INDAL RAM Vs. STATE

JUDGEMENT

(1.) THIS is an application under Section 438 of Cr. PC for grant of anticipatory bail.

(2.) THE applicant is under apprehension of arrest in connection with Crime No. 357/05 registered at P. S. Multai, under Sections 304-B, 306, 498-A of IPC and Sections 3 and 4 of Dowry Prohibition Act.

(3.) COUNSEL for the applicant submits that any of the applicants have not committed any alleged offence, no demand of dowry has been made by them, their behaviour was never cruel towards the deceased Chhaya Bai @ Maya Bai. They further submit that no abatement to commit suicide was given to the deceased by any of the applicant. They have been falsely implicated. They further submit that applicant No. 1 is 62 years old while applicant No. 2 being wife of applicant No. 1 is also old in age. They are father-in-law and mother-in-law of the deceased, if they are arrested and taken into custody then they would suffer from difficulties. Their family has a great respect in their locality. Besides this applicant No. 1, not only a social worker but also president of Block Congress Committee and Sahu Samaj of Multai and having good position in different institutions. Applicant Nos. 3 and 4 are also having good reputation and lastly it was submitted that there is no criminal history against any of the applicant and prayed for anticipatory bail.