RADHEY SHYAM Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Sri Ramakar Shukla, Advocate holding brief of Sri Manoj Kumar Singh, learned counsel for the applicant, learned A.G.A. for the State and perused the record.

(2.) This bail application under Sec. 439 of Code of Criminal Procedure has been filed by the applicant seeking enlargement on bail during trial in connection with Case Crime No. 17 of 2022, under Sec. 498A, 304B of I.P.C. and 3/4 of Dowry Prohibition Act, registered at P.S.- Sonwa, District- Shrawasti.

(3.) Submission of learned counsel for the applicant is that the applicant is innocent and has not committed the alleged offence. There is no specific allegation against the applicant. There are only general allegation of demand of dowry levelled against all the accused. The applicant is father-in-law of the deceased. There is no fresh injury on the person of the deceased. She died due to hanging. Further submitted that the co-accused Ramkunwara has been granted bail by Co-ordinate Bench of this Court in Criminal Misc. Bail Application No. 4336 of 2022 vide order dtd. 5/5/2022 and claimed parity. The applicant has no criminal history; he is languishing in jail since 14/3/2022.