RANVEER BAGHEL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this FIRST application u/S.439 Cr.P.C for grant of bail.

(2.) It is submitted by learned counsel for the applicant that the applicant is the member of inlaws' family of the deceased. The applicant is in custody since 21/4/2022. The father of deceased has already given an affidavit in favour of applicant and other members of the applicant and the complainant has stated in the affidavit that the applicant has never demanded any dowry. It is further submitted that both the rival parties have already been arrived at a compromise outside the Court. It is further submitted that the present case is similar to that of co-accused Deviram Baghel, who has been granted benefit of anticipatory bail by this Court vide order dtd. 5/5/2022 passed in MCRC No.22309 of 2022. Hence, it is prayed that the applicant may be granted the benefit of bail.