ARUN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS order governs the disposal of bail application filed under Section 438 of cr. P. C. by Mr. Ravi Shankar Sharma Advocate on behalf of the applicants pertaining to F. I. R. No. 391/2008 of police station Kotwali, bharatpur in the offences 498-A and 406 of IPC.

(2.) HEARD learned counsel for the petitioners, learned counsel for the complainant as also the learned Public Prosecutor for the state and perused the relevant material available on record.

(3.) LEARNED counsel for the petitioners has canvassed that the marriage between the complainant and Sandeep was solemnized on 7. 12. 2002. Since marriage, the complainant has been living with the husband in Tonk. Sandeep died on account of ailment on 7. 12. 2008. It looks totally improbable that after the death of son, his parents will ask for more dowry. When the son is not surviving, how can the parents of daughter will give dowry that too to her in laws. Just with a view to grab property, the complainant has lodged a false report, hence, the petitioners may be granted indulgence of anticipatory bail.