RAKESH SINGH BHADAURIA Vs. STATE OF MP

JUDGEMENT

(1.) THIS is first application for his anticipatory bail by the applicant against whom a crime bearing number 67/2000 has been registered by P.S. Purani Chawni, district Gwalior for offences punishable under sections 304-B and 498A read with 34 of IPC. He is the husband of the deceased, who died by hanging herself within three years of her marriage. It is alleged that he alongwith other eight co-accused used to harass the deceased to bring rupees two lakhs more in dowry from her parents. It is submitted by the learned counsel for applicant that all the ought co-accused have already been granted anticipatory bail vide different orders by different Benches of this Court. Photo copies of all those orders have been filed by the applicant. It is not disputed that the allegations against this applicant were not different from those against that said co-accused persons except that one witness has stated that he had heard the sounds for help and of noise of beating, of the deceased in the night. But as submitted by the learned counsel for applicant no marks of any such injuries have been found on the body of the deceased in the post-mortem report.

(2.) WITHOUT expressing any opinion on merits, considering the facts and circumstances of the case together with the fact that all other co-accused have been granted anticipatory bail, this application is allowed. In the event of arrest, the applicant be released on furnishing personal bond of Rs. 50,000/- with a solvent surety in like amount to the satisfaction of the officer making arrest. However, this order shall remain in force for a period of only forty days. Certified copy as per rules.