KU. RAKHI TOMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicants have filed this first application under Section 438 of Cr.P.C for grant of bail, who are apprehending their arrest in connection with Crime No. 856/2019 registered at police station City Kotwali, District Morena for the offence punishable under Sections 304-B, 498-A and 34 of IPC.

(2.) It is the submission of learned counsel for the applicants that the applicants are apprehending their arrest on the basis of registration of offence referred above. The date of marriage is 29.04.2018 and suicide has been committed by the deceased on 12.07.2019, who happened to be the sister-in-law (HkkHkh) of present applicants. Both the applicants suffered their parents earlier and at present only applicants and their brother-Rahul consist of family. Only on the basis of omnibus allegations, the case has been registered. Learned counsel also refers the expression of thoughts reflected in some note-book allegedly written by the deceased to submit that she was mentally disturbed and there was relationship issues existed the couple and therefore, she committed suicide. The prime accused-Rahul (husband of the deceased) is already in jail. If applicants would be in confinement then they will suffer social disrepute, personal inconvenience and hindrance in education prospects because both are taking education. They undertake to cooperate in the trial as well as in the investigation and would make themselves available as and when required and would not be source of embarrassment and harrassment to the complainant party in any manner.

(3.) Therefore, applicants prayed for grant of bail.