- (1.) THIS is first bail application for grant of bail moved on behalf of the applicant Ram Het, who is involved in case crime no. C -539 of 2012 under section 498A,304B IPC and under section 3/4 Dowry Prohibition Act, P.S. Phardhan, District Lakhimpur Kheri.
(2.) HEARD learned counsel for the applicant and learned Additional Government Advocate.
(3.) PERUSED the FIR and other relevant papers filed in support of the bail application. It has been submitted by the learned counsel for the applicant that applicant is the husband of the deceased. The deceased committed suicide on 17.9.2012 on account of mental depression due to death of her parents. The father of the deceased had died earlier and her mother also died 20 days before from the date of the alleged incident. It is also submitted that the matter was reported by the applicant to the police in regard to the death of his wife on 19.9.2012. The inquest was prepared by the police on 19.9.2012.The post mortem of the deceased was also conducted by the Doctor in District Hospital Lakhimpur Kheri on the same day. Thereafter the cremation of dead body of the deceased was taken place. It is also submitted that there was no demand as alleged by the informant. It has also came in the evidence of statement of informant Panchoo that brother of deceased Vimal was residing with the deceased after death of his parents. The brother of father of deceased with intent to put pressure to unlawful demand, lodged an FIR on 26.7.2013, after moving the application under section 156 (3) Cr.P.C. on 5.11.2012.;