MOHAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Case diary is available.

(2.) This is first application filed under Sec. 438 of Cr.P.C. for grant of anticipatory bail to the applicant, as he is apprehending his arrest in connection with Crime No.89/2023 registered at Police Station= ' Amola, District Shivpuri (M.P.) for offence punishable under Ss. 304-B, 498-A, 34 of IPC and Sec. 3/4 of the Dowry Prohibition Act.

(3.) Prosecution case, in brief, is that applicant's son co-accused Suraj Singh was married to the deceased-Neelam on 26/4/2021. After marriage, applicant, her son co-accused Suraj and other co-accused persons started demanding an amount of Rs.80,000.00 and a motorcycle as dowry from the deceased and her parents. All of them harassed the deceased physically and mentally on account of non-fulfillment of demand of aforesaid dowry, due to which on 27/4/2023 deceased died in suspicious circumstances within seven years of her marriage.