SHISHUPAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Shishupal is in judicial custody in FIR No.396 of 2022, under Ss. 302, 304-B IPC and Sec. ' of the Dowry Prohibition Act, 1961, Police Station Transit Camp, 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 and the applicant were married in the year 2018, but, the deceased was tortured for and in connection with the demand of dowry. The applicant would beat her up and finally on 7/10/2022, the informant was told that his daughter has been killed by the applicant.