HARIRAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is first application under Section 439 Cr.P.C for grant of bail. The applicants Hariram and Parwati were arrested on 17.02.2020 in connection with Crime No.41/2020 registered at Police Station Baheriya, Distt. Sagar (M.P.) for the offence punishable under Sections 304-B , 34 of IPC.

(3.) As per the prosecution case, on 01.02.2020 deceased Sandhya wife of co-accused Vinod committed suicide by hanging herself. It is alleged that applicant no.1 Hariram father-in-law, applicant no.2 Parwati mother-in-law and co-accused Vinod husband of the deceased assaulted her and used to harass her and demanded Rs.50,000/-, due to which she committed suicide within three years of her marriage.