MAHENDRA VERMA Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the applicant, learned AGA for the State and perused the record. It is alleged that complainants daughter Smt. Rekha was being harassed and teased on account of demand of dowry as a result of which she administered some poison to her child aged about 2-1/2 years and also consumed the same and thus committing suicide.

(2.) THE learned AGA argued that the husband was having illicit relation with his sister in law and was also demanding dowry and as a result of this harassment Smt. Rekha committed suicide.

(3.) LET the accused-applicant Mahendra Verma involved in Case Crime No.713 of 2010 under Section 498A. 306 IPC Police Station Jalalpur, District Ambedkar Nagar be released on bail on his executing a personal bond and furnishing two sureties each in the like amount to the satisfaction of the Court concerned on following conditions that: