RAMPRAKASH Vs. STATE OF M P

JUDGEMENT

(1.) HEARD . The unfortunate plight on the 4th or 5th day of marriage, she was found dead in her in laws house and it was a suspected case of snake bite. The parents of the deceased took the body and got the post mortem done. No medical evidence about the snake bite could be available but there is no other evidence to suggest any violence etc. meted to the deceased. There was an altercation between the applicant and father of the deceased at the time of marriage where demand was made by the applicant for payment of Rs. 25,000/ towards some ceremony and also a refrigerator. The death remains mysterious and keeping in mind the fact that only 4 days have elapsed after the marriage and in absence of any external injury on the person of the deceased, the applicant appears ¦ entitled to bail. The application is allowed.

(2.) IT is, therefore, directed that the applicant shall be released on bail on his furnishing a personal bond and a surety bond each in the sum of Rs. 50,000/ to the satisfaction of the trial Court. Certified copy as per rules.