Smt.Nandini vs State Of U.P.
2013 Latest Caselaw 2431 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- BAIL No. - 395 of 2013
 

 
Petitioner :- Smt.Nandini
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Avinash Singh,K N Mishra
 
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 applicant is  Jethani of the deceased. The marriage of the deceased was solemnized  in the year 1999. According to the medical examination report  the deceased has committed suicide by way of hanging. The case of the applicant is distinguishable with the  case of other co-accused persons. The applicant is in jail since 11.10.2012.

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 Smt. Nandini involved in case crime No. 342 of 2012 under section 306 I.P.C., P.S. Bisheshwarganj, District Bahraich be released on bail on her 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 she 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 she shall be taken into custody forthwith.

Order Date :- 20.5.2013

RPD