MEENA RAJAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the First application under Sec. 438 of Cr.P.C. filed by the applicant for grant of anticipatory bail.

(2.) The applicant is apprehending arrest in connection with Crime No.01/2023 registered at Police Station- City Kotwali, District- Morena (M.P.) for the offence punishable under Ss. 304-B, 498-A, 34, 120-B of IPC.

(3.) In brief, case of the prosecution is that deceased Nidhi committed suicide by hanging. On the information, Merg bearing No. 60/2022 was registered at Police Station, Kotwali. Dead body Panchnama was prepared and dead body was sent for postmortem. As per postmortem report, the deceased died due to Asphyxia as a result of hanging within 24 hours. Merg was enquired. During merg enquiry, statements of mother, father and other relatives were recorded in which they have stated that in-laws of the deceased used to demand gold chain and thereafter, started demanding car from the deceased and due to non-fulfillment of their demand, they used to treat her cruelly, as a result of which, s h e committed suicide under suspicious circumstances. Marriage of the deceased was solemnized on 9/5/2022 with Rajesh. On the basis of aforesaid, FIR was registered for the offence punishable under Ss. 304-B, 498-A, 34, 120-B of IPC against the present applicant/accused and other co-accused.