RAKESH MAKWANA Vs. STATE OF M.P.

JUDGEMENT

(1.) This is first application under Section 439 of Cr.P.C. by the applicant - Rakesh Makwana, who has been arrested by Police on 2.3.2020 in Crime No.32/2020, Police Station Aerodrum, District Indore under Sections 304-B, 306, 498A and 34 of the I.P.C.

(2.) Heard the learned counsel for the parties through Video Conferencing and perused the case diary.

(3.) As per prosecution story, the marriage of the applicant was solemnized with the deceased Viniya under the Hindu rituals and customs. They have two minor children and used to live jointly with mother-in-law and father-in-law. On 18.10.2019, the deceased poured kerosene and blazed herself. She sustained 90% burn injuries and due to which she died. After her death, mother and sister of the deceased made allegations of demand of dowry on the present applicant, mother-in-law and father-in-law.