KELA 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 the Case Crime No. 88 of 2022, registered at police station Buggawala, District Haridwar under Sec. 304B of the Indian Penal Code, 1860.

(2.) As per the First Information Report dtd. 10/9/2022, the deceased Smt. Aanchal Devi, younger sister of the informant- Shiv Kumar was married with Shekhar (co-accused). A few months after the marriage, she was being harassed by the present applicant and co-accused persons demanding dowry. They strangled her sister to death with a rope on 10/9/2022.

(3.) According to the post-mortem report, the cause of death was asphyxia due to anti-mortem hanging.