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Judgment
8 paragraphs · 240 wordsG.S.Ahluwalia, J
This first application under Section 438 of Cr.P.C. has been filed for grant of anticipatory bail.
The applicant apprehends his arrest in connection with Crime No.424/2020 registered at Police Station Dehat, District Bhind for offence punishable under Sections 304-B, 34 and 498-A of IPC and Section 3/4 of the Dowry Prohibition Act.
It is submitted by the Counsel for the applicant that the applicant is the father-in-law of the deceased aged about 65 years. The deceased was suffering from serious ailments for which she was got treated. The allegations of demand of a bullet motorcycle and an amount of Rs.1 Lac is false.
Per Contra, the application is vehemently opposed by the State counsel. It is submitted that not only application of mother-in-law has already been dismissed but a reward of Rs.3,000/- has been declared and proceedings under Section 82/83 of Cr.P.C. has also been initiated.
Heard the learned counsel for the parties.
According to the prosecution case, the deceased died within two years and one month of her marriage. The medical documents indicate that the deceased was not being treated for serious ailments. In view of the allegations that the applicant and mother-in-law of the deceased were demanding a bullet motorcycle and Rs.1 Lac and she died within two years and one month of her marriage, no case is made out for grant of anticipatory bail to the applicant.
Accordingly, the application fails and is hereby dismissed.