(1.) Heard on this first application filed by the applicant under Section 439 of Code of Criminal Procedure for grant of bail.
(2.) T he applicant is in jail since 25.7.2020 in connection with Crime No.355/2020, registered at Police Station-Shahnagar, District-Panna for offence under Section 498-A, 323, 308, 313 of IPC.
(3.) The case of the prosecution, in short, is that, marriage of the victim was solemnized with the applicant, 7 years prior to the incident. So many times abortions took place and the victim was not blessed with any child. On the date of incident, the victim was watching television on a high volume and her husband slow down the volume. On that basis, a quarrel took place with them and the applicant committed maarpeet with the victim, due to which bleeding started from the vaginal part of the victim. The victim was shifted to hospital for her treatment. Doctor examined the victim and again abortion took place. Thereafter, a report has been lodged against the victim.