Sundar Singh vs State Of U.P.
2013 Latest Caselaw 2389 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 416 of 2013
 

 
Petitioner :- Sundar Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Dhirendra Singh
 
Respondent Counsel :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicant, learned A.G.A. for the State of U.P. and perused the record.

It is contended by learned counsel for the applicant that the deceased was mother of two children. The allegation against the applicant is that he was harassing the deceased by taking the liquor. According to the medical examination report the deceased has sustained ligature mark and cause of death was hanging. There is no other evidence to show that the deceased was abetted by the applicant to commit suicide.

In view of the facts and circumstances of the case and submissions made by learned counsel for the applicant and without expressing any opinion on the merits of the case, the applicant is entitled to be released on bail.

Let the applicant Sunder Singh involved in case crime No. 295 of 2012 under section 306 I.P.C., P.S. Mill Area, District Raibareli be released on bail on his furnishing personal bond and two heavy sureties to the satisfaction of the court concerned with the followings conditions:

*That the applicant shall not tamper with the evidence.

**That he shall report to the court of C.J.M. concerned in the first week of the each month to show his good conduct and behaviour till the conclusion of the trial.

In case of default in any of the above mentioned conditions, the bail granted to the applicant shall be deemed cancelled and he shall be taken into custody forthwith.

Order Date :- 20.5.2013

RPD