Hari Ram vs State Of U.P.
2013 Latest Caselaw 3350 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- BAIL No. - 3680 of 2013
 

 
Applicant :- Hari Ram
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ashutosh Singh
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Devendra Kumar Upadhyaya,J.

Heard Sri Ashutosh Singh, learned counsel appearing for the applicant and the learned Government Advocate.

This is an application seeking bail moved by the applicant Hari Ram, who is alleged to be involved in Case Crime No.932 of 2012 under Sections 498A/304B/316 I.P.C. and Section 3/4 Dowry Prohibition Act, Police Station Kotwali Dehat, District Balrampur.

Learned counsel for the applicant has submitted that in the first information report lodged in respect of the crime concerned, no specific role has been assigned to the applicant, rather all the three accused have been named with general allegations.  He has also stated that the deceased Smt. Gudda Devi had some dispute with her husband.

Learned counsel for the applicant has also relied upon the order dated 04.6.2013 passed by this court in Criminal Misc. Case No.3236(B) of 2013 whereby the co-accused Smt. Kanti, who is wife of the applicant, has been granted bail.

Learned Government Advocate has opposed the plea of bail.

Considering the facts and circumstances of the case and also taking note of the fact that the co-accused Smt. Kanti has been granted bail, I find that the applicant who is aged about 70 years of age, is entitled to bail.

Accordingly, the application for bail is allowed.

Let the applicant Hari Ram be released on bail on his furnishing a personal bond and two sureties, each in the like amount, to the satisfaction of the court concerned.

Order Date :- 20.6.2013

A.Nigam