RAJKUMAR VISHWAKARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard. This is the first bail application filed by the applicant under Section 439 of the Cr.P.C. for grant of bail.

(2.) The applicant is in custody in connection with Crime No.204/2014 registered at P.S. Morwa, District Singrauli for the offence punishable under sections 498-A, 304-B of IPC and Section 65 & 72 of I.T. Act.

(3.) As per prosecution, it is alleged that applicant and his family members committed cruelty to Sita (wife of the applicant) in connection with demand of dowry soon before her death. Sita died unnatural death.