GAMBHIR SINGH NARWARIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is first bail application u/S 439 of Cr.P.C filed by the applicants for grant of bail. The applicant has been arrested on 03.10.2019 by Police Station Bahori District Bhind in connection with Crime No.71/2019 registered in relation to the offence punishable u/S. 304 of IPC.

(2.) Counsel for the applicant submits that he is father-in-law and is in custody since 03.10.2019. Investigation is over and charge has already been filed. There is no specific allegation against the present applicant regarding harassment to the deceased. He has read over the statements of parents of the deceased that there is specific allegation against the husband of the deceased regarding demand of dowry. Looking to the age of applicant (61 years), he prays for grant of bail.

(3.) Per contra, learned counsel for Government Advocate as well as counsel for complainant have opposed the bail application and submit that bail application of two other co-accused persons namely Vimla and Jitendra who are mother-in-law and brother-in-law of the deceased have been rejected by this Court and they have not cooperated with the investigation. Counsel for the complainant has submitted that as per the statements of parents of the deceased that there is specific allegation against the husband of the deceased.