Prabhulal vs The State Of Madhya Pradesh
2021 Latest Caselaw 8424 MP

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                   THE HIGH COURT OF MADHYA PRADESH
                              CRA No.9375/2019
                        Prabhulal & Ors. vs. State of M.P.

         Gwalior, Dated :07/12/2021

               Shri D.S. Rajawat, Counsel for the appellants.

               Shri Nitin Goyal, Panel Lawyer for the respondent/State.

Heard on I.A. No.29646/2021, third application for

suspension of sentence and granted of bail.

In view of the fact that the deceased died within two and half

years of her marriage by jumping into a well along with her one year

old child as well as the fact that there are allegations of demand of

dowry and harassment on account of non-fulfillment of demand of a

motorcycle and Rs.50,000/- as well as 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 SCC 260, no case is made out for

grant of bail.

The application fails and is hereby dismissed.

                                                                (G.S. Ahluwalia)
(alok)                                                              Judge




ALOK KUMAR
2021.12.07 14:47:46 +05'30'