RAMLAL PRAJAPATI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on this first application for bail under Section 439 of the Cr.P.C. filed on behalf of the petitioners Ramlal Prajapati and Smt. Itiya Bai in Crime No.270/2017 registered by Police Station. G.R.P., District Katni under Sections 498-A and 306 read with Section 34 of the Indian Penal Code.

(2.) As per the prosecution case, deceased Pooja had married Omkar Prajapati, son of the petitioners on 21.06.2015. Her inlaws did not provide her enough food to eat; therefore, Pooja had complained regarding aforesaid matter to her father. However, after that, Pooja did not complain about her in-laws. On 26.06.2017, dead body of Pooja was discovered on a Railway track.

(3.) Learned counsel for the petitioners submits that the petitioners are father-in-law and mother-in-law respectively of deceased Pooja. Even in the statements recorded under Section 164 of the Criminal Procedure Code made by Ramkishore, father of the deceased, no allegation regarding dowry has been made. There is a faint grudge that Pooja was not fed well in her matrimonial home; however, even that complaint was long back in the past. As such, even if all allegations are taken at their face value and presumed to be true, no case for abetment of suicide would be made out. Though the father of the deceased has expressed doubts that it was not a suicide but a murder. Yet, the aforesaid doubt is dispelled by the post-mortem examination report; therefore, it has been prayed that the petitioner be released on bail.