AJAY AHIRWAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard through Video Conferencing.

(2.) The applicant is in custody since 30.08.2020 in connection with Crime No.339/2020, registered at Police Station-Dehat, District- Tikamgarh (M.P.) for the offence punishable under Sections 304(B), 498-A and 34 of IPC alongwith Section 3/4 of Dowry Prohibition Act.

(3.) As per prosecution story on 25.05.2020, Kranti (since deceased) aged 19 years was burnt in fire. She was admitted in hospital. During medical treatment, she has died on 28.05.2020. Marg was registered. During investigation, it is found that marriage of deceased Kranti was solemnized on dated 12.03.2020 with brother of present petitioner- accused Govind Ahirwar, thereafter, present applicant-accused and co- accused demanded Rs. 50,000/- as dowry from the deceased. Due to non-fulfillment of dowry, petitioner and other co-accused persons tortured and humiliated her. So, she committed suicide.