- (1.) RAVINDRA Singh, J. This bail application has been filed by the applicant Satyaveer Singh with a prayer that he may be released on bail in case crime No. 414 of 2007 under sections 498-A and 304-B IPC and 3/4 D. P. Act, P. S. Sadabad, District Hathras.
(2.) HEARD learned Counsel for the applicant, learned A. G. A. for the State of U. P. and Sri Imran Ullah, learned Counsel for the complainant. From the perusal of the record it appears that in the present case FIR has been lodged by Udai Bhan on 28. 7. 2007 at 10. 30 A. M. In respect of the incident which had occurred on 22. 7. 2007, the distance of the police station concerned was about 13 kilometres from the alleged place of occur-"rence. In this case the marriage of the deceased Pinki was solemnized on 23. 6. 2005 with co-accused Arun Kumar, the son of the applicant. The in-laws of the deceased were demanding Rs. Two lacs other than the articles given in the marriage for which the deceased was subjected to cruelty by the applicant and other co-accused persons. The husband of the deceased was serving, when he used to come to his house on leave, he was also beating the deceased and demanding the money for which the first informant and another made an attempt to persuade the in-laws of the deceased not to harass her. On 22. 7. 2007 the first informant received a telephonic message sent by the villagers of village Kanjauli that the deceased was killed by the applicant and other co-accused persons and she was set on fire. Anil, son of the applicant was also beating and he was detained in a room. When the brother of the first informant, his brother-in-law Yuvraj Singh, Vijendra Singh and Mahendra Singh came to the place of occurrence, they were apprised by Anil that deceased was beaten by Arun Kumar by using Belan blow, she was caught hold by co-accused Saroj, wife of the applicant and Arvind, the Dewar of the deceased and kerosene oil was poured by the applicant, thereafter she was set on fire by the co-accused Arun Kumar. According to the post-mortem examination report the deceased has sustained two superfluous too deep burn Injuries all over the body (100% burn ). The death of the deceased was unnatural, active role of pouring the kerosene oil on the person of the deceased has been assigned to the applicant. The deceased has been killed due to non-fulfilment of the demand of dowry for which she was subjected to cruelty continuously. No case for bail is made out. The prayer for bail is refused. Accordingly this application is rejected. Application Rejected. .;