KAILASH DHAKAD Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This first application under Sec. 438 of Cr.P.C. has been filed for grant of anticipatory bail.

(2.) The applicant apprehends his arrest in connection with Crime No.129/2022 registered at Police Station Kolaras, District Shivpuri for offence under Ss. 304-B, 498-A of IPC and under Sec. 3/4 of Dowry Prohibition Act.

(3.) It is submitted by the counsel for the applicant that the deceased died just two days prior to completion of seven years of her marriage. The applicant is father-in-law. There are no specific allegation of any demand of dowry except that the deceased was being maltreated for want of money. Even the amount has not been specified by the mother of the deceased. The deceased has left two minor children aged about three years and one and half years respectively. The applicant is an old person aged about 53 years. The applicant has no criminal history. The applicant is ready and willing to cooperate with the Investigating Officer. This Court by order dtd. 13/5/2022 passed in M.Cr.C.No.24105/2022 has already granted anticipatory bail to Smt. Phoolwati Dhakad and the case of the applicant is identical to that of co-accused Smt. Phoolwati Dhakad. The trial is likely to take sufficiently long time and there is no possibility of his absconding or tampering with the prosecution case.