DEEPAK KUMAR AGARWAL,J. - (1.)This is the first bail application u/S.439 Cr.P.C filed by the applicant for grant of bail.
(2.)The applicant was arrested on 1/9/2021 in connection with Crime No.379/2021 by Police Station Chachoda, District Guna (MP) for the offence punishable under Ss. 306, 498-A,34 of IPC.
(3.)As per prosecution story, on 31/8/2021, father of the deceased gave information at Police Station Chachoda that his daughter aged about 20 years was married with Vishnu, S/o Hukum Singh about two years back and she was having a girl child of six months. On 31/8/2021 at 8-30 AM deceased Uma telephoned her brother Rahul and told him to take her within him. After half an hour her father-in-law telephone him and told that his daughter is no more. On this information, a marg under sec. 174 Cr.P.C, was lodged and marg was inquired. During marg inquiry, dead body Panchnama was prepared and the deceased was sent for postmortem. As per postmortem report, the deceased died due to hanging and the cause of death is asphyxia. During inquiry, statements of father, mother and brother of the deceased were recorded. Father of the deceased in his statement stated that after two years of marriage the deceased complained that her husband, father-in-law and mother-in-law used to do marpeet with her and due to which she committed suicide. After marg inquiry, a crime under the aforesaid offences was registered against the present applicant and others and the applicant and other co-accused persons were arrested on 1/9/2021.