Dhulli @ Sant Ram vs State Of U.P.
2014 Latest Caselaw 5403 ALL

Citation : 2014 Latest Caselaw 5403 ALL
Judgement Date : 29 August, 2014

Allahabad High Court

Dhulli @ Sant Ram vs State Of U.P. on 29 August, 2014

Bench: Ravindra Singh




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

Reserved.
 
Bail No. 6746 of 2013
 
Dhulli @ Sant Ram Vs. State of U.P.
 

 
Hon. Ravindra Singh, J.

This is second bail application moved on behalf of the applicant Dhulli @ Sant Ram. The Criminal Misc. First Bail Application No. 279 (B) of 2013 has been rejected as not pressed by this court on 23.5.2013.

It is contended by learned counsel for the applicant that the applicant is in jail since since 18.6.2011. The FIR against him has been lodged by Molhey on 14.8.2011 at 9.20 A.M. In respect of the incident allegedly occurred on 14.8.2011 at about 6.00 A.M. Alleging therein that the applicant is son-in-law of the fist informant had gone to his in-laws house on 13.8.2011. In the morning on 14.8.2011 at about 6.00 A.M. He caused injury to his wife by using the Banka blows. Due to injuries caused by him the fingers of the right and left and were imputed. According to the medical examination report the injured had sustained eight injuries. According to the X-ray report nothing abnormal was detected in the injury of the head but there was fracture of lower end of femur bone and fracture of upper right fore arm. But according to the medical examination report there was imputation of some fingers and the applicant is not having any criminal antecedent, no motive has been attributed to the applicant of causing the injuries to his wife. In case the applicant is released on ball he may not temper with the evidence.

Considering the nature of the injuries and period of the detention, the applicant is entitled for bail.

Let the applicant Dhulli @ Sant Ram convicted in case crime No. 162 of 2011 under Sections 324, 326 I.P.C., P.S. Biswan, District Sitapur be released on bail on his furnishing a personal bond and two heavy sureties each in the like amount to the satisfaction of the court concerned.

However, it is further directed that trial of the applicant in the above mentioned case shall be expedited by the trial court without granting any unnecessary to either of the side.

Accordingly, this application is disposed of.

Dt: 29.08.2014

RPD