PRAMOD ALIAS AMOL Vs. STATE OF MAHARASHTRA,

JUDGEMENT

(1.) Heard Mr. Kalwaghe, learned counsel for the applicant and Mr. Rode, learned Additional Public Prosecutor for non applicant-State.

(2.) By the present application the applicant is praying for grant of pre-arrest bail since he is apprehending his arrest in connection with Crime No.271/2019 registered with Police Station, Deulgaon Raja, Dist. Buldhana for an offence punishable under Sections 498-A, 304-B read with Section 34 of the Indian Penal Code and Section 4 of the Dowry Prohibition Act, in which applicant is arrayed as accused no.1.

(3.) It is the submission of learned counsel for applicant that applicant is working in HDFC Bank and there are no criminal antecedence at his discredit. He has also submitted that deceased committed suicide in her parental house. It is his submission that though the incident is dated 06.08.2019 and she died in the hospital on 07.08.2019, there is no written dying declaration. It is also his submission that there is delay in lodging first information report inasmuch as though Ashiwini died on 07.08.2019 the report is lodged on 17.08.2019. He also submitted that one Ramesh Rajaram Gade a teacher has filed an affidavit in which the said person has deposed on oath that father of the deceased demanded amount from the applicant and conversion between the applicant turthfulnessand father of the deceased in that behalf is saved in mobile. He, therefore, submitted that personal liberty of the applicant be protected.