RAM SAGAR VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and the learned Additional Government Advocate for the State through video conferencing.

(2.) The submission of learned counsel for the applicant is that the applicant (Ram Sagar Verma) is in jail since 02.02.2020 in Case Crime No.12 of 2020, under Sections 498-A and 304-B I.P.C. and Section 3/4 of Dowry Prohibition Act, Police Station-Baddupur, District-Barabanki.

(3.) The contention of learned counsel for the applicant is that the present applicant is father-in-law of the deceased. As per further submission of learned counsel for the applicant, the present applicant has been falsely implicated in this case inasmuch as he has nothing to do with the family affairs of his son as he along with his wife and daughter were living separately, as Annexure No.5 is photocopy of the Ration Card, which indicates that the present applicant along with his wife and daughter were living together. He has further submitted that the present applicant is an old aged person and in a given circumstances of COVID-19 he is vulnerable person. It has also been submitted that the charge-sheet has already been filed in this case and the applicant shall cooperate with the trial proceedings and shall not misuse the liberty of bail, if it is granted by this Court.