(1.) Heard Sri Ran Vijay Singh, learned counsel for the applicant and Sri Alok Mohan Upadhyay, learned A.G.A. appearing for the State.
(2.) It has been contended by the learned counsel for the applicant that the applicant is the father-in-law of the deceased. The marriage between the deceased and applicant's son, namely, Akbar Ali was solemnized in the year 2013. Only general allegation has been levelled against the applicant. There is no dying declaration against the applicant. The husband of the deceased is in jail. The applicant has no other reported criminal antecedent. The applicant is in jail.
(3.) Learned A.G.A. opposed the prayer for bail.