MAHESH JATAV Vs. STATE OF M.P .

JUDGEMENT

(1.) This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.

(2.) Applicant has been arrested on 2/7/2020 by Police Station Sabalgarh, District Morena(M.P.) in connection with Crime No.310/2020 registered for offence under Sections 304-B , 498-A and 34 IPC, Section ? of Dowry Prohibition Act .

(3.) Learned counsel for the applicant- Mahesh Jatav submits that the applicant is father-in-law of the deceased. He has not committed any offence. He has falsely been implicated in this case. Applicant is in custody since 2/7/2020. The deceased committed suicide by hanging herself. There is no instigation on the part of the present applicant as he is residing separately. The present applicant is aged about 52 years and his custody period is more than one month. Investigation and trial will take its own time. Hence, prays for grant of bail. He further undertakes to abide by all the terms and conditions of guidance, circulars and directions issued by Central Government, State Government as well as Local Administration regarding measures in respect of COVID-19 Pandemic and maintain hygiene in the vicinity while keeping physical distancing.