HOTI LAL Vs. STATE OF U P

JUDGEMENT

(1.) -This application has been filed by the applicant Hoti Lal with a prayer that he may be released on bail in Case Crime No.209 of 2006 under Section 304B, I.P.C. P.S. Jahangeerabad, district Bulandshahr.

(2.) THE prosecution story in brief is that the F.I.R. of this case has been lodged by Sri Niwas Sharma at P.S. Jahangeerabad on 27.6.2006 at 3.15 p.m. in respect of the incident which had occurred in the night of 26/27.6.2006.

(3.) IT is contended by the learned counsel for the applicant that the applicant is the father-in-law of the deceased. The allegations made in the F.I.R. are of general in nature. There is no specific allegation against the applicant. The applicant was having no concern with the family affairs of the deceased and her husband because he was living separately. IT is alleged that poison was administered to the deceased. There is no eye-witness account and no evidence in support of such allegations has been collected by the Investigating Officer, on the basis of presumption the charge-sheet has been submitted against the applicant. The conduct of the applicant and his family members was above board because they have informed the informant and other persons and there is no documentary evidence to show that there was any demand of dowry and to fulfil the same the deceased was subject to cruelty. The F.I.R. has been lodged against the applicant also due to ulterior motive. Therefore, he may be released on bail.