PRAGATI SRIVASTAVA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for applicant, learned Additional Government Advocate appearing on behalf of State and perused the record.

(2.) This first bail application has been filed with regard to Case Crime No.100 of 2022 under Ss. 302, 201, 34 and 120-B I.P.C., P.S. P.G.I., District Lucknow.

(3.) As per contents of first information report, the complainant's elder sister was in relationship with the husband of the applicant and was pressurizing him to marry her. Applicant's husband refused due to which complaint's sister suffered mental harassment which was informed by her to the complainant. It has been stated that subsequently the complainant's elder sister has been done to death by the applicant's husband.