INDRAPAL SINGH 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.) Applicants have been arrested on 17/7/2020 by Police Station Pichhor, District Shivpuri(M.P.) in connection with Crime No.190/2020 registered for offence under Sections 304-B , 498-A IPC Section ? of Dowry Prohibition Act .

(3.) Learned counsel for the applicants- Indrapal Singh and Shaligram submit that the applicants No.1 and 2 are husband and father-in-law of the deceased respectively . They have not committed any offence. They have falsely been implicated in this case. Applicants are in custody since 17/7/2020. Applicant No.1 was living with his wife Radha (deceased) separately. On the date of incident, the deceased was managing crops in the warehouse at around 8 PM. When the deceased was not found then the applicant No.1 searched his wife and found her body lying in a well. The allegations made against the present applicants are false. The death is accidental. Hence, prays for grant of bail. They further undertake 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.