GULSHAN SINGH PARIHAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first bail application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) filed by the applicant seeking grant of bail.

(2.) The applicant has been arrested on 7/1/2025 in connection with Crime No. 142/2024 registered at Police Station Chinore District Gwalior, for offences punishable under Ss. 80(2), 3(5) added Sec. 85 of BNS and 3/4 of Dowry Prohibition Act.

(3.) The applicant/accused, being the husband of the deceased, is alleged to have subjected her to physical and mental cruelty for demanding a car and Rs.3,50,000.00 as dowry, as a consequence of which she committed suicide by hanging. Accordingly, offences under Sec. 80(2), 3(5), 85 of the B.N.S. and Ss. 3/4 of the Dowry Prohibition Act have been registered against him.