ABHISHEK Vs. STATE OF M.P.

JUDGEMENT

(1.) This is the fourth bail application under Section 439 of Cr.P.C. before High Court in connection with Crime No.1014/2018 under Section 304-B , 498-A / 34 of IPC and Section 4 of Dowry Prohition Act registered at Police Station - Banganga, District-Indore and applicant is in custody since 21/09/2018. First bail application was dismissed as withdrawn with direction to the trial Court to conclude the trial as early as possible vide order dated 29/07/2019 passed in M.Cr.C. No.26713/2019. Second bail application was dismissed on merits vide order dated 11/02/2019 passed in M.Cr.C. No.1310/2019. Third bail application was dismissed with liberty to renew prayer after recording of statements of father and mother of the deceased vide order dated 24/02/2020 passed in M.Cr.C. No.2914/2020.

(2.) According to the prosecution case, applicant was pressuring his wife Rajkumari for bringing dowry, therefore, she committed suicide by hanging.

(3.) It is submitted by the learned counsel for the applicant that father and mother of the deceased has been examined, who has not supported the prosecution version, though mother of the deceased turned hostile. It is submitted that applicant is innocent and has falsely been implicated in the present case. There is no evidence against him. Conclude of trial is likely to take time. The applicant is permanent resident of District- Indore. There is no possibility of his absconding. He is ready to furnish adequate security. The accused is in custody since 21/09/2018. Investigation is over and charge-sheet has already been filed. Trial is likely to take time, therefore, he prays for release of the applicant on bail.