CHANDRA SHEKHAR RANGRAODESHMUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS is an application for cancellation of bail

(2.) RELEVANT facts stated in nutshell are that sister of applicant married respondent No 2 on 20-1-2002 She was nicely treated for two-and-half year subsequently there was demand for dowry Rupees 4 lakhs were demanded for setting up a Petrol Pump Since complainant could not make payment of this amount, ill-treatment of deceased Sheetal continued till she expired on 2-11-2005 on 4-11-2005, applicant, Dr Chandrashekar lodged report, on the basis of which offence punishable under sections 498-A, 304-B and 306 read with section 34 of the Indian Penal Code and under sections 3 and 4 of the Dowry Prohibition act, was registered at Bhokardan Police Station During the course of investigation respondents 2 to 4 filed an application for bail The application was allowed by learned 4th Ad-hoc Additional Sessions Judge, Jalna by his order dated 10-11-2005 The applicant impugns this order on the ground that, (i) filing of the affidavits of neighbours would show that witnesses were tampered with, and, (ii) though the deceased was cremated without giving any intimation to the applicant and her relatives, their statements were not considered by learned trial judge According to applicant release of respondents 2 to 4 on bail, would have an adverse effect on the investigation, therefore, order releasing respondent Nos 2 to 4 on bail deserves to be cancelled

(3.) DURING pendency of this application applicant filed an affidavit dated 1-2-2006 alleging that he was threatened by respondent No 3 and three unknown persons on 25-1-2006 He has, therefore, lodged report against respondent No 3 and other miscreants with Police