RAJKUMAR THAKUR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application filed on behalf of the applicants under Sec. 438 of the Cr.P.C. for grant of anticipatory bail, as they are under apprehension of arrest, in connection with Crime No.146/2024, registered at Police Station Station Ganj, District-Narsinghpur (M.P.) for the offences punishable under Ss. 304-B, 498-A, 34 of IPC and Sec. 3/4 of Dowry Prohibition Act.

(2.) Learned counsel appearing for the applicants submitted that only general allegations are made against applications. Applicants are father-in-law and mother-in-law of deceased. In these circumstances, applicant may be enlarged on anticipatory bail.

(3.) Learned Govt. Advocate appearing for the State opposed the application for grant of anticipatory bail and submitted that deceased-Sandhya was married on 27/4/2022, she died within two years of her marriage on 10/2/2024. On date of her death, she has called her father and informed him that all the family members are harassing her for demand of dowry and, thereafter, she committed suicide. In these circumstances, applicants may not be released on anticipatory bail.