PINKI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A and perused the record.

(2.) The present bail application has been filed on behalf of the applicant in Case Crime No.357 of 2019, under Sections 498A, 304B I.P.C. and Section 3/4 D.P. Act, Police Station Gola, District Kheri, with the prayer to enlarge her on bail.

(3.) The submissions of learned counsel for the applicant are that the applicant is innocent person and has been falsely implicated in the case, she is having no previous criminal history and in jail since 06.08.2019. It is further submitted on behalf of applicant that the son of applicant was in love with the deceased and their marriage was solemnized on their own will, as a result, her son was residing away from the family and the applicant was not having relation with her son and the deceased. In such circumstances, question does not arise for demand of any dowry or victimization of the deceased. He further submitted that the deceased committed suicide in the residence of her husband, as both were living separately in Gola in a rented room, but merely on the basis of concocted facts, the F.I.R. was lodged by the father of the deceased and roped in the entire family of the applicant.