NARENDRA SINGH Vs. STATE OF M P

JUDGEMENT

(1.) ARGUMENTS heard. Deepa was married to applicant Narendra Singh, son of applicant Rampyaribai, in September 1990 on 20.5.1992 Deepa died of burns leaving behind a small child. The incident was promptly reported to the police. The victim was rushed to the hospital where in presence of a doctor, the Executive Magistrate recorded her dying declaration to the effect that she accidentally caught hire. It appears that Narendra Singh was also burnt in attempting to extinguish the fire on Deepa. Certain letters written in the past by the deceased have also been produced to show that her relations with her husband were normal. The mother of the deceased when she arrived at Bemetara where the accident took place along with the other family members, made allegations that Deepa was treated with cruelty by the applicant and his family members which has led to registering of crime under sections 304-B and 498-A of IPC against the applicant. The statement of the mother of the deceased was read over. On due consideration, prayer for anticipatory bail is allowed. In case of arrest in connection with Crime No. 170/90 of P.S. Bemetara, the applicant be released on bail of Rs. 10,000/- (Rupees ten thousand only) with one surety in the like amount to the satisfaction of 1.0. on the following conditions: