(1.) Leave granted.
(2.) The challenge in the present appeal is to the judgment and order dtd. 9/1/2025[Hereinafter referred to as "the impugned order"] passed by the High Court of Judicature at Allahabad[ Hereinafter referred to as "the High Court"]in Criminal Misc. Bail Application No. 7768 of 2024, whereby the High Court granted bail to Respondent No. l / accused, in connection with Case Crime No. 415 of 2023 registered at Police Station Kotwali, District Fatehpur, Uttar Pradesh, for offences punishable under Ss. 498A, 304B, and 328 of the Indian Penal Code, 1860[For short, "IPC"]read with Ss. 3 and 4 of the Dowry Prohibition Act, 1961[For short, "D.P. Act"].
(3.) This appeal has been preferred by the appellant, who is the father of the deceased Aastha @ Saarika, seeking cancellation of bail granted to Respondent No. 1/ Accused " Husband, Raghvendra Singh @ Prince. The appellant's daughter died on 5/6/2023, i.e., within four months of her marriage, in highly suspicious circumstances by allegedly consuming poison.
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