DHANARAM Vs. STATE OF M.P.

JUDGEMENT

(1.) This second application under Sec. 439 of Cr.P.C. has been filed for grant of bail. Previous application was dismissed by order dtd. 11/8/2021 passed in M.Cr.C. No. 36767/2021.

(2.) The applicant has been arrested on 3/6/2021 in connection with Crime No.699/2020 registered at Police Station Karaira Distt. Shivpuri for offence under Sec. 306 of IPC.

(3.) It is submitted by the Counsel for the applicant that the first application was withdrawn. It is submitted that according to the prosecution case, the first wife of the applicant, who was the sister of the deceased had expired, and thereafter deceased started living with the accused. She stayed with him for a period of one year and thereafter she committed suicide. According to the allegations made by the parents of the deceased, the applicant was harassing the deceased on trivial issues and was also in habit of beating her. However, the nature of trivial issues have not been disclosed in the statement recorded under Sec. 161 of Cr.P.C. The applicant is in jail for the last more than seven months and the trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case.