MAHAVEER Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ved Prakash Pandey, learned counsel for the applicant and Sri Manav Chaurasia, learned AGA for the State.

(2.) The instant bail application has been filed seeking release of the applicant on bail in Case Crime No. 209 of 2019, under Ss. 498A, 304B, 323 IPC and Sec. 3/4 D.P. Act, Police Station Paraur, District Shahjahanpur during pendency of the trial.

(3.) FIR of the present case was lodged against applicant and his family members and according to the FIR marriage of the applicant was performed with the deceased on 18/6/2018 and after marriage applicant and his family members tortured the deceased for dowry and on 30/10/2019 informant received information that applicant and his family members committed the murder of his daughter i.e. deceased.