MUKESH @ MANISHWAR KUSHWAHA Vs. STATE OF U.P.

JUDGEMENT

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

(2.) The present bail application has been filed by the applicant- Mukesh @ Manishwar Kushwaha with a prayer to enlarge him on bail in Case Crime No. 277 of 2021 under Sections 498A, 304B, 323, 504 I.P.C. and Section 3/4 Dowry Prohibition Act, Police Station- Kotwali Padrauna, District- Kushi Nagar, during pendency of trial.

(3.) In the first information report it has been alleged that, on 02.07.2021, one FIR was lodged by the informant's wife against the applicant and other accused. After lodging of the FIR, parties had entered into compromise before village Pradhan. Subsequently on 11.06.2021, applicant with the consent of their family members married with daughter of the first informant and live in a rented house. After marriage, in-laws of the victim started taunting and abusing her for additional demand of dowry. On 02.07.2021, applicant along with other accused gave poison to the victim with the intention to kill her, as a result of which, she died.