Munna Lal vs State Of U.P.
2013 Latest Caselaw 6861 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 28
 

 
Case :- BAIL No. - 7114 of 2013
 

 
Applicant :- Munna Lal
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Basant Lal,Dileep Kumar
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ravindra Singh,J.

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

From the perusal of the record it appears that the applicant is husband of the deceased. The marriage of the deceased was solemnized about six years prior the alleged incident. The deceased has died  and trial of the applicant is in progress. The witnesses of the facts have not supported the prosecution story as submitted by learned counsel for the applicant.

In such circumstances, the applicant is not entitled for bail. The prayer for bail is refused.

However, considering the submission made by learned counsel for the applicant that the witnesses of the facts have not supported the prosecution story, it is directed that the proceeding of the trial shall be expedited without granting any unnecessary adjournment to either of the side.

Accordingly this application is disposed of.

Order Date :- 31.10.2013

RPD