SHEKHAR SAINI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Bail Application has been moved by the applicant-Shekhar Saini, aged about 24 years (S/o Sh. Ramesh Chandra Saini, R/o Village Maheshpura, Police Station Bazpur, District Udham Singh Nagar) under Sec. 304B of the Indian Penal Code, 1860 in connection with the FI R No. 228 of 2024, registered at Police Station Bazpur, District Udham Singh Nagar.

(2.) Heard Ms. Pushpa Joshi, learned Senior Counsel assisted by Ms. Nipush Mola Joshi and Ms. Chetna Latwal, learned counsel for the applicant and Mr. S.C. Dum ka, learned Additional Government Advocate for the State of Uttarakhand.

(3.) The main contention as put before this Court on behalf of the applicant is that the complainant, who has lodged an FI R complaining a demand of dowry and thereby resulting in the death of deceased-Mithlesh, the wife of the applicant, has not supported the prosecution story later and as per the evidence so far, besides husband, there was a neighbor who saw her hung. The deceased and the applicant got married in the year 2021 and as per the record, the deceased committed suicide on 23/4/2024 and thereafter, the brother of the deceased-Ajay lodged an FI R on 26/4/2024.