CHOTELAL ADIWASI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard. This is first application filed under Section 439 of the Cr.P.C. for grant of bail to the applicant who has been arrested in connection with Crime No. 19/16 registered at P.S. Janeh, District Rewa for the offence punishable under Sections 498 -A, 304 -B/34 of the IPC and section 3 / 4 of the Dowry Prohibition Act.

(2.) The allegation against the applicant is that the deceased was daughter -in -law of the present applicant. She committed suicide by hanging on 24.2.2016. After death, merg was recorded. Thereafter, on 30.3.2016 family members of the deceased in their statements made allegations that demand of dowry of Rs.51,000/ - and a motorbike was made from the deceased, due to which, she had committed suicide. It is further alleged that the deceased had been beaten. The marriage of the deceased was solemnized three years before the incident.

(3.) Mother in her statement recorded by the police on 30.3.2016 stated that her husband informed her that the deceased was died by hanging. There is no explanation that why the statements were recorded after more than 30 days from the date of incident. The fact of death came to the knowledge immediately after death.