VIBHAW LAL SRIVASTAVA Vs. STATE OF U P

JUDGEMENT

(1.) This application has been filed by the applicant Vibhaw Lal Srivastava with a prayer that he may be released on bail in Case Crime No. 225 of 2006 under Sections 498A, 304B, 201, I.P.C. and Sec. 3/4, D. P. Act, P.S. Karma district Sonbhadra.

(2.) The prosecution story in brief is that the F.I.R. of this case has been lodged by Smt. Rita Devi on 11.9.2006 at 8.30 p.m. against the applicant and two other co-accused persons alleging therein that the marriage of the deceased was solemnized with the co-accused Sunil Kumar Srivastava, son of the applicant, on 20.2.2006. The applicant and other co-accused persons were demanding a golden chain, T.V. and Rs. 20,000 as dowry and to fulfill the same, they were subjecting the deceased to cruelty. The deceased has been murdered by the applicant and other co-accused persons thereafter the cremation of the dead body has been done.

(3.) Heard Sri A.P. Singh, and A. K. Shukla, learned Counsel for the applicant and the learned A.G.A. for the State of U.P.