DILIP YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This fourth bail application is filed on behalf of the applicant under Sec. 439 of the Code of Criminal Procedure, 1973 in connection with Crime No.801/2021 registered at Police Station Banda, District Sagar for the offence punishable under Ss. 304B, 498A read with Sec. 34 of the Indian Penal Code, 1860 and Sec. 3/4 of the Dowry Prohibition Act, 1961.

(2.) It is submitted by learned counsel for the applicant that the applicant is innocent. He is falsely implicated in this case. Earlier three bail applications have been dismissed by this Court as withdrawn. He is in custody since 27/2/2022.

(3.) He is Jeth of deceased Pushpa. Father of deceased, namely Balkishan and brother of deceased, namely, Omkar Yadav so also sister of the deceased have been examined. They have not supported the prosecution case. All three have turned hostile. Mother of the deceased expired in 2015. The above-said prosecution witnesses have stated in categorical term that Pushpa was not keeping good health and was disturbed due to some problem of stomach. Trial will take time for its conclusion. Hence, prayer is made to enlarge the applicant on bail.