 and 4 of the Dowry Prohibition Act. The Special Judge (O.A.W.)/Fifth Additional Sessions Judge, Bhopal, Madhya Pradesh, vide its order dtd. 7/7/2025 framed charges under Ss. 108 and 80(2) of the BNS and, in the alternative, under Ss. 103 and 85 of the BNS and Ss. 3 and 4 of the Dowry Prohibition Act.