SARVESH SAINI Vs. STATE OF U.P.

JUDGEMENT

(1.) The present bail application has been filed seeking bail in Crime No. 739/2023, U/S-498-A/304-B/302/506 IPC and Sec. 3/4 of the Dowry Prohibition Act, PS-P.G.I., District- Lucknow.

(2.) Heard learned counsel for the applicant, learned AGA for the State and perused the record.

(3.) In the prosecution case, it is alleged that the informant married his daughter Meenakshi to the applicant on 6/2/2017 after giving sufficient dowry according to his capacity. After the marriage, the named accused persons, being dissatisfied with the dowry, made an additional demand of Rs.4,00,000.00 which was refused by the informant. However, constant pressure was exerted upon the deceased (daughter of the informant) and she was subjected to physical and mental cruelty. She used to narrate the atrocities committed upon her either over the phone or during her visits to her parental home. On 4/11/2023 at about 1:15 pm, a call from mobile No. 91400-58499 was received, informing that Meenakshi (deceased) was taken to Medical College, Chowk. The elder son of the informant along with his daughter-in-law Seema reached there and saw the dead body of Meenakshi in the mortuary. It is alleged that due to non-fulfillment of the additional dowry demand, the accused persons murdered her.