NEERAJ Vs. STATE OF M.P.

JUDGEMENT

(1.) This first bail application for grant of anticipatory bail under Section 438 of the Cr.P.C has been filed on behalf of applicant in relation to Crime No.90/2019 registered at Police Station Janakganj, District Gwalior for the offences punishable under Sections 304(B), 34 and 498(A) of IPC.

(2.) As per prosecution story, marriage of deceased Preeti Sharma with the present applicant was solemnized on 9.5.2015 and after marriage, in-laws of Preeti Sharma used to demand four wheeler and on 28.1.2019, Preeti Sharma committed suicide by hanging.

(3.) It is submitted by counsel for the applicant that the applicant is husband of the deceased. It is further submitted that the applicant is having a daughter aged two and a half years, who is living with him. It is also contended that omnibus and vague allegations have been levelled against the applicant. Co-accused Ku. Boby @ Sheetal and Ramesh Sharma @ Ramsingh Sharma have been granted anticipatory bail by High Court vide order dated 5.3.2019 and 26.4.2019 respectively, while other two co-accused persons viz., Bittu @ Nokhil sharma and Smt. Chandni have been enlarged on bail by the trial Court itself vide order dated 26.3.2019 and 2.5.2019 respectively and the case of the applicant is identical to the case of above mentioned co-accused persons. It is also submitted by counsel for the applicant that on behalf of complainant, affidavit has been filed by father, mother and sister-in-law of the deceased, wherein it is specifically mentioned that the deceased was under depression hence she committed suicide. Under these circumstances, prays for grant of benefit of anticipatory bail.