SATYA DEV Vs. STATE OF U P

JUDGEMENT

(1.) Counter affidavit filed on behalf of complainant and rejoinder affidavit filed on behalf of applicant be taken on record.

(2.) Heard learned Counsel for the applicant, learned A.G.A. as well as learned counsel for the complainant and perused the record.

(3.) Learned counsel for the applicant submits that the applicant is father-in-law of the deceased. There was no dispute of demand of dowry. The applicant has not harassed or tortured to the deceased. There is general allegation against the applicant. No specific role has been assigned to the applicant. It has further been submitted that in post-mortem report the cause of death of deceased has been shown asphyxia due to ante-mortem hanging. The applicant has not caused any injury and has not compelled the deceased to commit suicide. The deceased has committed suicide herself. There is no directed evidence against the applicant. The applicant is an old man aged about 65 years. There is no criminal history of the applicant and he is in jail since 13.08.2015.