SHAKUN BAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available with the Panel Lawyer.

(2.) Heard on this second application filed under Section 439 of the Cr.P.C for grant of bail to the applicant as she has been arrested in connection with Crime No.442/2019 registered at Police Station Ranjhi, Jabapur for the offences under Sections 304-B , 498-A of the IPC.

(3.) The case of the prosecution is that the marriage of the deceased Gayatri Sahu was solemnized with the co-accused Atul Sahu on 23.4.2019, who is the son of present applicant. It is alleged that after the marriage, the applicant and other co-accused persons have started demand of dowry of Rs.2,00,000/- and a motor cycle and behaved with cruelty and harassed the deceased. It is also alleged that because of the act of applicant and other co- accused persons on 18.7.2019 she got perturbed and jumped before the train, by which she sustained injuries and died. On the information, a merg inquest was recorded. During the course of merg inquiry, it has come on record that the applicant, who is mother-in-law and other co-accused persons who are the husband, father-in-law and sister-in-law of the deceased behaved her with cruelty for demand of dowry, because of the said reason she has committed suicide. On that basis above mentioned crime has been registered against the applicant and other co- accused persons.