FERAN SINGH Vs. STATE OF M P

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The applicants are apprehending their arrest in connection with Crime No.141/2014 registered at Police Station Baheriya District Sagar for the offences punishable under Sections 304 -B, 498 -A, 34 of IPC and Sections 3/4 of Dowry Prohibition Act.

(3.) Learned counsel for the applicants submits that the applicants are old persons of 77 and 66 years of age respectively, who have no criminal past alleged against them. The deceased was the daughter -in -law of the applicants, who sustained burn injuries due to an accident. She has admitted in her dying declaration that she sustained such injuries due to an accident. She remained in the hospital for two months, but in that period no allegation was made either by the deceased or her parents about any harassment done by the applicants for dowry demand etc. After the death of the deceased, the parents and relatives have kept silence for a longer period and have made omnibus allegations relating to harassment to the deceased on the basis of dowry demand. It would be apparent that the applicants are falsely implicated in the matter. The police is unnecessarily harassing the applicants in their old age. Under these circumstances, they pray for anticipatory bail.