MALIK RAM Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Ashish Raman Mishra, the learned counsel for the applicant, Shri Shiv Ram Tiwari, the learned A.G.A. for the State and perused the record.

(2.) The applicant, Malik Ram @ Dinesh, has moved the present bail application seeking bail in Case Crime No. 385 of 2020 (Session Trial No. 527 of 2021), under Ss. 498-A, 304-B I.P.C. and Sec. 3/4 of Dowry Prohibition Act, Police Station Rupaidiha, District Bahraich.

(3.) As per the version of F.I.R. dtd. 28/9/2020 the complainant alleges that marriage of her daughter, Arti Devi was solemnized with the applicant two years back, but the in-laws of her daughter were not satisfied with the dowry given at the time of marriage and they used to make demand of motorcycle in the form of additional dowry regularly, and on account of non fulfillment of the said demand, they used to meet cruelty and torture to the daughter of complainant. On 19/9/2020 the mother-in-law of the daughter of complainant informed him that his daughter has hanged herself.