ANUPAM SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally. Case diary is perused.

(2.) This is the first application for anticipatory bail on behalf of the applicants under Section 438 of Cr.P.C.

(3.) The applicants apprehend their arrest in connection with Crime No.94/2016 registered at Police Station Kotar, District Satna (M.P.) for the offences punishable under Sections 498 -A, 304 -B read with Section 34 of IPC and Section 3/4 of Dowry Prohibition Act. In short, the prosecution story, is that the applicants' younger brother Atul Urmalia married to Priyanka on 02.5.2014. Within three years of her th marriage in the intervening night of 23 -24 March, 2016 she died at her matrimonial home in suspicious circumstances. On the basis of report of father of deceased Priyanka, crime has been registered under Section 498 -A & 304 -B read with Section 34 of IPC and Section 3/4 of Dowry Prohibition Act against her husband, her father -in -law, her mother -in -law and the applicants, who are her brother -in -law and sister - in -law.