VINOD TOMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed by the applicants under Section 439 of the Code of Criminal Procedure.

(2.) The applicant is in custody since 9.6.2020, in connection with Crime No.159/2020, registered at Police Station Mandideep, District Raisen (M.P.) for the offence punishable under Sections 498-A, 304- B/34 IPC.

(3.) As per prosecution story, on 22.3.2020, deceased Ritu poured kerosene and set herself on fire. Thereafter, she was admitted in the hospital and on 7.4.2020, she died. Marg was registered. It is found that accused/applicant was habitual in drinking liquor and used to play gambling. Deceased objected the same, due to this, accused/applicant tortured and humiliated her. Apart from this, accused/applicant and co-accused demanded Rs.1 Lakh as dowry, so she committed suicide. Thereafter, case has been registered against the present applicant for the aforesaid offence.