ASHISH AHIRWAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is second bail application filed by the petitioner under Section 439 of the Code of Criminal Procedure. The first application was dismissed on merit and also given a liberty to revive his prayer after recording the statement of some material witnesses of the case.

(2.) The petitioner is in custody since 04.09.2019 in connection with Crime No.607/2019 registered at P.S.-Kotwali, Distt.-Tikamgarh, (M.P.) for the offence punishable under Section 304-B , 498-A of IPC and Section 3 / 4 of Dowry Prohibition Act.

(3.) As per prosecution story, on 19.07.2019, deceased committed suicide by hanging herself. Marg was registered. Police has investigated the matter and recorded the statement of the prosecution witnesses. In the investigation, it comes out that marriage of deceased solemnized with the petitioner-accused on 12.05.2018. Soon after marriage, petitioner and other co-accused persons started torturing and harassing her mentally by demanding the dowry due to which deceased committed suicide. Thereafter, the aforesaid offence has been registered against the present petitioner and has been sent to judicial custody.