BRIJENDRA KUMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second application under Section 439 Cr.P.C for grant of bail. Applicant Brijendra Kumar was arrested on 14/02/2019 in connection with Crime No.10/2019 registered at Police Station Langadol, Distt. Singrauli (M.P.) for the offences punishable under Sections 304-B, 498, 34 of the IPC and Section 4 of the Dowry Prohibition Act.

(2.) The earlier bail application filed by the applicant was dismissed as withdrawn by this Court vide order dated 23/07/2019 passed in M.Cr.C.No.17330/2019.

(3.) As per the prosecution case, on 13/01/2019 deceased Phulkumari, wife of applicant Brijendra committed suicide by hanging herself. It is alleged that the applicant Brijendra Kumar and co-accused Keshmati mother-in-law, Devidayal father-in-law and Rajendra brother-in-law of the deceased used to harass her and demanded dowry and also assaulted her, due to which she committed suicide within four years of her marriage