AMREEN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This First Bail Application has been filed for grant of regular bail in connection with Case Crime No.439 of 2018, registered with Police Station Sitarganj, District Udham Singh Nagar, for the offences punishable under Sections 302 and 120B of the I.P.C.

(2.) In brief, an FIR was lodged by the father of the deceased on 07.12.2018 with the allegations that his daughter was married with co-accused Shadab. Her husband demanded dowry and used to beat the daughter of the informant. On 16.11.2018, when the daughter of the informant was in the house of the informant, her husband came, cooked food and brought sweet meat from market and afterward added the poison in the meal of her daughter. Next day, it was found that his daughter was dead.

(3.) Heard Mr. M.C. Bhatt, learned counsel for the applicant and Mr. Pratiroop Pandey, learned A.G.A. for the State of Uttarakhand.