VIJAY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case diary / challan papers.

(2.) This is the first bail application filed by the applicant under Sec. 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.694/2023 registered at Police Station Sanver, District Indore (MP) for offence punishable under Sec. 304-b, 498-A, 34 of Indian Penal Code, 1860 and 3/4 of Dowry Prohibition Act. The applicant is in custody since 01/12/2023.

(3.) Allegation against the applicant is that he happens to be the brother-in-law of the deceased Ruchi who committed suicide on 06/11/2023.