ANARILAL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant-accused, learned counsel for the informant, learned A.G.A. for the State and perused the record.

(2.) The present bail application has been filed by the applicant- accused in case crime No.229 of 2022, under Ss. 498A, 304B, 506 I.P.C. and Sec. 3/4 D.P. Act, police station Kulpahar, District Mahoba with the prayer to enlarge the applicant-accused on bail.

(3.) It has been argued by learned counsel for the applicant-accused that the applicant-accused is father-in-law of deceased and he has been falsely implicated in this case. The marriage of deceased with son of applicant-accused has taken place in the year 2019. The allegations of dowry demand and harassment of deceased, levelled against applicant-accused, are thoroughly false and baseless. No specific role has been assigned to the applicant-accused. The first information report was lodged against the entire family members of the applicant but four named co-accused persons have been exonerated during investigation. In postmortem report, except ligature mark, no other injury has been shown on the body of deceased and cause of death has been shown asphyxia due to ante-mortem hanging. Referring to the facts of the matter, it was submitted that there is no credible evidence against applicant-accused. Lastly, it has been submitted that applicant-accused is languishing in jail since 1/9/2022 having no criminal history and that in case the applicant-accused is released on bail, he will not misuse the liberty of bail and will cooperate in trial.