Smt. Shalu And Another vs State Of U.P.
2011 Latest Caselaw 2355 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 16267 of 2011
 

 
Petitioner :- Smt. Shalu And Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Sushil Kumar Pandey
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Arvind Kumar Tripathi,J.

Heard learned counsel for the applicants, learned AGA and perused the record.

It is contended by the learned counsel for the applicants that the applicants are ladies  and  have  been falsely implicated in this case along with other co accused. Even if prosecution version is admitted, according to the First Information Report firing was made by co accused  Amresh, Dhanpal and Remesh after firing upon the deceased Karmchandra, his body was thrown from the roof by them. Hence, according to the post mortem report, the  cause of death was due to fire arm injury and  one head injury which was due to falling from roof. General allegation was made against the applicants that subsequently ladies assaulted with lathi and danda.  It is further contended that the applicants are   in jail since  27.4.2011, therefore,  in the aforesaid facts and circumstances, the applicants are  entitled for bail.

Learned AGA opposed the aforesaid prayer. 

Considering the submissions of learned counsel for the parties,  without expressing any opinion on the merits of the case, I consider it a fit case for bail.

Let the applicants Smt. Shalu and  Smt. Gulshan  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 in case crime no. 190 of 2011, under sections 147, 148, 149, 364, 302, 201, 120-B, 504 and 506 IPC and  3 (2) 5  S.C. Act, P.S. Bhopa, District Muzaffarnagar.

Order Date :- 27.6.2011

Gss