JAHIR @ JAHID Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants, learned A.G.A. for the State and perused the entire record.

(2.) The present bail application has been filed by the applicants in Case Crime No. 1367 of 2021, under Ss. 498-A, 304-B IPC and Ss. 3/4 of the D.P. Act, Police Station - Loni, District - Ghaziabad (U.P.) with the prayer to enlarge the applicant on bail.

(3.) The First Information Report of this incident was lodged by complainant with the allegation against the accused persons that they have caused unnatural death of his daughter Shayara who was married to Rizwan son of applicants three years ago. It was alleged that the complainant had given sufficient dowry in the marriage as per his status. Further mention in the FIR is that on coming to know that the in-laws of his daughter had committed mar-pit with his daughter, then, he brought back her to his house. After calling a panchayat with her in-laws, the complainant sent back her to the matrimonial house. Thereafter, the complainant came to know that on 11/2/2020 they killed the complainant's daughter in greed of dowry.