JOGENDRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned Counsel for the applicant and the learned A.G.A.

(2.) It is submitted by learned Counsel for the applicant that applicant is Jeth of the deceased. He was having no concerned with the demand of dowry and subjecting the deceased to the cruelty. The deceased had committed suicide by way of hanging. The marriage of the deceased was solemnized four years prior to the alleged incident. The case of the applicant is distinguishable with the case of other co-accused.

(3.) In view of the facts and circumstances of the case and submissions made by the learned Counsel for the applicant and without expressing any opinion on the merits of the case the applicant is entitled to be released on bail.