(1.) The applicant has filed this second application u/S 439, Cr.P.C. for grant of bail. The first bail application was dismissed on merit vide order dated 06/09/2019 passed in M.Cr.C. No. 36569/2019.
(2.) The applicant has been arrested by Police Station-Mau, District-Bhind in connection with Crime No.359/2018 registered in relation to the offences punishable under Sections 304-B, 498-A of IPC and Section 3/4 of Dowry Prohibition Act.
(3.) Allegations against the applicant, in short, are that the applicant who is the husband of the deceased-Goldi was involved in subjecting the deceased-Goldi to cruelty and harassment due to non-satisfaction of demand of dowry, therefore, on 02/12/2018, deceased-Goldi died due to burning in her matrimonial home under suspicious circumstances within seven years of her marriage.