KANCHAN JATAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the second application filed by the applicant under Sec. 483 of BNSS, 2023, seeking grant of regular bail in connection with Crime No.112/2025 registered at Police Station Dimni, District Morena (M.P.) for the commission of offence under Ss. 80 and 85, 3(5) of BNS and Sec. 3/4 of Dowry Prohibition Act.

(2.) The case of the prosecution, in short, is that the deceased Monika was found to be dead by hanging under unnatural circumstances and therefore, the offences in question have been registered against the present applicant and other co-accused on the basis of the statements of the family members of the deceased.

(3.) The counsel appearing for the applicant submits that the applicant is innocent and has been falsely implicated in this case. He is in custody since 18/8/2025. After conclusion of investigation, charge-sheet has been filed. It is further argued that a suicide note has been recovered by the police. The aforesaid suicide note was sent for forensic examination and hand writing expert opinion and it was found to be written by the deceased herself. In the aforesaid suicide note, the deceased and specifical said that the present applicant along with other in-laws are not responsible for her death, therefore, no case is made out against the present applicant. The applicant is permanent resident of District Morena (M.P.) and there is no possibility of her absconding or tempering with prosecution case. Under these grounds, counsel for the applicant prays for grant of bail.