ANAND SHANKAR PANDEY Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Adya Prasad Tewari and Mr. R.K. Dubey, learned counsel for the applicants, Mr. R.K.R. Sharma, learned counsel for the Informant and Mr. Amit Singh Chauhan, learned AGA for the State.

(2.) The present application has been moved seeking anticipatory bail in Case Crime No. 102 of 2022, under Sec. 306 IPC, P.S.Kydganj, District-Prayagraj with the prayer that in the event of arrest, applicant may be released on bail.

(3.) As per the first information report lodged by the uncle of the deceased, namely, Vinod Kumar Dwivedi (informant) on 16/6/2022 at about 12:29 hrs, marriage of nephew of the informant, namely, Akash Kumar Dwivedi was solemnized with applicant no.3, namely, Arti Dwivedi on 27/2/2020, according to Hindu Rituals and Rites. After the marriage, the accused persons, namely, Anand Shankar Pandey (father-in-law), Smt. Pushpa Pandey (mother-in-law), Sweta Pandey (elder daughter) and Dhananjay Pandey (son-in-law) and Dablu Pandey s/o Girja Shankar Pandey, Pappu Mishra s/o Uma Shankar have physically, mentally and economically tortured the informant's nephew and abetted him to commit suicide, due to which, the deceased committed suicide on 16/6/2022 by jumping from the Yamuna Bridge.