BABLU @ DHARMENDRA Vs. STATE OF M P

JUDGEMENT

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

(2.) The applicant is apprehending his 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 applicant submits that the applicant is a youth of 28 years of age, who has no criminal past alleged against him. The deceased was the wife of the applicant, 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 applicant is falsely implicated in the matter. The police is unnecessarily harassing the applicant. Under these circumstances, applicant prays for anticipatory bail.