Ram Rang Mukkey vs State Of U.P.
2013 Latest Caselaw 6718 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 6554 of 2013
 

 
Applicant :- Ram Rang Mukkey
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Pawan Kumar Misra
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

Heard learned counsel for the applicant and the learned A.G.A.

It is submitted by learned counsel for the applicant that applicant is father-in-law of the deceased. The FIR has been lodged after one-one half years  of the incident on 27.7.2013 at 1.30 P.M. in respect of the incident allegedly occurred on 8.6.2013 at 8.00 P.M. The cause of death could  not be ascertained, hence viscera was preserved. In viscera Aluminium Phosphide was found. The case of the applicant is distinguishable with the case of husband of the deceased. The applicant is in jail since August 17, 2013. Therefore, the applicant may be released on bail.

After considering the facts, circumstances of the case and the submissions made by the learned counsel for the applicant and without entering into the merits of the case, the applicant is entitled to be released on bail.

Let the applicant Ram Rang @ Mukkey involved in case crime no. 733 of 2013 under Sections 498-A, 304B I.P.C. and section 3/4 D.P. Act, P.S. Ikauna, District  Shravasti be released on bail on his furnishing a personal bond and two heavy sureties to the satisfaction of the Court concerned with the following 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 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 :- 29.10.2013

RPD