GOKULDAS BADKUR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is first bail application filed by the applicant under Section 439 of Cr.P.C. Applicant Gokuldas Badkur was arrested on 21.09.2020 in Crime No.338/2020 registered at Police Station Kotwali, District Hoshangabad (M.P.) for the offence punishable under Sections 498-A, 304-B, 306 r/w Section 34 of the IPC and Section 3/4 of the Dowry Prohibition Act.

(3.) As per prosecution case, on 23/5/2020 deceased Barkha wife of co-accused Lokesh Badkur committed suicide by hanging herself. It is alleged that the applicant Gokuldas Badkur who is the father-in-law, co-accused Lokesh husband and Priyanka @ Pinky Badkur sister-in-law (devrani) of the deceased demanded dowry, used to harass her and also assaulted her due to which she committed suicide.