VISHNU KUMAR AGARWAL Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Manish Tiwary, Senior Counsel assisted by Sri Atharva Dixit, learned counsels for the applicant, Sri Prashant Kumar Singh, learned counsel for the informant and learned A.G.A. for the State and perused the record.

(2.) The present bail application has been filed by the applicant, Vishnu Kumar Agarwal, in Case Crime No. 57 of 2019, under Sections- 498-A, 304-B IPC and Section 3/4 of Dowry Prohibition Act, Police Station- Pheelkhana, District- Kanpur Nagar, with the prayer to enlarge him on bail.

(3.) The allegation against the applicant is that he is husband of the deceased. His marriage took place with the deceased on 08.02.2019 and Rs. 15,00,000/- were spent by her father in the marriage but his father, Sri Mahesh, mother, Kanaklata, brother, Rishi Agarwal and his wife, Sonam Agarwal, were not satisfied and were demanding a Honda City Car. The aforesaid demand was not met by the informant and therefore she was done to death by them on 13.04.2019.