RASHMI KUMARI RAJAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This case is taken up for hearing through Video conference. Case diary is available. This is the first application under Section 438 of Cr.P.C. for grant of anticipatory bail. The applicants apprehend their arrest in connection with Crime No.139/2020, registered at Police Station Bhalumada District Anuppur fo r the offence under Sections 304-B , 498-A and 34 of IPC and under Sections 3 / 4 of Dowry Prohibition Act.

(2.) I t is alleged that the deceased committed suicide at the official residence of his husband. Further it is alleged that deceased committed suicide on account of demand of dowry and harassment caused by the family members of husband of the deceased. On the basis of aforesaid offence has been registered against the applicants. .

(3.) Learned counsel for the applicants submit that the applicants are innocent and they have been falsely implicated. There is no evidence to connect the applicants with the alleged offence. The applicants are unmarried sister-in-laws of the deceased. The applicant no.1 is resident Doctor in Safdarganj Hospital New Delhi and the applicant No.2 is student and preparing for competitive examination at New Delhi. They are residing separately with the family of the deceased. The deceased committed suicide at Anuppur at the official residence of her husband. No overtact of the applicants have been attributed in the commission of the offence. The applicants are unmarried ladies. The applicants are ready to co-operate with investigation and shall abide by all the conditions which may be imposed by this Court; hence, prays for anticipatory bail.