RAMESH RAI Vs. STATE OF U P

JUDGEMENT

(1.) Heard the learned counsel for the applicant, the learned AGA and perused the record.

(2.) The present bail application has been moved by the applicant, Ramesh Rai in case crime no.185 of 2010, under Sections 498A, 304B, 201 IPC and Section 3/4 Dowry Prohibition Act, P.S. Karimuddinpur, District Ghazipur, with a prayer that he may be admitted to bail during the pendency of trial.

(3.) The applicant is the husband of the deceased, Anita Devi. According to the prosecution case, the complainant's sister was married with the applicant on 22.4.2008, and at the time of marriage sufficient amount of dowry was given, but the husband of the deceased and other in-laws were not satisfied with the dowry and she was facing brunt of her in-laws as they were demanding more dowry. On account of non fulfillment of the demand of dowry she was constantly meted to torture and cruelty by her in-laws. The victim was ousted by the husband and other in-laws. The complainant had tried to settle the dispute between the husband and wife. An effort was also made by the respected members of the family and other relatives to settle the dispute prior to the incident, and the victim was send to her matrimonial house. Out of their wedlock a male child was born, even then the in-laws of the victim did not change their attitude and tortured the victim for dowry, and at last she was done to death in the intervening night of 25.6.2010. The complainant received an information, that his sister had consumed poison. Later on the mother in-law of the deceased told him that she had strangulated herself by hanging. When the complainant and his other family members reached there, he was informed that she had been done to death by pressing her neck, and in order to destroy the evidence, the applicant and other in-laws had thrown the dead body of the deceased in the river Ganges. The complainant tried to search out the dead body of the deceased with the help of local people and divers but could not be found. Thereafter, the complainant lodged the first information report on 27.2.2010, under Sections 498A, 304B, 201 IPC and Section 3/4 Dowry Prohibition Act.