KANTA YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) -Heard learned counsel for the applicants, learned Additional Government Advocate for the State and learned counsel for the complainant.

(2.) -By means of this application, applicants, namely, Kanta Yadav and Rajkumari Devi, who are involved in Case Crime No. 681 of 2024, under Ss. 80(2), 85, 351(3) B.N.S. and Ss. 3/4 D.P. Act, Police Station Robertsganj, District Sonbhadra, seeks enlargement on bail during the pendency of trial.

(3.) -The prosecution case, in brief, is that a first information report of the complainant who is father of the deceased was registered on 25/9/2024, wherein he has made allegation of harassment and torture of his daughter in her matrimonial home on account of non-fulfillment of demand of dowry. The accused persons used to taunt her for bringing less dowry. A daughter was also born to her. On 17/9/2024 at about 07:00 o'clock, he received an information from some villagers that his daughter is missing. On the said information, he along with other family members went to her matrimonial home and also informed the police about the matter. After a lot of search, dead body of his daughter was found on 18/9/2024 at about 08:00 o'clock lying in a drain lowing near house of her matrimonial home, therefore, he not only suspects but is completely sure that her daughter's in-laws have murdered her and thrown her body in the drain.