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Lakhan Lal and Another vs State of M.P.

Madhya Pradesh High Court · Decided on 1 July 1992 · Citation: (1992) 2 DMC 330

HON’BLE JUDGES
P.N.S. Chauhan, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 439 · Penal Code, 1860 (IPC) — Section 304B
RESULT
Allowed
CASE NUMBER
M. Cr. C. No. 1566 of 1992
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Judgment

4 paragraphs · 202 words

P.N.S. Chouhan, J.—Deceased Chandabai was the wife of applicant No. 2 and daughter in-law of applicant No. 1. on 12.11.91, she was extensively burn while cooking. When she was being taken for medical treatment, she died on way. The incident was promptly reported to the police, and intimation was also sent to the presents of the deceased. Chhatram, father of the deceased, reached- immediately after the incident and his statement was recorded by the police the same day. Then he specifically admitted that the applicants had never made any demand of dowry and the married life of his daughter was normal. After about six days this man filed a complaint to the police alleging that his daughter died on account of demand of dowry. Thus, the applicants are facing trial on charges u/s 304B of I.P.C.

2.

Considering the first statement of Shri Chhatram, the prayer for bail is allowed.

3.

The applicants are ordered to be released on bail of Rs. 10,000/- (Rs. Ten thousand only) each with one surety in the like amount to the satisfaction of C.J.M, Bilaspur, for their appearance before the Trial Court on all dates of hearing of the case till its decision.

C.C. on payment.