Smt.Vimal Devi vs State Of U.P.
2013 Latest Caselaw 6722 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 6557 of 2013
 

 
Applicant :- Smt.Vimal Devi
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Tribhuban Narain Singh,Tufal Ahmad
 
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 the applicant is  mother-in-law of the deceased. She is woman, aged about 64 years. According to post mortem examination report the deceased has not sustained any injury. The viscera was preserved to ascertain the cause of death. The viscera report has been received. The case of the applicant is distinguishable with the case of other co-accused person. The applicant is not having any criminal antecedent. 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 Smt. Vimla Devi involved in case crime no.  101 of 2013 under Sections 498A, 304-B I.P.C. and section 3/4 D.P. Act, P.S. Thangaon, District  Sitapur be released on bail on her 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 she shall report to the court of C.J.M. concerned in the first week of each month to show her 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 :- 29.10.2013

RPD