- (1.) Sri Ashish Srivastava, learned Advocate has filed parcha on behalf of the complainant, be taken on record. Heard learned Counsel for the applicant, learned Counsel for the complainant, learned A.G.A. for the State and perused the record.
(2.) Learned Counsel for the applicant has argued that the applicant is innocent and has been falsely implicated in this case. The marriage of the deceased and the applicant was solemnized in the year 2010. It is further argued that the victim was pressuring the applicant again and again not to live jointly and when her demand has not been considered, she committed suicide. He further submitted that general allegations of demands of dowry and maltreatment of the deceased in her matrimonial home for non fulfillment of dowry demands have been made against the applicant. He has further argued that no offence as alleged by the prosecution has been committed by the applicant and with a view to harass him, the present prosecution has been launched against him by cooking up absolutely a false and highly unbelievable story. He has further argued that the applicant has no criminal history and is languishing in jail since 30.3.2013.
(3.) Learned A.G.A. as well as learned Counsel for the complainant have opposed the prayer for bail and argued that the applicant is the husband of the deceased and their marriage was solemnized in the year 2010. Thereafter, due to demand of dowry she was subjected to cruel treatment and ultimately she was done to death. They further submit that the deceased had died an unnatural death within 3 years of her marriage. They further submit that according to the post-mortem report the cause of death has been shown to be asphyxia as a result of ante mortem hanging. They further submit that as per the post-mortem report, apart from the ligature mark, one contusion and sings of ante mortem hanging were found on the neck. The post-mortem report fully corroborates the prosecution case. They further submit that the applicant being the husband was responsible for the safe custody of his wife. Considering the facts and circumstances of the case, without expressing any opinion on the merits of the case, I do not find it a fit case for bail. Consequently, the prayer for bail is declined and the bail application is rejected.;