Ravindra Singh, J. - (1.) Heard Sri Rajiv Sisodia learned counsel for the applicant, Sri Dinesh Kumar, counsel for the complainant and the learned A.G.A.
(2.) The applicant has applied for bail in Case Crime No. 245-C of 2005, P.S. Kotwali Dehat District Bijnor.
(3.) From the perusal of the record, it reveals that the applicant is the husband of the injured Smt. Pallavi, whose marriage was solemnised with her on 25.11.2003. The injured was subjected to cruelty by the applicant and other co-accused persons with a view to fulfil the demand of Pulsar Motor cycle and Rs. 50,0007- and there was a demand of some ornament of gold for the Jethani of the injured. The injured conveyed all these things to her father. The first informant and other persons tried to persuade the in-laws of the injured but they were not satisfied. The injured was subjected to cruelty continuously. The injured had written some letters to her father mentioning therein that she was subjected to cruelty to fulfil the demand of dowry. Thereafter on 8.4.2005, when the applicant and other persons told that the demand of dowry will not be fulfilled, so the injured was detained in a room, where she was beaten by the Danda, Kicks and fists by the applicant and other co-accuse persons at about 12.30 P.M. Thereafter, the injured was caught hold by the co-accused Shambhu Dayal , Luxmi Kant and Krishna Kant to commit the murder and the applicant and co-accused Renu tied her neck but at the persuasion of the injured , she was not murdered. The applicant and other co-accused came to the house of the first informant by bringing her in injured condition, after seeing her condition, all shocked. Again the aforesaid demand of dowry was made with the threatening that in case the demand of dowry is not fulfilled, the injured will be killed. Then the first informant made hue and cry . He was also beaten by kicks and fists by the applicants and others. Some independent witnesses namely Daya Swaroop, Sanjai Kumar and Virendra Singh came at the place of occurrence , then the applicant and other co-accused persons ran away from there. The injured was taken to the hospital and medical aid was provided to her but F.I.R. was not lodged by the police. Thereafter, the F.I.R. was lodged in pursuance of the order passed by the learned A.C.J.M., Nagina, District Bijnor under Section 156(3) Cr.P.C. The medical examination report shows that the injured has received 7 injuries, in which injury Nos. 1 & 2 were on the neck.;