DEEPAK RAJRAM NAGLOT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned counsel for the applicant, learned APP for the respondent-State and learned counsel for the first informant.

(2.) The applicant is seeking bail in Crime No.47 of 2023, registered at Pundlik Nagar Police Station, District Aurangabad, for the offences punishable under Ss. 498-A, 306, 323, 504 read with Sec. 34 of the IPC and Sec. 3 and 4 of the Dowry Prohibition Act.

(3.) The deceased and the applicant had a love marriage of the year 2012. The parents of the deceased were opposed to her marriage. However, as per the allegations, they accepted their marriage after some time. The facts of the case reveal that the father of the deceased and the family of the applicant had money transactions. The applicant had also repaid the money to the first informant through his employee. In addition to this, there were allegations of the extramarital relationship of the applicant with another lady. The facts of the case reveal that a day before and on the day of the incident, the lady with whom the applicant had extramarital relationship and the deceased called him at one hotel, but he did not respond on the second day when the applicant did not respond to them, in the evening, the deceased committed suicide. In short, there were allegations of ill-treatment to the deceased for the demand of dowry and the extramarital relationship of the applicant.