NAVEEN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant and the learned A.G.A.

(2.) This is a bail application on behalf of the applicant Rashid in connection with Case Crime No.1234 of 2019, under Section 498-A and 304-B I.P.C. and Section 3/4 Dowry Prohibition Act, P.S. Dadri, District Gautam Budh Nagar.

(3.) F.I.R. of the incident was lodged by the complainant about the death of his daughter Karishma who was married with present applicant Naveen on 07.05.2017. It was alleged in the F.I.R. that his daughter was killed by the present applicant and his family members for additional demand of dowry on 01.11.2019.? ?