PARMESHWAR Vs. STATE OF C.G.

JUDGEMENT

(1.) THE applicant has preferred this application for grant of bail as he is arrested in connection with Crime No. 32/2009 registered in Police Station Ghumka for offence punishable under Section 306 of the I.P.C..

(2.) THEM allegation against the applicant is that he teased and ridiculed his wife Janki Bai for giving birth to 3 female child after the marriage on account of which she committed suicide by setting on fire after pouring kerosene on her person.

(3.) ON the other hand, learned Counsel for the State opposed the bail application.