Smt. Narayani vs The State Of Madhya Pradesh
2021 Latest Caselaw 1714 MP

  1       THE HIGH COURT OF MADHYA PRADESH
                   M.Cr.C. No.18677/2021
                 Smt. Naraini vs. State of MP

Gwalior, Dated :30.04.2021

      Shri M.C. Pathak, Counsel for the applicant

      Shri Ravi Ballabh Tripathi, Counsel for the State.

      Heard finally through Video Conferencing.

      Case diary is available.

      This first application under Section 438 of Cr.P.C. has been

filed for grant of anticipatory bail.

      The applicant apprehends his arrest in connection with Crime

No.463/2020 registered at Police Station Padav, Distt. Gwalior for

offence under Section(s) 498-A, 304-B, 34 of I.P.C and under Section

3/ 4 of the Dowry Prohibition Act.

      It is submitted by the Counsel for the applicant that according

to the prosecution case, the deceased was married to the son of the

applicant on 29.02.2020 and she committed suicide by hanging on

26.10.2020

. The applicant is a lady and vague and omnibus

allegations have been made against all the in-laws.

Per contra, it is submitted by the Counsel for the State that

Multiple ante-mortem injuries caused by sharp edged weapons were

found on the body of the deceased. There are allegations of demand

of 1.5 Lacs and gold chain. The applicant is mother-in-law of the

deceased.

Heard the learned Counsel for the parties.

In the light of the judgment passed by the Supreme Court in the

case of Taramani Parakh Vs. State of M.P. reported in (2015) 11 2 THE HIGH COURT OF MADHYA PRADESH M.Cr.C. No.18677/2021 Smt. Naraini vs. State of MP

SCC 260 as well as considering the fact that a newly wedded wife

has died within eight months of her marriage, no case is made out for

grant of anticipatory bail.

The application fails and is hereby dismissed.

(G.S. Ahluwalia) Judge alok/ar

ABDUR RAHMAN 2021.05.01 13:41:52 +05'30'