RAMBABU Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this third application under section 439 of the Cr.P.C. for grant of bail. Earlier bail application of the applicant has been dismissed as withdrawn vide order dated 21.10.2019 passed in M.Cr.C.No. 42437/2019 with liberty to revive the prayer after suffering considerable period of custody.

(2.) The applicant has been arrested on 27.08.2019 by Police Station Station Road, District Morena, in connection with Crime No. 236/2019 registered in relation to the offence punishable under Sections 304-B, 498-A and 34 of IPC.

(3.) Allegations against the applicant, in short, are that the applicant along with co-accused was involved in subjecting the deceased to cruelty due to non-satisfaction of dowry of dowry and ultimately on 06.06.2019 deceased committed suicide by consuming poisonous substance within seven years of her marriage. On the aforesaid basis crime has been registered.