KARUNA NIDHI TRIPATHI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Since both the applications arise out of the same crime number, they are being disposed of by this common order.

(2.) The applicants have preferred these First Bail Applications under Sec. 438 of Cr.P.C. as they are apprehending their arrest in connection with Crime No. 14/2022 registered at Police Station Daadhee, District Bemetara (C.G.) for the offence punishable under Ss. 498A, 306 and 34 of Indian Penal Code.

(3.) As per the prosecution case, marriage of the deceased Shital Tripathi was performed with applicant Karuna Nidhi on 20/06/2010 soon after the marriage the applicants started ill treating the deceased saying that she does not know cooking and was forbidden from him with the persons of the vicinity. After her first abortion when the Doctors told that she cold not conceive for two years, the applicants also harassed her mentally and physically on this count. It is alleged that the applicants also used to object to her talking with her parents. Applicant Kripa Shankar Tripathi assaulted her on 06/11/2021. Hence, being fed up with this persistent ill treatment, she committed suicide on 06/12/2021 by pouring kerosene on her body. On report being lodged to the above effect, the aforesaid offence has been registered against the accused persons.