JILEDAR SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicant has filed this First bail application under Sec. 482 of BNSS/438 of Cr.P.C. for grant of anticipatory bail.

(2.) Applicant apprehends his arrest in connection with Crime No.247/2023 registered at Police Station Umari District Bhind (M.P.) in relation to the offence punishable under Ss. 304-B, 34 of IPC and Sec. 3/4 of Dowry Prohibition Act.

(3.) According to the prosecution case, the deceased expired on account of hanging on 21/8/2023 and she was married to co-accused Anil, son of the applicant on 26/1/2023. It is alleged against the applicant that on 20/8/2023 the deceased called her parents that the son of the applicant is physically assaulting the deceased and he has hacked her mobile and she called her parents to immediately come and her parents assured that they would come shortly. However, on the next day she died by hanging and her body was taken to District Hospital, Bhind by the applicant and his family members but she was declared brought dead.