LAWS(MPH)-2019-1-199

DEEPAK SHARMA Vs. STATE OF MADHYA PRADESH

Decided On January 18, 2019
DEEPAK SHARMA Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) This is second application filed by the applicant/accused under Section 439 of Cr.P.C for grant of bail, who has been arrested on 08.07.2018 by Police Station Bahoriband, District Katni in connection with Crime No.272/2018 registered for the offence punishable under Sections 306, 498/34 of the IPC and under Section 3/4 of the Dowry Prohibition Act. The first applicant was dismissed vide order dated 23.10.2018 passed in M.Cr.C. No.38497/2018 on merit.

(3.) Allegation against the applicant is that he used to harass deceased for demand of dowry as a result of which she committed suicide by consuming some poisonous thing.