SHIV LAL ARYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Apprehending his arrest, the applicant - accused Shiv Lal Arya, aged about 60 years, had moved an application for anticipatory bail before the Sessions Judge, Rudraprayag in connection with the First Information Report No.32 of 2021, registered with Police Station Agustmuni, District Rudraprayag for the offence under Sec. 304B of IPC. The learned Sessions Judge, Rudraprayag vide order dtd. 10/11/2021 rejected the said application for anticipatory bail. Present application has been filed under Sec. 438 of the Code of Criminal Procedure, 1973 seeking anticipatory bail in the event of his arrest.

(2.) Heard Mr. K.K. Harbola, learned counsel for the applicant and Mr. Atul Kumar Sah, learned Deputy Advocate General assisted by Mrs. Mamta Joshi, learned Brief Holder for the State.

(3.) The learned counsel for the applicant-accused submitted that according to the prosecution's case, the deceased was married with co-accused Subhash Chandra, the son of the present applicant. She was subjected to the cruelty for demand of dowry. The marriage of deceased was solemnized on 24/5/2020 and she died on 5/11/2021. The First Information Report was lodged by the father of the deceased. The present applicant is the father-in-law of the deceased.