RAMESHWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard through video conferencing.

(2.) This is the second repeat application under Section 439 of Cr.P.C., for grant of bail filed on behalf of the applicant. The applicant is in custody since 16.10.2019 in connection with crime No.201/2019 registered at Police Station Bhagwanpura, District Khargone for the offence punishable under sections 306 , 498-A of IPC. His first bail application was dismissed as withdrawn by order dated 12.02.2020 passed in M.Cr.C. No. 1662/2020.

(3.) As per prosecution story, the applicant was married to the deceased Mamta Bai two years prior to the date of incident i.e. 22.08.2019 on which the deceased committed suicide by consuming poisonous substance. On marg information, the report was taken on record on 22.08.2019. After investigation, case was registered on 11.10.2019 after recording of statement u/S 161 Cr.P.C . of Durga - father of the deceased on 23.08.2019. Accordingly, the case has been registered against the applicant.