AJAY SINGH Vs. STATE

JUDGEMENT

(1.) ORDER :- Mr. Goni is permitted to file objections to the bail application in Court, which are taken on record.

(2.) Heard learned counsel for the parties and have gone through the records of the case.

(3.) Facts which are not in dispute are that deceased Aparna was married to the petitioner on 21-1-1996, no dowry was taken by the petitioner at the time of his marriage. According to learned counsel for the petitioner, it was a marriage without dowry and according to Mr. Goni dowry was not accepted with an ulterior motive, as father of the deceased was working at the time of marriage in the State Police as Deputy Inspector General of Police.