DHARMENDRA KUMAR MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vivek Tripathi, counsel for the applicant as well as learned Additional Government Advocate for the State of U.P. through video conferencing in view of COVID-19 pandemic.

(2.) The present bail application has been filed on behalf of the applicant seeking bail in pursuance to the Case Crime No. 307 of 2018, Under Sections 302, 328 I.P.C. Police Station - Gauriganj, District - Amethi.

(3.) It has been submitted by learned counsel for applicant that applicant is the husband of the deceased who died on 14.08.2018. According to the first information report the brother of the deceased had gone to fetch the deceased on the same day but the family members of the applicant had mistreated him and threatened him with dire consequences and therefore he could not return home along with his sister(deceased). Subsequently, the complainant received a telephonic call stating that his daughter has been admitted in the hospital. On reaching the hospital, the complainantt discovered that his daughter has died and consequently the first information report was lodged.