RAJESH CHANDRA, J. - (1.) HEARD learned Counsel for the applicant, learned A.G.A. for the State and perused the re ­cord. It is alleged that complainants daugh ­ter Smt. Rekha was being harassed and teased on account of demand of dowry as a result of which she administered some poi ­son to her child aged about 2-1/2 years and also consumed the same and thus commit ­ting suicide.
(2.) THE learned A.G.A. argued that the husband was having illicit relation with his sister in law and was also demanding dowry and as a result of this harassment Smt. Rekha committed suicide. The learned Counsel for the appli ­cant on the other hand argued that the ap ­plicant is the elder brother of the husband and is not having any connection with any demand of dowry. He is having his sepa ­rate living. Moreover, it has not been ex ­plained in the F.I.R. or in the statement un ­der section 161 Cr.P.C. as to what being demanded in the dowry. It was also argued that it appears to be a case of some marital discord between the husband and wife and the applicant has been implicated falsely in the case.
(3.) I considered over the matter. The applicant is the elder brother of the hus ­band and is not the beneficiary of any de ­mand of dowry, I feel that a case for bail is made out.;