HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 11 Case :- BAIL No. - 11354 of 2015 Applicant :- Ramdeen And Another Opposite Party :- State Of U.P. Counsel for Applicant :- Sunil Kumar Singh Counsel for Opposite Party :- Govt. Advocate Hon'ble Bachchoo Lal,J.
Heard learned counsel for the applicants, learned A.G.A and perused the record.
Learned counsel for the applicants submits that the applicants are father-in-law and mother-in-law of the deceased. There was no dispute of demand of dowry. The applicants have not harassed or tortured to the deceased. It has further been submitted that there is general allegation against the applicants. No specific role has been assigned to the applicants. It has further been submitted that in postmortem report the cause of the death of the deceased could not ascertained, therefore, viscera was preserved. There is no viscera report on the record. The applicants are old person and at the time of the alleged incident the applicants were living separate from the deceased and her husband. It has further been submitted that the case of the applicants is distinguishable from the case of the husband of the deceased. There is no criminal history of the applicants and are in jail since 19.9 .2015.
Per contra, learned A.G.A has opposed the prayer for bail.
Considering the facts and circumstances of the case, without expressing any opinion on the merits of the case, I find it a fit case for bail.
Let the applicants Ramdeen and Ram Devi involved in Case Crime No. 307 of 2015, under Sections 498A, 304B, IPC and 3/4 D.P. Act, P.S. Kotwali Dehat, District Hardoi be released on bail on their furnishing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned with the following conditions:-
1. The applicants will not tamper with the evidences.
2. The applicants will not pressurize/intimidate the prosecution witnesses and co-operate with the trial.
3. The applicants will appear on each and every date fixed by the trial court unless personal appearance is exempted by the court concerned.
In case of breach of any conditions mentioned above, the trial court shall at liberty to cancel the bail of the applicants.
Order Date :- 17.12.2015 A.