GAURI SHANKAR SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned counsel for the State and perused the material on record.

(2.) This bail application under Sec. 439 of Code of Criminal Procedure has been filed by the applicant Gauri Shankar, seeking enlargement on bail during trial in connection with Case Crime No. 282 of 2021, under Sec. 304-B, 498-A, 506 IPC and Sec. 3/4 D.P. Singh, P.S. Ghoorpur, District Prayagraj.

(3.) The submission advanced by learned counsel for the applicant is that the applicant is innocent and has been falsely implicated in the present case due to ulterior motive. The applicant is husband of the deceased. According to post mortem examination report except the ligature mark no other injury has been found on the body of the deceased. There is no other complaint soon before her death in respect of demand of dory and subjecting the deceased to cruelty. The general allegation has been made against the applicant. Several other submissions in order to demonstrate the falsity of the allegations made against the applicant have also been placed before the Court. The circumstances which, according to the counsel, led to the false implication of the accused have also been mentioned. It has also been assured on behalf of the applicant that he is ready to cooperate with the process of law and shall faithfully make himself available before the court whenever required and is also ready to accept all the conditions which the Court may deem fit to impose upon him. It is further contended by learned counsel for the applicant that the applicant is languishing in jail since 23/7/2021 having no criminal history.