LAWS(MPH)-2021-1-78

BALGOVIND RATHORE Vs. STATE OF M.P.

Decided On January 07, 2021
Balgovind Rathore Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Heard through Video Conferencing. This is first bail application under Section 439 of the Cr.P.C. filed on behalf of the applicant who is in custody in connection with Crime No. 932/2020 registered at Police Station Dindori, District Dindori for offence punishable under Sections 306 and 498A of the Indian Penal Code.

(2.) As per the prosecution case, the applicant and the deceased were residing with each other since 2019. Previously, the deceased Santoshi Bai was married to one Nandkumar Rathore and there was family dispute between them and they were separated. Later, when the deceased started living with the applicant, some dispute arose between the deceased and her own maternal family members (father and brother). Thereafter, she committed suicide at the house of the applicant.

(3.) Learned counsel for the applicant submits that the deceased committed suicide due to her dispute with her father and brother. One witness Nakul Singh has stated that at the time of incident, applicant was not present at his house where the deceased committed suicide. Due to outbreak of Corona Virus pandemic, trial will take considerable time, hence, it is prayed that applicant be released on bail.