RAVINDRA SINGH, J. - (1.) HEARD Sri Vivek Dhaka, Sri V.K. Singh and Sri M.N. Singh learned Counsel for the applicant, learned A.G.A. and Sri B.B. Paul, learned Counsel for the complainant. The learned Counsel for the complainant has filed counter affidavit on behalf of the complainant.
(2.) THIS application has been filed on behalf of the applicant Vikas with a prayer to release the applicant on bail in case crime No. 51 of 2005, under Section 498 -A and 406 I.P.C. and Section 3/4/ Dowry Prohibition Act, Kankar Khera, district Meerut. The facts in brief of the case are that the first informant Ratan Lal lodged an F.I.R. at police station Kankar Khera on 3 -2 - 2005 at 4.30 p.m. in respect of the alleged incident dated 3 -2 - 2005 which occurred at 11.00 a.m., in vicinity of mohalla Sainik Bihar, Meerut against the applicant, his mother, his maternal uncle namely Shreepal, Smt. Nirmala wife of Shreepal and Vinod, the Mausera brother of the applicant, on the basis of the following allegations.
(3.) THAT the marriage of applicant Vikas was settled with Km. Kanchan the daughter of the first informant. The engagement ceremony was solemnized on 30 -1 -2005 in which some articles as mentioned in the list, were given to the accused persons. Thereafter, it was settled that the marriage will be solemnized on 3 -2 -2005. The Barat for the same purpose was to come on 3 -2 -2005 at 6.00 p.m. from the house of the applicant but on 3 -2 - 2005 at about 11.00 a.m. some persons including the maternal uncle, maternal aunt and Mausera brother of the applicant came at the house of the complainant and asked that the mother of the applicant has told that Rs. 51,000/ - and one motorcycle may be given to them prior to arrival of the Barat. If the aforesaid demand is fulfilled, the Barat will reach otherwise not. The complainant has shown his inability to fulfill the aforesaid demand and thereafter, the first informant went to the police station and lodged the F.I.R. against the applicant and other co -accused persons on 3 -2 -2005 at about 4.30 p.m.;