ARVIND ALIAS SONU Vs. STATE OF M.P.

JUDGEMENT

(1.) The applicant has filed this third application under section 439, Cr.P.C. for grant of bail. First and second application were dismissed as withdrawn vide order dated 8.8.2018 passed in M.Cr.C.No.23935/2018 and vide order dated 3.4.2019 passed in M.Cr.C.No.5456/2019.

(2.) The applicant has been arrested by Police Station Gohad, District Bhind in connection with Crime No. 229/2017 registered in relation to the offences punishable under section 304-B, 201, 34 of IPC and section 3/4 of Dowry Prohibition Act.

(3.) Allegations against the applicant, in short, are that the applicant along with co-accused inflicted dowry demand related cruelty against the deceased and also killed her. On the aforesaid basis, the crime has been registered against the applicant.