RAMWATI Vs. STATE OF U.P.

JUDGEMENT

(1.) The instant bail application under Sec. 483 of BNSS, 2023 has been filed on behalf of the applicant with a prayer to release her on bail in S.T. No. 68 of 2025 arising out of Case Crime No. 180 of 2024, under Ss. 85, 80(2), 92 BNS,2023 and Ss. 3/4 Dowry Prohibition Act, Police Station-Sirsakalar, District-Jalaun during the pendency of her trial.

(2.) Heard learned counsel for the applicant, learned Additional Government Advocate representing the State and learned counsel for the complainant.

(3.) Brief facts of the case, which are required to be stated are that the complainant, who is father of the deceased-Ragini got an F.I.R. lodged on 16/11/2024 against Sher Singh, Shailendra, Balkhandi, Santosh, Phool Singh, Sangeeta, Somwati and Ramwati, who are husband, brothers-in-law, sisters-in-law and mother-in-law of the deceased, respectively, stating inter-alia that marriage of his daughter Ragini was solemnized with Sher Singh on 21/6/2024 and in the said marriage, Rs.2.00 lacs and household articles were given but the accused persons were not satisfied with the dowry and there was additional demand of Apache motorcycle and Rs.1.00 lac in dowry from their side. On non-fulfillment of their demand of dowry, his daughter was being harassed and tortured in her matrimonial home. Her brother-in-law Santosh and Phool Singh, who lived outside used to say her husband to kill her, they will deal with it. When his daughter told about her torture and harassment while coming to her paternal home, then he mortgaged his wife's jewellery and gave Rs.30,000.00 to Sher Singh about 20 days ago but there was no change in their behaviour and they were not satisfied, therefore, his daughter went to her matrimonial home taking her niece Shubhanya with her. His daughter told him over phone that even now her husband, mother-in-law, brother-in-law and sister-in-law beaten her due to non-fulfillment of their additional demand of dowry. On 15/11/2024 at about 10:00 AM, his sister Usha informed that his daughter was beaten and hanged to death by her husband and in-laws at around 09:00 AM in her matrimonial home. On the said information, when he along with several people of neighborhood reached there, he found that his daughter was lying dead and Shubhanya told him that Ragini's husband-Sher Singh, brother-in-law and sister-in-law beaten her with sticks after killing, forcibly hanged her to death.