HAR PRASAD Vs. STATE OF M P

JUDGEMENT

(1.) THAT , is the first application filed by the applicants under section 438 of the Criminal Procedure Code for grant of anticipatory bail.

(2.) THE applicants apprehend their arrest in connection with Crime No. 487/2014 registered at Police Station -Banda, District Sagar for offence punishable under section 304B read with section 34 of IPC and section 3/4 of the Dowry Prohibition Act. * Decision reproduced in toto.

(3.) AS per prosecution case, it is alleged that the applicants along with other co -accused persons have subjected to Ramdevi to cruelty for demand of dowry before her death within 7 years of her marriage. Learned counsel for the applicants submitted that applicant No. 1 is father -in -law and applicant No.2 is mother -in -law. It is also that there is general allegation of cruelty and demand of dowry and there is no possibility of their absconding. The applicants are ready to co -operate in the investigation and trial. They are reputed citizen of the locality, in the event of arrest, their reputation will be tarnished, therefore, they be released on anticipatory bail.