BEERVAL SINGH PARIHAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is fourth bail application under Sec. 483 of BNSS filed by the applicant for grant of bail. Third application was dismissed as withdrawn vide order dtd. 25/8/2025 passed in M.Cr.C.No.37192 of 2025.

(2.) The applicant has been arrested on 21/3/2025 by Police Station-Chinnore, District Gwalior in connection with Crime No.142/2024, registered in relation to the offence punishable under Ss. 80, 85, 3(5) of BNS, 2023 and Sec. 3/4 of Dowry Prohibition Act.

(3.) The case of the prosecution, in short, is that the deceased Smt. Rakhi committed suicide by hanging herself. Accordingly, offence has been registered against the present applicant.