AKASH RAIKWAR Vs. STATE OF M.P.

JUDGEMENT

(1.) This is second bail application filed by the petitioner under Section 439 of the Code of Criminal Procedure. The first application has been dismissed as withdrawn vide order dated 17.03.2020 in M.Cr.C. No. 4697/2020.

(2.) The petitioner is in custody since 10.08.2019 in connection with Crime No.125/2019 registered at P.S.-Chandla, Distt.-Chhatarpur (M.P.) for the offence punishable under Section 304(B) , 306 , 498(A) of IPC and Section 3 / 4 of Dowry Prohibition Act.

(3.) A s per prosecution story, marriage of deceased Kanchan Raikwar was solemnized with petitioner-accused on dated 23.05.2019. On dated 05.07.2019, deceased Kanchan committed suicide by hanging herself in her matrimonial house. Petitioner-accused lodged merg intimation. Merg was registered. Statements of father, mother and brother of the deceased were recorded and whereby it is found that petitioner-accused has demanded motorcycle, gold chain, as dowry, due to non- fulfillment of these, the petitioner-accused humiliated and tortured her so she committed suicide. Thereafter, the aforesaid offence has been registered against the present petitioner.