Vijay Kumar vs State Of U.P.
2014 Latest Caselaw 8329 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 54
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 34418 of 2014
 

 
Applicant :- Vijay Kumar
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Jai Narian
 
Counsel for Opposite Party :- Govt.Advocate
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Jai Narain, learned counsel for the applicant and Sri Nitin Srivastava, learned AGA for the State and perused the record.

It has been submitted by the learned counsel for the applicant that the deceased died at her parental house. The applicant had gone to bring her wife back to his home with a healthy atmosphere with his wife and family members. He never demanded for dowry nor he killed his wife with sharp edged weapon as alleged. There were already some property dispute between their family members and his father-in-law. The applicant has been falsely implicated in the present case.

Learned AGA opposed the prayer for bail. He submitted that the presence of the applicant at the parental house of his wife (deceased) is admitted. The submission made by the applicant is only to save his skin but, in fact, he has assaulted her wife with caused injury with sharp edged weapon, as such he is not to be enlarged on bail.

Without expressing any opinion on the merits of the case and considering the submissions advanced, I find that no good ground is made out for enlarging the applicant on bail.

The bail application of the applicant Vijay Kumar, son of Mahraj Singh, involved in Case Crime No. 70 of 2014, under Section 304 B, 498-A, 302 IPC and 3/4 Dowry Prohibition Act, Police station - Fariha, district Firozabad is, accordingly, rejected.

Order Date :- 12.11.2014

SKS