BRIJESH CHAND GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Rajiv Lochan Shukla, learned counsel for applicant at length and leanrned A.G.A. for State.

(2.) This third bail application has been moved by the accused-applicant for enlarging him on bail in Case Crime No.246 of 2012, under Sections 498-A , 304-B , 201 IPC and 3/4 D.P. Act, Police Station-Bankata, District-Deoria.

(3.) Learned counsel for applicant contended that Raj Kumari Devi, wife of Yogendra Prasad Gupta is mother of deceased, Pooja Gupta. FIR version is that Pooja Gupta, daughter of Informant was married to Brijesh Chand Gupta (Applicant), son of Suresh Chandra Gupta, on 01.03.2012 as per Hindu rituals. After marriage she went to her husband's house. At the time of marriage, her parents had given household goods like television, bag, almirah and jewelry etc. according to their capacity. Suresch Chandra Gupta (father-in-law), Gulabi Devi (mother-in-law), Brijesh Chand Gupta (husband), Mithilesh Chandra Gupta (elder brother of husband), and Pushpa Devi (sister of husband) complained for less dowry and demanded cash and a motorcycle. When demand was not satisfied, they started harassing deceased-Pooja. She was murdered in the night of 11.04.2012 i.e. within 40 days of marriage. Information of her death was received in the village of deceased's parents. Deceased-Pooja was cremated in the night itself, hence action against accused Suresh Chandra Gupta, Mithilesh Chandra Gupta and Smt. Pushpa Devi etc. was requested.