NAKSHATRA PAL Vs. STATE

JUDGEMENT

(1.) Heard Sri Govind Saran Hajela, learned counsel for the applicant, learned A.G.A. for the State of U.P.and perused the record.

(2.) This bail application has been moved by the applicant Nakshatra Pal with a prayer that he may be released on bail in Case Crime No. 725 of 2011 under section 304-B.I.P.C. and D.P.Act, Police Station Faridpur, District Bareilly.

(3.) The facts, in brief, of this case are that FIR has been lodged by Suresh Chandra at police station Faridpur on.22.5.2011 at 6.30 P.M. in respect of the incident allegedly occurred on 22.5.2011. The applicant and 4 other coaccused are named in FIR. It is alleged that marriage of the deceased Smt. Baijanti was solemnized on 8.12.2010 with the applicant according to the Hindu rights, but the in-laws of the deceased were not satisfied with the gifts given to them in marriage. The first informant was apprised by the deceased that they were harassing her mentally and physically, they were demanding Rs. 5 lakhs to purchase a plot, it was also told by the deceased that if the demand of dowry is not fulfilled she would be killed at any time. On.5.5.2011, the deceased had come to the house of first informant along with her husband. On 21.5.2010, the deceased was sent in the company of the applicant, after2.persuasion. On 22.5.2011 the first informant came to the house of the applicant where he came to know that the deceased was killed for dowry. According to the post mortem examination report, the deceased had not sustained any ante mortem injury, the cause of death was haemorrhage and shock due to ruptured ectopic pregnancy.