Harish Chandra vs State Of U.P.
2013 Latest Caselaw 6787 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 6698 of 2013
 

 
Applicant :- Harish Chandra
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Bhola Singh Patel,Pravin Kumar Verma
 
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  Dewar of the deceased. He was having no concerned with the demand of dowry and subjecting the deceased to cruelty. The marriage of the deceased was solemnized about one year prior the alleged incident. The deceased has died due to hanging. The case of the applicant is distinguishable with the case of other co-accused persons. 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 Harish Chandra involved in case crime no. 217 of 2013 under Section s 498-A, 304-B I.P.C. and section 3/4 D.P. Act, P.S. Chinhat, District  Lucknow 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 :- 30.10.2013

RPD