CHANDRAKALA KAVRETI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the second application filed by applicant under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to applicant who is in jail since 6/11/2023 relating to FIR No.435/2023, registered at Police Station-Dehat Chhindwara, District Chhindwara (MP) for the offence under Ss. 498-A, 304-B and 34 of Indian Penal Code and Sec. 3 and 4 of Dowry Prohibition Act.

(2.) Learned Senior Counsel appearing for applicant submitted that applicant is mother-in-law of deceased namely Ranjana. Son of applicant namely, Manoj was married to deceased on 5/2/2020. Thereafter Manoj alongwith his wife and daughter Tejasvi shifted to Chhindwara. He was constructing a house and demanded some money for construction. It is submitted that demand of money was not related to marriage. Death has taken place on 9/8/2023. There is no allegation of demand of dowry soon before her death. In these circumstances, applicant may be released on bail.

(3.) Learned Government Advocate appearing for the State opposed the application for grant of bail. He read over the statement of the relatives. In these circumstances, applicant may not be released on bail.