Guddu @ Dharmendra vs The State Of U.P.
2013 Latest Caselaw 6794 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 6826 of 2013
 

 
Applicant :- Guddu @ Dharmendra
 
Opposite Party :- The State Of U.P.
 
Counsel for Applicant :- Subodh Kumar Shukla
 
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 husband of the deceased. The deceased died on 17.3.2012, its information has been given by the first informant to the police station on 17.3.2012 at 10.30 P.M., on that information the inquest report was prepared on 18.3.2012 in which the first informant is eye witness. He did not make any allegation with regard to the demand of dowry and subjecting the deceased to cruelty. After completing the proceedings of the inquest the post mortem examination was done, thereafter her dead body was cremated. After cremation of the dead body the FIR has been lodged on 19.3.2012 at 11.00 P.M. making the allegation of demand of dowry and subjecting the deceased to cruelty. According to the post mortem examination report the deceased has died due to hanging. 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 Guggu @ Dharmendra involved in case crime no.  87 of 2012 under Section 498-A, 304-B, 302 I.P.C. and section 3/4 D.P. Act, P.S.  Biswan, District  Sitapur 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