Ramjeet vs State Of U.P.
2013 Latest Caselaw 7152 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 47
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 13573 of 2013
 

 
Applicant :- Ramjeet
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sharad Kumar Srivastava
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Virendra Vikram Singh,J.

Heard learned counsel for the applicant, learned Additional Government Advocate and perused  the record.

It has been argued that the applicant was married with the deceased 9 years back as it is evident from the statement of the eye witness Km. Komal, own daughter of the applicant that the applicant abused and threatened to assault his wife in the day and in the same evening her mother Urmila committed suicide. It has been argued that the act of the applicant can nowhere be taken to be the abetment. 

Learned AGA opposed the prayer for bail.

Having considered the facts and circumstances of the case, nature of offence and the evidence available without recording any finding on merit, I am of the opinion that a fit case for bail is made out.

Let the applicant Ramjeet be enlarged on bail on his furnishing a personal bond and two sureties each in the like amount to the satisfaction of the court concerned in Case Crime No. 229 of 2012, under Sections 306, IPC, Police Station Malwan, District Fatehpur.

Order Date :- 27.11.2013

T. Sinha