DASODIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard and perused the case diary.

(2.) This is the first application filed under Section 439 of the Cr.P.C. by the applicant, who is in jail since 30.11.2019 for grant of regular bail in connection with Crime No.856/2019 registered at Police Station Waidhan, Distt. Singrauli (M.P.), for the offences punishable under Sections 304-B , 498-A and 34 of IPC and Section 3 / 4 of Dowry Prohibition Act, 1961.

(3.) The allegation against the present applicant is demand of dowry as she happens to be the sister-in-law of the deceased Durgamati, who committed suicide on 28.11.2019.