KU. PRIYANKA Vs. STATE OF M.P.

JUDGEMENT

(1.) Shri Manoj Dwivedi, learned counsel for the complainant. In pursuance of the directions issued by the Apex Court and guidelines issued by the High Court of Madhya Pradesh in the wake of COVID-19 outbreak, the matter was taken up through video conferencing while adhering to the norms of social distancing prescribed by the Government Case Diary is perused.

(2.) Applicants apprehend arrest in connection with Crime No.175/2020 registered at Police Station- Mehgaon, District- Bhind for the offences punishable under Sections 304-B, 498-A/34 of IPC and section 3/4 of Dowry Prohibition Act.

(3.) Allegations against the applicants, in short, are that they alongwith co-accused persons were involved in subjecting the deceased- Khushbu @ Chandani to cruelty and harassment due to non-satisfaction of demand of dowry of one motorcycle and, ultimately, on 28/03/2020, dead body of the deceased was found hanging in her matrimonial home under suspicious circumstances within seven years of her marriage. On the basis of aforesaid, crime has been registered against the applicant.