ANSHUL KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Applicant Anshul Kumar, who is in judicial custody in connection with Case Crime/FIR No. 34 of 2024, under Ss. 80(2) and 103(1) of BNS, registered at P.S. Tharali, District Chamoli, has sought his release on bail.

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

(3.) As per the prosecution story, an FIR was lodged by the father of the deceased alleging therein that his daughter hanged herself as the accused and his family members continuously used to harass her for demand of dowry.