INDRESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) As per statement made by the accused/petitioner, this is first bail application under Section 439 of Cr.P.C. before High Court in connection with Crime No.267/2018 under Section 306/34 registered at Police Station-Station Road, DistrictRatlam.

(2.) According to the prosecution case, one Arti aged about 27 years old, committed suicide within two years of her love marriage with the present petitioner. Her parents and sister made allegations of harassment and torture, therefore, the police registered the case and arrested the petitioner.

(3.) The contention of the learned counsel for the petitioner is that co-accused, mother of the petitioner Rekha is granted bail vide order dated 28.05.2018 passed in MCRC No.20491/2018 and his case is identical to his mother. Main allegations of demand of dowry and harassment and torture on account of nonfulfillment of demand are against Rekha who is granted bail.