BANSILAL KALA Vs. STATE OF M P

JUDGEMENT

(1.) Both these petitions relate to the same matter praying for cancellation of bail granted to the accused - non-applicants. Mr. Cr. C. 1442/90-a letter petition which Bansilal the complainant, has preferred before this Court while M. Cr. C. 1314/90 has been preferred through his counsel. Both these petitions are heard together and are being disposed of by a common order.

(2.) Shri Jaisingh, learned counsel for the petitioner and Shri S.L. Garg with Shri S.S. Garg, learned counsels for the accused-respondents, are heard.

(3.) Short facts giving rise to these petitions may now be noted: Sangita, the daughter of the complainant-petitioner Bansilal, was married to Rajmal & Rajendra sb Prabhulal - non-applicant No.2. This marriage was solemnised on 5th June, 90 at Bhasoda Mandi, District Mandsaur, Just within five days of the marriage, it is alleged that Sangita was so much tortured for dowry, that the on 10-6-1990, committed suicide by setting fire to herself. Her father, however, suspected that she was infact burnt to death. Sangita in her dying declaration had also made such a statement. It is a question relating to merits, which I do not, at this stage propose to go into. The grievance of the petitioner is about the manner in which the accused were ordered to be enlarged on bail by. Additional Sessions Judge and even by the Magistrate.