- (1.) Heard learned counsel for the applicant, the learned A.G.A. for the State and perused the record.
(2.) The present bail application has been filed by the applicant in case crime No. 685 of 2015, under Sections 498-A, 304-B I.P.C. and 3/4 D.P. Act, police station Bisalpur, District-Pilibhit with the prayer to enlarge him on bail.
(3.) Learned counsel for the applicant submits that the applicant is father-in-law of the deceased. There was no dispute of demand of dowry. The applicant has not harassed or tortured the deceased. It has further been submitted that there is general allegation against the applicant, no specific role has been assigned to the applicant. In the postmortem report, the cause of death could not be ascertained, therefore, viscera was preserved. There is no viscera report on record. The deceased has committed suicide herself. The applicant has no concern with the alleged incident and has falsely been implicated in the present case. There is no criminal history of the applicant and is in jail since 21.4.2015.;