PRATISH VILAS ARDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Apprehending arrest in connection with C.R. No.133 of 2022 dtd. 20/10/2022 registered at Mahad City Police Station for the offences punishable under Ss. 306 , 498-A , 304-B , 323 of the Indian Penal Code, 1860, the applicant is seeking relief of pre- arrest bail under Sec. 438 of the Criminal Procedure Code, 1973.

(2.) According to prosecution, marriage between the applicant and the deceased was solemnized in the year 2017 and are blessed with a son. According to prosecution, the applicant along with father-in-law and mother-in-law were constantly harassing the deceased for non-payment of dowry. In the year 2020, the applicant, deceased and their son shifted to Mahad but the harassment continued. The deceased used to tell her parents about the harassment. On 14/10/2022 the deceased committed suicide by hanging which resulted in filing of report.

(3.) The applicant, therefore, filed an application before the learned Sessions Judge which came to be rejected by order dtd. 2/1/2023. The applicant, therefore, approached this Court by way of present anticipatory bail application.