Shiv Shankar & Another vs State Of U.P.
2013 Latest Caselaw 6769 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 6903 of 2013
 

 
Applicant :- Shiv Shankar & Another
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Dinesh Kumar Chaudhary
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ravindra Singh,J.

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

It is submitted by learned counsel for the applicants that the applicants are father-in-law and mother-in-law of the deceased. The deceased has committed suicide by putting herself on fire. There is no other credible evidence that the deceased was abated by the applicant to commit suicide. The marriage of the deceased was solemnized about nine years prior the alleged incident with the son of the applicants.Therefore, the applicants may be released on bail.

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

Let the applicants Shiv Shankar and Smt. Dhaupala involved in case crime no. 364 of 2013 under Sections 306 I.P.C., P.S.  Harraiya, District Balrampur be released on bail on  their furnishing a personal bond and two heavy sureties to the satisfaction of the Court concerned with the following conditions:

*That the applicants shall not tamper with the evidence.

*That they shall report to the court of C.J.M. concerned in the first week of each month to show their 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 applicants shall be deemed cancelled and they shall be taken into custody forthwith.

Order Date :- 30.10.2013

RPD