DHANPAL YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Counter affidavit filed by learned AGA is taken on record.

(2.) Heard learned counsel for the applicant, learned AGA for the State and perused the record.

(3.) Learned counsel for the applicant submitted that accused applicant has falsely been implicated in the present case. Accused applicant is husband of the deceased. It is further submitted that there is no specific allegation for demand of dowry and harassment of the deceased against the accused applicant. In fact, he had neither made any demand of dowry nor harassed the deceased, for which no complaint had ever been made either by the deceased or her family members before the alleged incident. The deceased committed suicide by hanging herself due to scuffling between husband and wife (deceased). Except ligature mark no other injury was found on her body.