Allahabad High Court
Subhawati vs State Of U.P. on 9 June, 2011
Bench: Devi Prasad Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 27 Case :- BAIL No. - 4155 of 2011 Petitioner :- Subhawati Respondent :- State Of U.P. Petitioner Counsel :- Santosh Kumar Srivastava Respondent Counsel :- Govt. Advocate Hon'ble Devi Prasad Singh,J.
Heard the learned counsel for the applicant, learned A.G.A. and perused record.
It has been admitted at bar that the co-accused of the case, have already been released on bail by this Court.
Accordingly, let applicant Subhawati wife of Om Prakash, be also released on bail subject to furnishing of two sureties of Rs.20,000/- each and a personal bond of the like amount to the satisfaction of CJM concerned in Case Crime No.540/2010, under Section 147, 148, 149, 436, 307, 427, 34 IPC and Section 7 of Criminal Law Amendment Act, PS, Hanswar, District Ambedkar Nagar.
Order Date :- 9.6.2011 Rajneesh AR-PS)