BALRAM Vs. STATE OF M.P .

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The applicants have filed this first application u/S 439 Cr.P.C . for grant of bail. The applicants have been arrested by Police Station Civil Line, District Datia in connection with Crime No.165/2020 registered in relation to the offence punishable under Sections 304-B , 498-A , 34 of IPC.

(3.) It is submitted that the applicants are Jeth of the deceased. They are in custody since 01.06.2020. Investigation is over in the matter and charge sheet has been filed on 10.07.2020. It is argued that there are omnibus allegations against the present applicants regarding harassment and demand of dowry. The mother-in-law and father-in-law have already been enlarged on anticipatory bail. It is submitted that there is no criminal past of the present applicants and as charge sheet has been filed, therefore, there is no further requirement of custodial interrogation of the present applicants. As per the prosecution story itself they are living separately at Bhander whereas the incident is said to have taken place at Datia. They are ready to abide by all the terms and conditions that may be imposed by this Court and have also shown their willingness to contribute an amount of Rs.10,000/- each towards the PM Care Fund. On these grounds, they pray for grant of bail.