LAXMINARAYAN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record. This is first bail application filed on behalf of the applicant under Sec. 438 of the Code of Criminal Procedure for grant of anticipatory bail. The applicant is apprehending his arrest in relation to Crime No.524/2023, registered at Police Station - Sardarpur, District-Dhar, for the offence punishable under Ss. 498-A, 304-B, 34 of IPC, 1860 and Sec. 3/4 of Dowry Prohibition Act.

(2.) The applicant is apprehending his arrest in the aforesaid crime, has knocked the portal of this Court for grant of anticipatory bail.

(3.) Learned counsel for the applicant submitted that the applicant is innocent and has been falsely implicated in this offence. This is a case of dowry death. Applicant is father-in-law of the deceased and he is an old person aged about 57 years. Applicant is not main accused. There is only omnibus and general allegation against the applicant and other family members of the deceased regarding demand of dowry and harassing the deceased for non-fulfillment of their demand due to which she committed suicide. The applicant is a government servant and if he is kept in jail there is an apprehension of him losing his job. Final conclusion of the trial will take considerable long time. Applicant is ready to cooperate with the investigation. Hence, he prays that the application of the applicant be allowed and he be granted the benefit of anticipatory bail.