BHAGNA DEVI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Rajendra Kumar Singh, learned counsel for the applicantS Sri Jagdeesh Prasad Chaurasiya, learned counsel for the complainant as well as learned A.G.A for the State and perused the record.

(2.) By means of this application, the applicants who are parent-in-law involved in case crime no. 39 of 2020, under Section 498-A, 304-B IPC and Section 3/4 of the Dowry Prohibition Act, Police Station- Singaramau, District- Jaunpur is seeking enlargement on bail during the trial. The applicant is languishing in jail since 09.08.2020.

(3.) Submission made by learned counsel for the applicants is that about 1-1/2 years back, the deceased got married with the Rajendra @ Monu-son of the applicant. During this period she has consumed some poisonous substance. The viscera of the deceased is preserved and the report is still awaited. The husband is languishing in jail. Facts remains that the applicants are elderly persons aged about 63 years and 70 years respectively.