Dr. Sushil Kumar Chaudhary vs State Of U.P.
2011 Latest Caselaw 1459 ALL

Citation : 2011 Latest Caselaw 1459 ALL
Judgement Date : 2 May, 2011

Allahabad High Court

Dr. Sushil Kumar Chaudhary vs State Of U.P. on 2 May, 2011

Bench: Ashwani Kumar Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 

 
Case :- BAIL No. - 4605 of 2010
 

 
Petitioner :- Dr. Sushil Kumar Chaudhary
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- R.N. Yadav,Mukul Rakesh
 
Respondent Counsel :- Govt. Advocate,N.K. Singh,Rajesh Kumar,Ram Kumar Yadav
 

 
Hon'ble Ashwani Kumar Singh,J.

Heard learned counsel for the applicant, learned State Counsel and perused the F.I.R. and other relevant papers filed in support of the bail application.

The applicant is husband of the deceased. There are allegations of demand of dowry against the applicant and other members of the family. There is evidence against the accused with regard to demand of dowry as well as cruelty in the F.I.R.

Considering the facts and circumstances of the case, without expressing any view on the merits of the case, I do not find it to be a fit case for releasing the applicant on bail. Accordingly, the bail application is rejected.

Order Date :- 2.5.2011

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