PUSHPENDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

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

(2.) This is the first application under Sec. 439 of Criminal Procedure Code, 1973, as he / she is implicated in connection with Crime No.18/2023 registered at Police Station Rajendra Nagar District Indore (MP) for offence punishable under Sec. 304 B , 498, A IPC R/W sec. 3/4 Dowry prohibition act The applicant is in custody since 19/2/2023.

(3.) Allegations against the applicant is of causing dowry death as his wife Brajesh Singh committed suicide by hanging on 27/12/2022. It is alleged that the applicant and his brother used to demand a sum of Rs.Ten Lakhs as dowry from the deceased and her family members,.