Israr vs The State Of U.P.
2012 Latest Caselaw 2070 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- BAIL No. - 1528 of 2012
 

 
Petitioner :- Israr
 
Respondent :- The State Of U.P.
 
Petitioner Counsel :- Mahfooz Alam,Mohammd Rizwan
 
Respondent Counsel :- Govt.Advocate,M.K.Dixit
 

 
Hon'ble Vishnu Chandra Gupta,J.

Heard the learned counsel for applicant, Sri M.K. Dixit learned counsel for the complainant, learned A.G.A. for the State and perused the material available on record.

Prayer for bail has been made by applicant-Israr, who is involved in Case Crime No. 391 of 2011, under sections 498(A)/304(B) I.P.C. and 3/4 D.P. Act, Police Station Ram Nagar, District-Barabanki.

It has been submitted by the learned counsel for the applicant that present applicant is elder brother of the husband of deceased and no specific role is assigned to him. There are general allegations against all the accused persons including present applicant. Co-accused Smt. Guddi (wife of the applicant) and Smt. Hasmatun, who is Tai of husband of the deceased, have already been granted bail by this court in Bail Nos. 666of 2012 and 8229 of 2011 respectively.

Learned A.G.A. and counsel for complainant have opposed the bail application and have submitted that all the named accused persons are residing in the same house and every named persons have been attributed the role of harassment to the deceased on account of demand of dowry.

Considering the facts and circumstances of the case and without expressing any opinion on the  merit of the case, I find it to be a fit case for bail.

Let applicant-Israr S/O Jahid Ali, R/O Village Janki Nagar, Majre Ibrahimpur, P.S. Ram Nagar, District - Barabanki, involved in aforesaid case, shall be released on bail on his furnishing personal bond with two sureties of like amount to the satisfaction of the court concerned.

Order Date :- 22.5.2012

S. Kumar