Ramesh vs State Of U.P.
2013 Latest Caselaw 1899 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 8
 

 
Case :- BAIL No. - 2665 of 2013
 

 
Petitioner :- Ramesh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- J.K.Verma
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Vishnu Chandra Gupta,J.

Applicant is involved and detained in case crime no.200/2012 under sections 498A,304B,302 IPC and 3/4 D.P.Act, P.S. Hargon,District Sitapur. 

Heard learned counsel for the applicant and learned Additional Government Advocate.

Perused the FIR and other relevant papers filed in support of the bail application.

The applicant is the husband of the deceased Rinki. Her death occurred  within seven years from the date of marriage on account of demand of dowry. The death was unnatural. There was no plausible explanation about her death. Moreover, a plea has been taken  by the learned counsel for the applicant that  father of the deceased wrote a letter on 6.6.2012 indicating therein  that his daughter  committed  suicide and nobody was responsible for  her death. On the next day i.e. 7.6.2012, brother and  mother of deceased lodged FIR. Inquest was prepared,  but none of the family members of the applicant were present at the time of inquest. 

Considering the facts and circumstances of the case and also keeping in view the fact that letter written by the father of the deceased  is not the form part of the investigation, of which no benefit can be granted to the applicant, I do not find a fit case for bail.

Accordingly, the application for bail is rejected.

Order Date :- 9.5.2013

GSY