JEETAN Vs. STATE OF U P

JUDGEMENT

(1.) Prayer for bail in this bail application has been made on behalf of the applicant Jeetan s/o Surendra Sharma in case crime No.464 of 2007 under Section 498A, 304B IPC and 3/ 4, D.P. Act P.S. Vijay Nagar, Ghaziabad.

(2.) The applicant is the husband of deceased Smt. Madhu Sharma, who died within seven years of her marriage due to unnatural death. An FIR was lodged by Mool Chandra Sharma, father of the do- ceased, on 29.7.2007 at P.S. Vijay Nagar, Ghaziabad, where a case under Section 304B and 3/4, D.P .Act was registered at case crime No.464 of 2007 against Jeetan (applicant herein), Surendra Kumar Sharma and Sharda Devi.

(3.) Shorn of unnecessary details, the allegations made in the FIR, in brief, are that after marriage of Smt. Madhu Sharma with accused Jeetan on 28.11.2004, she was being harassed by her husband and her inlaws making demand of dowry. It is also alleged that the complainant paid Rs.50,000 to the accused persons so that they may be satisfied but thereafter they started to make demand of Santro car. Further case of the prosecution is that when the complainant could not satisfy the demand of accused persons, they committed murder of Smt. Madhu Sharma on 29.7.2007. It is further alleged in the FIR that when on getting information the complainant reached the house of the accused persons, her daughter was lying dead on floor of the house and there was wire in her neck and injuries were also there on her body.