ALFIA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Present Application has been filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in connection with Case Crime No. 83 of 2019. The First Information Report was registered against the present applicant along with five other co-accused persons. Present applicant was granted bail under Ss. 307, 498A, 323, 504, 506 of the Indian Penal Code, 1860 (in short, 'IPC'), Sec. 3 and Sec. 4 of the Dowry Prohibition Act, 1961 in the First Bail Application No. 2803 of 2019.

(2.) On the written information of the informant (deceased), an FIR was registered on 22/8/2019, according to which, she was married to the co-accused on 24/2/2019. Her husband and her mother-in-law used to torture her demanding dowry and a vehicle. On 22/8/2019 at around 11 a.m., present applicant and other co-accused persons assaulted her and set her ablaze by sprinking oil on her. She is admitted in the hospital. During the investigation, she died on 9/2/2020 during her treatment.

(3.) Present applicant had moved a bail application before learned VIth Additional Sessions Judge, Dehradun to release on bail under Sec. 304B IPC. The said application has been rejected.