SHABEEN AHMAD Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) These four criminal appeals have been preferred by the common Appellant (original complainant) against four separate orders of the High Court of Judicature at Allahabad (Lucknow Bench), granting bail to the respective Respondent No.2 in each of the following Special Leave Petitions:

(3.) The Appellant's case arises from FIR No. 0032/2024 registered at Police Station Kotwali Nagar, District Sultanpur, Uttar Pradesh, for alleged offences punishable under Ss. 498A and 304B of the Indian Penal Code [In short, "IPC"], along with Ss. 3 and 4 of the Dowry Prohibition Act, 1961. This FIR was lodged on 23/1/2024 by the Appellant (the brother of the deceased, Ms. Shahida Bano). It states that Shahida was married on 7/2/2022 to Accused No.1, Sami Khan (husband of the deceased). Shortly after the marriage, the family members of her matrimonial home- namely, Accused No.2 (Mukhtar Ahmad, father-in-law), Accused No.3 (Tara Bano, mother-in-law), Accused No.4 (Saba, sister-in-law), and Accused No.5 (Ayasha, sisterin- law), began demanding additional dowry.