(1.) Heard Mr. Rajendra Singh Chauhan, learned counsel for the applicant and the learned A.G.A. for the State.
(2.) This bail application has been filed by the applicant Ram Chanda Nishad, seeking his enlargement on bail in Case Crime No. 0073 of 2018 under Sections 498A, 304B, 316 IPC and 3/4 D.P. Act, P.S. Tindawari, District Banda during the pendency of the trial.
(3.) From the record, it appears that the marriage of the son of the applicant namely Ashok Nishad was solemnized with Arti Nishad on 29.4.2017 in accordance with Hindu Rites and Customs. After the expiry of a period of one year and seven days from the date of marriage of the son of the applicant, an unfortunate incident occurred on 6.5.2018, in which the daughter-in-law of the applicant consumed some poisionous substance. It is the case of the present applicant that immediately after the ocurence, the victim was rushed to Lajpath Rai Hospital, Kanpur where she underwent treatment from 6.5.2018 to 12.5.2018. Ultimately, the victim succumbed to the poisionous substance consumed by her on 12.5.2018 at the aforesaid hospital. The information regarding the death of the deceased was given by ward boy namely, Ashfaq of the aforesaid hospital at the concerned Police Station, on the basis of which the the inquest of deceased was held In the opinion of the Panch witnesses, the death of the deceased was characterized as suicidal. The post mortem of the body of the deceased was conducted on 12.5.2018. The Doctor, who conducted the autopsy on the body of the deceased opined that no definite opinion can be given regarding the cause of death of the deceased. Accordinlgy, the viscera was preserved. However, no external ante-mortem injuries were found on the body of the deceased.