INDRABHAN SINGH CHOUHAN Vs. STATE OF M P

JUDGEMENT

(1.) This is the first bail application filed by the applicants under Section 438 of Cr.P.C. for grant of anticipatory bail. The applicants apprehend their arrest in connection with Crime No. 295/2014 registered at P.S. Hoshangabad, District Hoshangabad for the offences punishable under Sections 304 -B, 498 -A of the IPC and Section 3/4 of the Dowry Prohibition Act.

(2.) As per prosecution, the applicants are father -in -law and mother -in -law of deceased Jyoti Bai, who is alleged to have died unnatural death within 7 years of her marriage. It is alleged against the applicants and co -accused (husband of deceased Jyoti Bai) that they subjected the deceased to cruelty in connection with demand of dowry soon before her death.

(3.) Learned counsel for State has opposed the application. On due consideration of the contention raised by the learned counsel for the parties and overall facts and circumstances of the case, I am of the considered view that it is a fit case to enlarge the applicants on anticipatory bail, therefore, without expressing any view on the merits of the case, this application is allowed.