RAHUL YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution. Petitioner has been made accused for the offence under Sections 304(B)/34 of the Indian Penal Code, in connection with Gumla P.S. Case No. 80 of 2010, corresponding to G.R. Case No. 251 of 2010 (S. T. No. 260 of 2010).

(2.) There is allegation against the petitioner, who is husband of the deceased, to have subjected the deceased to cruelty and torture for demand of dowry. There was a matrimonial case also in which there was a compromise and the deceased was brought to the matrimonial home, but subsequently, dowry death of the deceased was caused and the dead body was found in the matrimonial home and a bottle of poison was also found there. In the facts and circumstances of the case, I am not inclined to release the petitioner Rahul Yadav on bail.

(3.) Accordingly, the prayer for bail of the petitioner is rejected.