AKHILESH KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.

(2.) Learned counsel for the applicant submits that the applicant is in jail since 23.3.2019. Charge-sheet in the matter has been filed. The applicant has no criminal history. The applicant is husband of the deceased. In the postmortem report cause of death could not be ascertained viscera was preserved. There are general allegations made in the First Information Report as well in the statement of the complainant.

(3.) Learned counsel for the applicant submits that there is no demand of dowry which is evident from the fact that elder sister of the deceased married with the applicant and during delivery of child she lost her life and since the conduct of the applicant was good, therefore the informant married his younger daughter with the applicant. The applicant has committed suicide for the reason that some of her jewellery was with her mother and when she demanded it was not returned to her and due to this reason when the applicant and his family members were outside the house she committed suicide.