NADEEM Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri N.I. Jafri, learned counsel for applicant, Sri V.K. Singh, learned counsel for the informant and the learned A.G.A, for the State and perused the record.

(2.) Applicant seeks bail in Case Crime no. 652 of 2014, under Sections 498A, 304B IPC and Section 3/4 D.P. Act, P.S. Daurala, District Meerut.

(3.) It is submitted by learned counsel for the applicant that as the marriage of the applicant was solemnized with the deceased after the couple was involved in a love affair spread over several years, coupled with the fact that the victim in proceedings in Case Crime No. 288 of 2013 under Section 363, 364 IPC P.S. Daurala, Meerut in her statement under Section 164 Cr.P.C. before the Magistrate concerned was stating that in view of her marriage with the applicant on 4.5.2013 which was strongly resisted by her family, she was apprehending danger to the life of the applicant, along with her application dated 20.8.2013 before the District Magistrate, Meerut, wherein she had reiterated her apprehension the alleged dowry demand is purely fictious for ulterior motives, the alleged death cannot be classified as a dowry death so as to attribute the cause of the death to the applicant. It is thus submitted that it is a case of absolute false implication for ulterior motives. The applicant claims to have no previous criminal history, is in jail since 6.11.2014, he be enlarged on bail.