LAXMAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. Perused the case diary.

(2.) This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail in connection with Crime No. 02/20 registered at P.S. Harrai, District - Chhindwara (M.P.) for the offence punishable under section 306 , 34 of IPC.

(3.) As per the prosecution story, the allegation against the applicant is that he along with other co-accused was harassing the deceased Basanti Bai physically and mentally in relation to demand of dowry therefore, she has committed suicide by setting herself into fire.