B.A.ZAIDI, J. - (1.) APPLICANT Dr. Wasim Ahmad has come to this Court for bail in Case Crime No. 31 of 2007 under section 306 IPC Police Station Gaur District Basti.
(2.) HEARD Sri Vivek Prasad Mathur, learned Counsel for the applicant and Sri S.D. Tripathi, Addl. Government Advocate for the State. The applicant became very friendly with, the family of deceased git1 Meera aged about 22 years. He developed intimacy with the deceased girl and was enjoying regular physical relationship with her, but from the facts and circumstances it appears that the girl became pregnant and insisted on sol ­emnisation of marriage. He backed out.
(3.) IT is not clear whether accused had caused her death to get rid of her, or she committed suicide, due to frustration or due to denial and delaying tactics of the accused, in getting married. Though the charge -sheet has been given, by the Inves ­tigating Officer under section 306 IPC and, in the opinion of the Investigating Officer, the girl committed suicide, which becomes evident from the fact, that she laid on the track and was run over by the train.;