KHURSHEED Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Jaideep Pandey, learned counsel for the applicant and learned A.G.A for the State of U.P. as well as perused the record.

(2.) The present bail application has been filed on behalf of the applicant in Case Crime No.455 of 2023, under Ss. 504 and 306 I.P.C., Police Station- Sambhal, District- Sambhal with the prayer to enlarge him on bail.

(3.) As per allegation, younger brother of the first informant solemnized marriage with Zaneb before six months and Zaneb and her family members (in-laws of the deceased) were pressuring the deceased to live separately. It is further alleged that on 25/10/2023 there was a dispute between the Zaneb and the deceased. Zaneb called her parents as soon as they came and started abusing the deceased and said to die. It is further alleged that under this instigation, the deceased consumed poison at around 7:30 pm on the same day of incident and the deceased was died on 28/10/2023 during treatment.