PANKAJ KASHYAP Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is first bail application under Section 439 of the Cr.P.C. preferred by the applicant before this Court and his no bail application is pending before any other court.

(2.) The applicant has been arrested in connection with Crime No. 74/2017 registered in police station Geedam, Distt. South Bastar, Dantewada (CG) for offence punishable under Section 304-B of the IPC.

(3.) Case of the prosecution in brief is that applicant and coaccused, her mother used to harass the deceased Smt. Deepika Kashyap on account of demand of dowry. Deceased is wife of the applicant.