RAMAKHTYAR Vs. STATE OF M.P.

JUDGEMENT

(1.) This is an application under Section 438 of CrPC for grant of anticipatory bail.

(2.) The applicant apprehends his arrest in Crime No.235/2017 registered by Police Station Civil Line, District Morena for offence punishable under Sections 306, 498-A, 34 of IPC.

(3.) It is submitted by the counsel for the applicant that the marriage of the deceased was performed with the son of the applicant in the year 2009. The allegation of demand of money for procuring the job for her husband or for purchasing plot are false. Even if the allegation of demand of money for procuring the job for her husband or for purchasing the plot is accepted, then it may not amount to demand of dowry. The allegation of harassment is false. The applicant is the father-in-law and was residing separately from his son and he had no reason to interfere with the life of his son. It is submitted that it appears that because of some personal dispute between the husband and wife, the deceased had committed suicide. There is no possibility of his absconding or tampering with the prosecution case. This Court by order dated 14.7.2017 passed in M.Cr.C.No.6160/2017 has granted bail to the co- accused Pramod and Smt. Sonwati.