ANIL SADASHIV BHOSALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS is an application for grant of bail. The applicant is shown as an accused in C.R.No.139/2009 registered by the Loni Kand police station for alleged offences under Sections 498-A, 306, 304(b) read with 34 of IPC. The deceased was Rupali and the admitted position is that she has committed suicide on 9.7.2009 by throwing herself into a well. The statement of the father of Rupali has been recorded on the same day. He talks about the demand made by the applicant of Rs.75,000, 15 days prior to the incident. He said that out of that, he has managed to borrow Rs.40,000/- and paid to the applicant Rs. 40,000/-. The applicant thereafter brought a vehicle in the name of his brother-in-law since his brother-in-law was to obtain a loan. It is however seen that the father has stated that Rupali and the applicant visited him 2 days after the incident but Rupali did not make any complaint. Prima facie, there appears to be no material to indicate that the harassment and cruelty to Rupali was in connection with the dowry demand allegedly made. The offence under Section 306 is not punishable with life.

(2.) IN the circumstances, I am inclined to grant bail. It is therefore, directed that pending his trial in connection with C.R.No.139/2009 registered by the Loni Kand Police station, the applicant may be released on bail in the sum of Rs.20,000/- with one surety in the like amount subject to the condition that he will report to the Investigating officer as and when called upon by him in writing and will remain present on all dates of the trial unless exempted. Application stands disposed off.