PREM NARAYAN SONI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) BOTH M.Cr.C. No. 4222/14 & 4373/14 are being decided as both applications arise from the same crime.

(2.) THIS first bail application filed by the applicant under Section 438 of Cr. P.C. for grant of anticipatory bail.

(3.) PROSECUTION story is that on 28/4/14 Smt. Priti w/o Abhishek aged 30 years lodged a report that on 19/11/11 that her marriage was solemnized with Abhishek according to Hindu Rites at Datia. Her father -in -law, mother -in -law, brothers -in -law, Premnarayan & Yogesh @ Ramji, sisters -in -law Rachna & Ruchi are alleged to have received Rs. 15 lacs from her father at the time of her marriage. They were residing at Rajghat colony, Datia for some time. When she stayed there with them she was treated badly by her in -laws. They demanded dowry for want of construction of first floor and asked her to bring money from her parents.