INDO BAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) On account of prevailing conditions worldwide, brought about by the COVID-19 virus the revision application has been heard through video conferencing in order to maintain social distancing. The necessary parties have effectively been represented by their respective counsel via video conferencing.

(2.) This is the second bail application filed by the applicant under Section 439 of the Code of Criminal Procedure for grant of bail in connection with Crime No.157/2020 registered at the Police Station, Bichhua, District Chhindwara for the offence punishable under sections 304-B and 498-A/34 of the IPC. The earlier application was withdrawn on 4-8-2020.

(3.) On going through the statement of the father of the deceased, it is apparent that there is allegation of demand of dowry and harassment against the son-in-law, Veerpal Singh and the present applicant, who is the grand mother-in-law of the deceased. Allegation against the present applicant is that she had stated that she will get the deceased harassed through her son Veerpal.