JAGDISH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Jagdish is in judicial custody in FIR No.17 of 2021, under Ss. 304 B IPC and Sec. 4 of the Dowry Prohibition Act, 1961, Police Station Kelakhera, District Udham Singh Nagar. He has sought his release on bail.

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

(3.) According to the FIR, the deceased Deepa and applicant were married on 18/6/2020. The deceased was harassed and tortured for the demand of dowry. On 3/2/2021, the deceased telephoned her elder sister and told that she is being harassed and tortured by her in-laws. Subsequently, she died other than under normal circumstances.