REVARAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on this second bail application filed under Section 439 of Cr.P.C. on behalf of the applicant. The first application M.Cr.C. No.24657/2019 was dismissed as withdrawn on 01.07.2019.

(2.) The applicant is in jail in connection with Crime No.19/2019 registered a t Police Station Adegaon, District Seoni, for commission of offence punishable under Sections 498-A, 304-B, 34 of IPC and section 3/4 of Dowry Prohibition Act.

(3.) The case of the prosecution, in short, is that, the deceased got married with the applicant on 24.02.2017 and she ended her life by consuming poison on 21.02.2019, i.e. within two years of her marriage. The parents of the deceased stated that the applicant harassed the deceased physically and mentally due to non-fulfillment of demand of dowry and before her death she was subjected to cruelty.