JAI KARAN PAL Vs. STATE OF U P

JUDGEMENT

(1.) This application has been filed by the applicant Jai Karan Pal with a prayer that he may be released on bail in Case Crime No. 139 of 2006 under Sections 498A, 304B, I.P.C. and Sec. 3/4, Dowry Prohibition Act, P.S. Sumerpur district Hamirpur.

(2.) The prosecution story in brief is that information about the death of the deceased was given by Ram Karan at P.S. Sumerpur on 8.8.2006 at about 10.15 a.m. alleging therein that by consuming poisonous substance the deceased has committed suicide. On that information inquest report was prepared on 8.2.2006, at that time the applicant, first informant Sudarshan and his family members were present. Thereafter, the F.I.R. of this case has been lodged on 9.3.2006 at about 12.35 p.m. in which the applicant and five other co-accused persons are named. It is alleged that the marriage of the deceased was solemnized with the applicant on 6.5.2001. The in-laws of the deceased were demanding Rs. 50,000 and one motor cycle and to fulfill their demand, the deceased was subjected to cruelty. According to the post-mortem examination report, no ante-mortem injury was seen on the person of the deceased. The cause of death could not be ascertained, hence the viscera was preserved. According to the viscera report organo chloro insecticide poison was found.

(3.) Heard Sri V. C. Misra holding brief of Sri V. S. Parmar and Sri T. K. Tripathi, learned Counsel for the applicant, and learned A.G.A. for the State of U.P.