DEVKI NANDAN PAL Vs. STATE OF U. P.

JUDGEMENT

(1.) Applicant - Devki Nandan Pal has approached this Court for bail in Case Crime No. 204 of 2022 under Ss. 498-A, 304-B, 201 I.P.C. and 3/4 of Dowry Prohibition Act, Police Station- Barua Sagar, District- Jhansi.

(2.) Content of First Information Report of present case discloses that marriage of daughter of informant was solemnized with son of applicant, however her husband and in laws were not happy with dowry and committed cruelty with her in regard to demand of a four wheeler and within a period of one and half year, she died under other than normal circumstances. According to postmortem report, immediate cause of death was asphyxia due to ante mortem drowning and postmortem injuries were also seen. (post mortem animal bite present on left side on lower lip)

(3.) Sri Karan Singh Yadav, learned counsel for applicant has submitted that applicant is related to deceased as her father in law. Allegations of committing cruelty in regard to demand of dowry are not supported by any cogent evidence and it appears to be a vague allegation. The deceased went to Dumri river for taking bath and for washing cloth and it appears that an accident took place and she fell into river. Mother in law of deceased has already been granted bail by co-ordinate Bench of this Court.