RAHUL RAJAK Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the third application filed by the applicant under Sec. 483 of BNSS, 2023 for grant of regular bail relating to Crime No.456/2025 registered at Police Station - Ranjhi District Jabalpur (M.P.) for the offence punishable under Ss. 80(2),85, 3(5) of BNS, 2023. The applicant is in custody since 23/06/2025. His earlier two applications were dismissed as withdrawn and not pressed.

(2.) As per the prosecution story, the allegations against the applicant/ husband, alongwith co-accused persons has tortured the deceased and demanded the dowry and the deceased was subjected to cruelty on account of demand of dowry, therefore, the deceased committed suicide. F.I.R was registered.

(3.) Learned counsel for the applicant submits that applicant is innocent and has been falsely implicated in the case. He is behind bar since 23/6/2025. It is submitted that out of total 19 witnesses, not even a single witnesses has been examined. It is further submitted that the brother of the applicant is also expired as his body was found on the railway track and after death last rituals will be held on 26/2/2026; and his father is aged about 80 years and there is no other male member to look after the family. No demand of dowry was ever made by the applicant. It is submitted that deceased was rude and adamant in nature as she was making force over the applicant to take her in the marriage of her cousin brother but when applicant refused to take her, she committed suicide. There is no other material which directly connects the present applicant with the crime except the statement of the near relatives by making general allegations. He is behind bar since 08 months. It is submitted that ingredients of Sec. 107 of IPC are not satisfied. Trial of the case will take its time to conclude. Co-accused persons have been released on bail by this Hon'ble Court. Therefore, it is prayed that considering the aforesaid aspect, applicant may be released on bail.