BALLU Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This application under Section 439 of Cr.P.C. has been filed for grant of bail.

(2.) The applicant is in jail from 27/04/2020 in Crime No. 23/2020 registered at Police Station Karhaiya, District Gwalior for offence under Section 304 B of IPC.

(3.) It is submitted by the counsel for the applicant that the applicant is the elder brother-in-law (Jeth) of the deceased. The deceased was married on 02/05/2014 and was having three children. According to the prosecution case, the deceased was being harassed from demand of money. It is submitted that there is no specific allegation that how much amount was being demanded by the applicant and other in-laws. The applicant has nothing to do with the family affairs of the deceased and her husband. It is submitted that the applicant is residing separately from the deceased.