- (1.) Heard Sri P.C. Pathak, learned counsel for the applicants, learned A.G.A. for the State of U.P., Sri Hari Om Khare and Sri Sipahi Lal Shukla, learned counsel of the complainant.
(2.) This application has been moved by the applicants Shrikant Mishra and Smt. Hausala Devi with a prayer that they may be released on bail in case crime No. 100 of 2011 under sections 498-A, 304-B IPC and section D.P. Act, P.S. Machhalishahr, District Jaunpur.
(3.) The brief facts of this case are that the marriage of the deceased Smt. Sunita Mishra was solemnized on 20.2.2011, thereafter the demand of motorcycle was made by her husband, father-in-law, mother-in-law and Jath. To fulfill the aforesaid demand they were subjected the deceased to cruelty. In the evening on 4.3.2011 the first informant got the information that the deceased was subjected to cruelty by her in-laws due to non fulfillment of demand of dowry and at about 3.00 P.M. she has been killed by her in-laws. On that information the first informant came to the place of occurrence and saw the dead body lying at the house of her husband. He lodged the FIR on 5.3.2011 at 0.25 A.M. According to the post-mortem examination the deceased has not sustained any ante-mortem injury. The cause of death could not be ascertained, hence viscera was preserved. The applicants applied for bail before learned Sessions Judge, Jaunpur, who rejected the same on 7.6.2011.;