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.)Applicant has been arrested on 24/3/2022 by Police Station, Bahadurpur, District Ashoknagar (MP), in connection with Crime No.68/2022 for the offence punishable under Ss. 306, 498(A) of IPC and Sec. 3/4 of Dowry Prohibition Act.
(3.)As per prosecution story, on 2/3/2022 at 3.15 PM Sanju Lodhi lodged a Dehati Nalishi with ASI Devlal Koli of Police Station Bahadurpur, District Ashoknagar that his house is at village Keshlon. He went to his shop situated at village Adhaikhed and in his house his wife Rajkumari and two sons were present. His mother and father went to the field. One Balkishan gave information that his wife Rajkumari has closed the room. On the information he reached the house and saw that the door of the room was closed inside. By climbing the house he saw that his wife has committed suicide by hanging on the roof. He told Choukidar Parmal to inform police. Dehati Merh No. 2/2022 under Sec. 174 Cr.P.C. was recorded, thereafter Merg 26 was registered. Dead body panchanama was prepared and the dead body was sent for postmortem. As per postmortem report she died due to cardio respiratory failure. Merg was enquired. Statement of paternal side was recorded. They have stated that the present applicant-accused, who is father-in-law of the deceased used to harass the deceased for Rs.50,000.00, due to which she has committed suicide. On his report, a crime under the aforesaid offence was registered and the applicant-accused was arrested on 24/3/2022.