Ram Chet Verma And Another vs State Of U.P.
2012 Latest Caselaw 2285 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- BAIL No. - 3500 of 2012
 

 
Petitioner :- Ram Chet Verma And Another
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Smt.Sarojini Bala
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ajai Lamba,J. 

1.     Counter affidavit has been filed and taken on record.

2.     Applicants Ram Chet Verma and Smt. Kalawati Verma pray for bail in Case Crime No.  202 of 2012 under Sections 302/506 I.P.C. Police Station Poora Qalandar, District Faizabad.

3.     Learned counsel appearing for the petitioners contends that the petitioners have not been ascribed any injury on the person of deceased Mukesh.  As per allegations in the F.I.R., there was a skirmish amongst the children, on account of which co-accused Prabhat Kumar/non-applicant fired at Mukesh Kumar, deceased.  He further contends that the allegations against the petitioners are that the petitioners alongwith the main accused Prabhat Kumar were going, when they saw Mukesh.  Mukesh was passing by their house, whereupon the three accused, on account of dispute amongst the children, said that we have opportunity today to kill Mukesh, whereupon Prabhat Kumar fired.  It is also contended that investigation has already been completed and there is no chance of the petitioners influencing the enquiry, and conclusion of trial is likely to take a considerable time.

4.     Learned counsel appearing for the respondent-State does not dispute the fact that no injury has been ascribed to the petitioners.  Main accused is Prabhat Kumar.  The cause of incident is a dispute amongst the children. 

5.     I have considered the contention of the learned counsel for parties and gone through the record.

6.     Considering the fact that the petitioners have not been attributed any injury on the person of the deceased and investigation has been concluded as also the nature of incident, this application for bail of applicants Ram Chet Verma and Smt. Kalawati Verma is allowed.

7.     Bail to the satisfaction of the Court concerned.

Order Date :- 29.5.2012

A.Nigam