BALLU SINGH SODI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the applicant's first bail application under Sec. 439 of the Code of Criminal Procedure, 1973. He is implicated in connection with Crime No.19/2022 registered at Police Station - Pithampur, Sector - 1, District - Dhar for the offences punishable under Ss. 498-A, 304-B & 34 of the Indian Penal Code. The applicant is in custody since 18/1/2022.

(2.) The allegations against the present applicant is that he happens to be brother-in-law of the deceased who committed suicide on 29/12/2021 by consuming acid.

(3.) Learned counsel for the applicant submits that present applicant has falsely been implicated only because he happens to be brother of the husband of the deceased. The applicant has nothing to do with the dowry (if any) demanded by his brother. He further submits that statements under Sec. 161 of the Cr.P.C. have been recorded after fifteen days, in which name of present applicant has also been taken along with the husband of the deceased. Challan has been filed. Final conclusion of the trial will take sufficient long time. Hence, present applicant may be enlarged on bail.