NAVNATH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The applicants are seeking bail in connection with Crime No.292/2020, registered with Khultabad Police Station, Taluka Khultabad, District Aurangabad, for the ofences punishable under Sections 304-B, 306, 498-A, 323, 504 and 506 read with Section 34 of the Indian Penal Code.

(2.) Heard both sides.

(3.) The learned Counsel for the applicants submits that the investigation is now over and the charge sheet is submitted. He submits that both the applicants are in jail in connection with present crime since 07th September, 2020. Applicant no.1 is the father-in-law and applicant no.2 is the husband of the deceased. The learned Counsel submits that the marriage was solemnized on 27 th May, 2020 and within four months i.e. on 06 th September, 2020, the deceased committed suicide by hanging herself with the help of saree to the roof in the matrimonial house itself. The learned Counsel submits that said period of four months is a very short span and it is unbelievable that the deceased was subjected to illtreatment to such an extent that she was forced to commit suicide.