MANISH TIWARI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicant has preferred this first bail application for grant of anticipatory bail, as he apprehends his arrest in connection with Crime No.195/2020, registered at Police Station Shivarinarayan, District Janjgir-Champa(CG), for offence punishable under Section 306 of the Indian Penal Code.

(2.) Applicant was married with Malati Tiwari (since deceased) on 25-4-2018. She committed suicide by setting herself ablaze on 11-3-2020. After merg enquiry, the FIR was registered on 22-7-2020.

(3.) As per the material available in the case diary, the applicant was regularly ill treating the deceased by exhorting physical cruelty in a state of intoxication. This has been informed to the police by her brother Ramayan and sister Renuka Pathak.