- (1.) HEARD learned counsel for the applicant, learned A.G.A. for the State and perused the F.I.R. and other relevant documents on record. Applicant is involved in Case Crime No. 367 of 2012, under Sections 498-A, 304-B IPC and 3/4 of D.P.Act, Police Station-Dhaurahra, District-Lakhimpur Kheri.
(2.) IT is contended by learned counsel for the applicant that applicant is brother- in-law of deceased. Only general allegation of demand of dowry has been made against the applicant and co-accused Smt. Poonam Devi has been enlarged on bail by this Court vide order dated 29.01.2013 passed in Crl. Misc. Case No. 524 of 2013. There has been a partition and applicant was living separately from the deceased. The applicant has been falsely implicated in this case and is languishing in jail since 18.07.2012 with no criminal history. Learned A.G.A. has, however, opposed the prayer for bail but he has not disputed the above contention made by the learned counsel for the applicant.
(3.) CONSIDERING the facts and circumstances of the case, perusing the record and considering the nature of allegations, arguments advanced by the learned counsel for the parties and without expressing any opinion on the merit of the case, I find it to be a fit case for bail.;