SUBHASH CHANDRA VERMA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Vinay Kumar Tripathi, learned counsel for the applicant and Sri Imran Khan, learned AGA for the State.

(2.) The instant bail application has been filed seeking release of the applicant on bail in Case Crime No. 669 of 2024, under Ss. 108, 352, 351(2), 85 B.N.S. and Sec. 3/4 D.P. Act, Police Station Handia, District Prayagraj during pendency of the trial.

(3.) FIR of the present case was lodged against applicant and his family members and according to the FIR marriage of the applicant was solemnized with the daughter of the informant on 11/6/2017 and after marriage applicant and his family members used to torture her for dowry and on 23/11/2024 they informed the informant that his daughter fell ill and he should come to the hospital and during treatment on 24/11/2024 his daughter died.