PHOOL KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant is in judicial custody in FIR/Case Crime No.236 of 2023, under Sec. 304B IPC, Police Station Kotwali Laksar, District Haridwar. He has sought his release on bail.

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

(3.) According to the FIR, on 21/2/2021, the applicant and the deceased both were married. As per the prosecution, the applicant had married the deceased. But, after the marriage, the deceased was harassed and tortured in the house of the applicant in connection with the demand of dowry, on 08/9/3/2023, the deceased committed suicide.