HARIOM JATAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is first application filed under Sec. 438 Cr.P.C seeking anticipatory bail, as the applicant is apprehending his arrest in connection with Crime No.288/2023 registered at Police Station Kolaras, District Shivpuri (M.P.) for the offence punishable under Ss. 304-B, 498-A, 34 of IPC and Sec. 3/4 of Dowry Prohibition Act.

(3.) Prosecution case, in brief, is that applicant's brother Chandrabhan was married to the deceased Sonam on 6/5/2022. After marriage, applicant along- with with her brother Chandrabhan and other co-accused person started demanding a motorcycle, box and gold jewellery from the deceased as dowry and harassing her physically and mentally, due to which, on 21/8/2023, she committed suicide by hanging.