Ghanshyam Harijan And Others vs State Of U.P.
2011 Latest Caselaw 5713 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 43
 

 
Case :- CRIMINAL APPEAL U/S 374 CR.P.C. No. - 2028 of 2011
 

 
Petitioner :- Ghanshyam Harijan And Others
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- B.R. Sharma
 
Respondent Counsel :- Govt. Advocate
 

 
Hon'ble Imtiyaz Murtaza,J.

Prayer for bail has been made on behalf of the  appellants, who have been convicted by Additional Sessions Judge, Maharajganj in S.T. No.83 of 2010 under Section 498-A I.P.C, 304-B I.P.C, 201 I.P.C and 3/4 Dowry Prohibition Act.

Heard learned counsel for the appellants and the learned A.G. A. for the State.

Perused the judgment and order of learned Sessions Judge and lower court's record Ghanshyam Harijan, appellant no.1 is the husband of deceased and no new ground for bail is made out.

Accordingly, prayer for bail of Ghanshyam Harijan, appellant no.1 is rejected.

Learned A.G.A opposed the prayer for bail.

Considering the age and relationship of Bairagi and  Smt Dela @ Dhela  in my opinion the appellants  are entitled to be released on bail.

Pending appeal appellants Bairagi and Smt Dela @ Dhela are convicted in S.T. No.83 of 2010 shall be released on bail on their  executing a personal bonds and on furnishing two sureties each in the like amount to the satisfaction of the court concerned.

Till further orders realization of fine, if any, shall also remain stayed. 

Order Date :- 14.11.2011/Shahnaz