JULI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first application under sec. 438 of Cr.P.C. filed by the applicant for grant of anticipatory bail.

(2.) The applicant-sister-in-law of deceased aged about 26 years is apprehending her arrest in connection with Crime No.878/2022 registered at Police Station Maharajpura District Gwalior (MP) for the offence punishable under Ss. 498-A, 304-B, 34 of IPC and 3/4 of Dowry Prohibition Act.

(3.) In brief case of prosecution is that on 22/10/2022 at 6:29 pm, father-in-law of deceased Hariom Sharma gave an information to Police Station Maharajpura that on 22/10/2022 in the afternoon at 3:15 pm, he alongwith Ankit Sharma sowing mustard in their field. Ramu Sharma informed him through telephone that his daughter-in-law Bhawna committed suicide by hanging. His son Ankit reached home and through window saw that she is hanging. She was taken to Birla Hospital where doctor declared her dead. On his information, merg 55/2022 at Police Station Maharajpura was recorded. Dead body panchanama was prepared. Postmortem was conducted. As per postmortem report, she died due to hanging. During merg inquiry statement of father of deceased was recorded in which he has stated that on 2/5/2022 his daughter marriage was solemnized with Ankit. As per capacity, he solemnized the marriage. Thereafter, on 4/5/2022 in-laws of deceased were curelling and taunting her that your father gave Rs.3,70,000.00 less. She informed him. He had sent his son. Thereafter on 15/5/2022, he also went to her in-laws house. They demanded Rs.3,70,000.00. He complained to his son-in-law that his daughter is not comfortable in your home. Due to harassment, she committed suicide.