Krishna Kumar, J. - (1.) The applicant Rajoo alias Ram Nath Singh involved in case crime No. 248 of 1999 under Sections 498-A/304-B. IPC and 3/4 Dowry Prohibition Act. P.S. Ghatampur. District Kanpur Nagar prays for bail.
(2.) The applicant is husband of Smt. Seema Devi who died within seven years of marriage. According to the first information report there was dowry demand harassment and torture. The death was caused by burn injuries on 16-5-1999.
(3.) Learned Counsel for the applicant contended that the FIR has been lodged will incorrect facts only to explain the delay. The occurrence took place on 16-5-1999 but the report was lodged on 29-5-1999. No report was actually lodged at the police station rather an application was sent to S.P. Kanpur Dehat and on the order of the S.P. Kanpur Dehat a case was registered even if application is taken into consideration it was sent on 11-5-1999. This application was sent from Maharashtra while from the inquest report it is clear that the mother of the deceased was present at that time. From the inquest report it is clear that the information was given to the Police Station by one Sri Ram Pratap Singh who was ex-pradhan of the village.;