Moti Lal vs State Of U.P.
2013 Latest Caselaw 6821 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 6975 of 2013
 

 
Applicant :- Moti Lal
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Ramakar 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 FIR of this case has been lodged on 4.5.2012 at 6.35 P.M. in respect of the incident allegedly occurred  in the night of 14/15.5.2011. According to post mortem examination report  the deceased has sustained one contusion on the mandable reason and ligature marks on the right leg and left leg. The cause of death could not be ascertained hence viscera was preserved. But till date viscera report has not been received. The applicant is in jail since 27.9.2012. The deceased has committed suicide because the applicant was having the illicit relationship with the other woman. 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 Moti Lal involved in case crime no. 221 of 2012 under Sections 498-A, 306 I.P.C., P.S. Gauriganj, District Amethi 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 :- 31.10.2013

RPD