DINESH Vs. STATE OF M P

JUDGEMENT

(1.) The case diary is available with the learned Panel Lawyer.

(2.) This is first application under Section 439 of the Code of Criminal Procedure filed by the applicant for grant of bail in connection with Crime No.336/2020, registered at Police Station Pandhana, District Khandwa, for the offence under Section 306 of I.P.C.

(3.) Allegation of the prosecution is that within one year of marriage of deceased Rani, she committed suicide by consuming poisonous substance in her matrimonial house. During the course of marg inquiry, statements of her parents were recorded. On that basis, it was found that the applicant, who is the husband of deceased used to torture and ill-treat the deceased by suspecting her character. It is also alleged that the deceased had narrated regarding the behoviour of applicant to her family members. They had complained regarding the misbehaviour of applicant to his brother and other family members, but no improvement has come in the behaviour of applicant. It is alleged that because of said torture, on the date of incident i.e.26.6.2020 deceased had consumed poisonous substance and committed suicide. On that basis, crime under aforementioned offence has been registered against the applicant.