YOGESH JOSHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The applicant - Yogesh Joshi is in custody in F.I.R. No. 59 of 2019 under Section 304B I.P.C. at Police Station I.T.I. Kashipur, District Udham Singh Nagar. Based on this, Sessions Trial No. 147 of 2019 'State v. Yogesh Joshi and others' is pending in the Court of First Additional District and Sessions Judge, Kashipur, Udham Singh Nagar. The applicant has sought his release on bail.

(2.) Heard learned counsel for the parties and perused the records.

(3.) According to the F.I.R., the deceased and the applicant were married on 29.04.2015. Soon after the marriage the deceased was harassed for the demand of dowry by the applicant, his mother and father. On 16.03.2019, the deceased committed suicide. The suicide note was allegedly prepared on the basis of impression on a note-book as, according to the prosecution, the original suicide note was destroyed by the applicant and other accused.