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Judgment
16 paragraphs · 281 wordsAnjuli Palo, J
This is second bail application under Section 439 of the Cr.P.C. filed on behalf of the applicant who is in custody since 19.02.2021 in connection with
Crime No. 32/2021 registered at Police Station Nowgaon, District Chhatarpur for offence punishable under Sections 498-A, 304-B r/w 34 of the
Indian Penal Code and Section 3/4 of the Dowry Prohibition Act. The previous application was dismissed as withdrawn vide order dated 07.07.2021 in
M.Cr.C.No. 30402/2021.
As per the case of the prosecution, the marriage of the deceased was solemnized with the applicant on 26.05.2021. It is alleged that the applicant
along with co-accused persons harassed the deceased physically and mentally due to which she committed suicide by hanging.
Learned counsel for the applicant submits that the applicant has been falsely implicated in the case. The co-accused persons namely Arvind Anuragi,
Acche Lal Anuragi, Indrani @ Uma Devi Anuragi and Malti Anuragi have been released on anticipatory bail by this Court. Hence, prayer is made to
release the applicant on bail.
Learned Panel Lawyer and learned counsel for the objector have opposed the bail application. It is submitted that there is specific allegation of
demand of dowry against the present applicant. He demanded money from the deceased for opening shop and purchasing goods. It is further
submitted that the applicant allegedly used to beat the deceased due to which she committed suicide.
Considering the facts and circumstances of the case, allegation against the applicant and that the case of the co-accused persons is different from that
of the present applicant, I do not find any merits in the case so as to release the applicant on bail.
Accordingly, this M.Cr.C. stands dismissed.