MANOHAR Vs. STATE OF C.G.

JUDGEMENT

(1.) Byway of the instant application under Section 438 of Cr.P.C. the applicants have sought for grant of anticipatory bail apprehending their arrest in connection with Crime No.186/2013 registered at Police Station City Kotwali, District Bilaspur for offence punishable under Section 304 (B) read with Section 34, facultative Section 302 read with Section 34 of the IPC.

(2.) Case of the prosecution, in brief, is that the marriage of Smt. Saumya Adwani, the deceased was solemnized with Rakesh Adwani on 22-04-2012. It is the case of the prosecution that immediately after the marriage, the applicants along with co-accused Rakesh Adwani started harassing the deceased and treated her with cruelty demanding dowry. On account of torture and humiliation, the deceased committed suicide on 10-06-2013 by hanging. On a report of the father of the deceased, FIR was registered and investigation was commenced into the offence.

(3.) Learned counsel appearing for the applicants would submit that upon relying the memo written by lather of the deceased, namely, Radhakishan to the Station House Officer, City Kotwaii, Bilaspur wherein it is stated that dowry was demanded from the deceased by her husband, namely, Rakesh Adwani and his brother Vinod Adwani and further submits that the present applicants, who are father-in-law and mother-in-law of the deceased aged about 57 and 48 years, respectively, are innocent and were not involved in the offence as no allegation Is levelled against them in the aforesaid memo. Therefore, they may be released on anticipatory bail.