BANE SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers. This is applicant's first application under Sec. 438 of Criminal Procedure Code, 1973 for grant of anticipatory bail, as the present applicant is apprehending his / her arrest in connection with Crime No.24/2022 registered at Police Station Jeerapur, District Rajgarh (MP) for offence punishable under Ss. 498-A, 326 and 34 of the Indian Penal Code, 1860 (as well as Ss. 304-B and 302 of IPC, added after investigation).

(2.) The allegation against the applicant is that he was also involved in the aforesaid offence wherein the deceased Sona Dangi W/o Suraj Dangi died due to burn injuries on account of the incident which took place on 19/11/2021.

(3.) It is alleged that the present applicant who happens to be the uncle of husband of the deceased as also the husband and his family members poured boiling water on her lower limb. As a result of which, she died on 27/1/2022. Her dying declaration was also recorded on 10/1/2022 and the First Information Report (FIR) was lodged on 15/1/2022.