SOMVATI GUPTA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Katyayan Mishra, the learned counsel for the applicant as well as Sri Anurag Verma, the learned AGA-I for the State and perused the records.

(2.) The instant application has been filed by the applicant seeking anticipatory bail in an FIR bearing Case Crime No. 259 of 2023, under Ss. 498-A, 323, 304-B IPC and 3/4 D.P. Act, Police Station Madiawan, District Lucknow.

(3.) The aforesaid case has been registered on the basis of an FIR lodged on 11/6/2023 against four persons, including the applicant and her family members, stating that the informant had got his daughter married to the applicant's son co-accused Ankit Gupta, about two years ago; that all the persons used to harass her for demanding dowry and the applicant's son told the informant at about 06:15 a.m. on 11/6/2023 that the informant's daughter had consumed poison and she was admitted to a hospital. The informant found her daughter laying dead in Trauma Centre, Lucknow. The post mortem report of the deceased mentions no injury on any part of her body.