RAVI KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is the Second Bail Application. The First Bail Application (No.1086 of 2019) was dismissed on 6/1/2022.

(2.) The present applicant ' accused Ravi Kumar is in judicial custody for the offence under Ss. 498A, 304B of the Indian Penal Code, 1860 and Sec. 3/4 of the Dowry Prohibition Act, 1961 in connection with the First Information Report No.307 of 2018, registered at police station Transit Camp, District Udham Singh Nagar.

(3.) As per the First Information Report dtd. 5/12/2018, lodged by Rajendra Kumar, father of the deceased, the marriage of his daughter, namely Smt. Shivani was solemnized with the present applicant two years six months ago, as per the Hindu rites. After the marriage, applicant started harassing and torturing the deceased for the demand of dowry in the shape of Rs.1,00,000.00 and one motorcycle. The said demand was not fulfilled by the informant. Due to that reason, the informant brought back the deceased to his house. The applicant went to the house of the informant after two months and took the deceased with him. On 2/12/2018, applicant committed the murder of the deceased due to non-fulfillment of demand of dowry. Upon conclusion of the investigation, charge-sheet was filed.