NIZAM SHAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application filed by the applicant under Section 439 of the Code of Criminal Procedure.

(2.) The applicant is in custody since 2.2.2021, in connection with Crime No.44/2021, registered at Police Station Sirali, District Harda (M.P.) for the offence punishable under Sections 304-B, 498-A/34 of IPC.

(3.) As per prosecution story, on 1.2.2021, deceased Afreen Bi, committed suicide by hanging. Thereafter, her parents lodged the report t h a t accused/applicant and co-accused committed murder of their daughter deceased Afreen Bi. Marg was registered. It is found that marriage of deceased Afreen Bi was solemnized with present applicant and they were blessed with one child, but accused/applicant and other co-accused used to demand dowry. Due to non-fulfillment of dowry, they humiliated and tortured deceased Afreen Bi, so she committed suicide. Thereafter, case has been registered against the accused/applicant and other co-accused for the aforesaid offence.