VINOD TOMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) This is second bail application under Sec. 439 Cr.P.C. The first bail application was dismissed as withdrawn with liberty to revive the prayer after completion of two years detention period on 17/11/2018 in M.Cr.C.No.9220/2020. The applicant is in custody since 1/5/2021 in connection with Crime No.415/2018 registered at P.S., Bagli, District Dewas for the offence punishable under Sec. 304-B, 34 of IPC.

(2.) As per prosecution story, marriage between the applicant and deceased was solemnized in April, 2017. On 6/11/2018 while the deceased was living with the applicant committed suicide by hanging. Accordingly, the case has been registered.

(3.) Learned counsel for the applicant submits that applicant is innocent and he has been falsely implicated. He is no more required for custodial investigation as challan has been filed. The applicant has already suffered jail incarceration since 17/11/2018. The material witnesses have been examined. Looking to the Covid-19 situation, trial is not likely to conclude early in the near future. Hence, the applicant may be enlarged on bail on such terms and conditions this Court deems fit and proper.