HARNAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Suresh Kumar Yadav, learned counsel for the applicant and Shri Rao Narendra Singh, learned A.G.A.-1 and perused the record.

(2.) Applicant has moved the present bail application seeking bail in Case Crime No. 349 of 2019 under Sec. 498A,304B IPC and sec. 3/4 Dowry Prohibition Act, Police Station-Kothi, District- Barabanki.

(3.) Learned counsel for the applicant submits that as per the prosecution case first informant Ram Sagar lodged a first information report on 14/11/2019 at about 15.53 p.m. that her daughter Shimla Devi was married with accused Lallan son of Harnam in the year 2013 according to Hindu rites and customs. On 11/11/2019, the daughter of first informant Shimla Devi was willing to come at her parents house in village Badhery and had come out three times for the same from her in law's house, but the accused persons who are named in the FIR had forcibly compelled her back to inside the house and on the same day all the accused persons namely Lallan son of Harinam alias Harinath, applicant Harnam alias Harinath son of Gokaran and Krishnawati wife of Harinam alias Harinath had inflicted physical injuries upon the daughter of the first informant and thereafter they strangulated and hanged her as their demand of dowry was not fulfilled. General role has been assigned to all the three accused persons.