SHYAM SHANKAR TIWARI,J. - (1.) HEARD Sri Abhishek Rai, the learned counsel for the applicant and the learned AGA and perused the record.
(2.) THE accused applicant Virendra Chauhan has applied for bail in Case Crime No.970 of 2009 under sections 498A, 304B I.P.C. and Section 3/4 of the Dowry Prohibition Act, P.S. Ghoshi, district Mau. The prosecution story in brief is that the informant Kedar Chauhan married his daughter Lakshmina with accused applicant Virendra Chauhan in the year 2005. The applicant and other members of his family being not satisfied with the dowry given in marriage were demanding Rs.50,000/- from her parents and on non-fulfilment of the above dowry demand, they used to torture her frequently and ultimately on 9.6.2009 at about 1.00 p.m. they killed Lakshmina by poisoning her. The informant after getting information from someone went to the house of the accused-applicant and saw the dead body of his daughter lying there. He approached the police station and lodged the First Information Rep.ort against the applicant and three other members of his family, which was registered on Crime No.970 of 2009 under sections 498A,304B I.P.C. and Section 3/4 of the Dowry Prohibition Act, P.S. Ghoshi, district Mau.
(3.) IT is contended by the learned counsel for the applicant that the accused applicant has falsely been implicated in this case. The deceased was a student and she wanted to continue her studies further. As she became pregnant, the applicant stopped her studies and her going to school. On the date and time of the alleged incident, the applicant was not present at his residence, as he was working in his garage (shop). The deceased took some drug. The applicant brought her to District hospital, where she was declared dead. The applicant had no knowledge as to how the deceased died. He has no criminal history.;