1. Deceased Chandabai was the wife of applicant No. 2 and daughter in-law of applicant No. 1. on 12.11.91, she was extensively burn while cooking. When she was being taken for medical treatment, she died on way. The incident was promptly reported to the police, and intimation was also sent to the presents of the deceased. Chhatram, father of the deceased, reached- immediately after the incident and his statement was recorded by the police the same day. Then he specifically admitted that the applicants had never made any demand of dowry and the married life of his daughter was normal. After about six days this man filed a complaint to the police alleging that his daughter died on account of demand of dowry. Thus, the applicants are facing trial on charges Under section 304b of i.p.c.
2. Considering the first statement of Shri Chhatram, the prayer for bail is allowed.
3. The applicants are ordered to be released on bail of Rs. 10,000/- (Rs. Ten thousand only) each with one surety in the like amount to the satisfaction of C.J.M, Bilaspur, for their appearance before the Trial Court on all dates of hearing of the case till its decision.
C.C. on payment.