KAMLESI DEVI 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 is apprehending her arrest in connection with Crime No.67/2022 registered at Police Station Amayan, District Bhind (MP) for the offence punishable under Ss. 498-A, 304-B, 34 of IPC and Sec. 3/4 of the Dowry Prohibition Act.

(3.) In brief, the prosecution case is that on 16/7/2022 at about 8:10 am one Ravi Chauhan gave an information to PS Amayan District Bhind that on 15/7/2022 in the afternoon while he was on the field, his mother telephoned him that daughter-in-law Smt. Mohini Chauhan wife of Ajay Chauhan committed suicide by hanging herself on the fan. Dead body of the deceased was taken out and placed on floor. On his information, Merg 05/2022 was recorded. Dead body panchnama was prepared and it was sent for post-mortem and as per post-mortem report, the deceased died due to asphyxia as a result of hanging. Merg was enquired. During merg enquiry, the statements of maternal side of the deceased were recorded. They have alleged against the in-laws of the deceased who used to demand two lakh rupees from the deceased and due to non-fulfillment of their demand, they use to treat her with cruelly, as a result of which the deceased committed suicide.