SHIBBU @ SAHAB SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This first application under Section 439 of Cr.P.C. has been filed for grant of bail.

(2.) The applicant has been arrested on 26.07.2021 in connection with Crime No.116/2021 registered at Police Station Badoni, District Datia for offence under Ss. 304B, 498A, 34 of IPC and under Section 3/4 of Dowry Prohibition Act.

(3.) It is submitted by the counsel for the applicant that according to the prosecution case, the applicant is elder brother-in-law (Jeth)of the deceased. The deceased was married on 29.12.2020 and she committed suicide by hanging on 12.7.2021. By referring to the statements of the parents of the deceased, it is submitted that both of them have specifically stated the deceased was kept properly for the first four to five months and thereafter on one day the deceased informed her father on phone that her husband and father-in-law are demanding Rs.50,000.00 and a motorcycle and he was also informed that when the deceased refused to fulfill their demand on the ground of poor financial condition of her father, then she was beaten by all her in-laws including the present applicant. It is further submitted that nowadays a general tendency is increasing to falsely implicate the near and dear relative of the husband. The applicant is in jail from 26/07/2021 i.e. more than five months. The trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case.