Neha Parveen And Another vs State Of U.P.
2015 Latest Caselaw 927 ALL

Citation : 2015 Latest Caselaw 927 ALL
Judgement Date : 22 June, 2015

Allahabad High Court

Neha Parveen And Another vs State Of U.P. on 22 June, 2015

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Case :- CRIMINAL MISC. BAIL APPLICATION No. - 21878 of 2015
 

 
Applicant :- Neha Parveen And Another
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Zafar Abbas
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Heard learned Counsel for the applicants, learned A.G.A. and perused the record.

Learned counsel for the applicants submits that the applicants are innocent and have falsely been implicated in the present case. The marriage of the applicant no.1 Neha Parveen was not solemnized with the husband of the deceased and the applicant no.2 Sabnam @ Gudiya is not mother-in-law of the husband of the deceased. The false allegation has been made against the applicants. The applicants have no concern with the alleged offence. It has also been submitted that in cross-examination the complainant Smt. Shahjahan (PW-1) has clearly stated that she has no knowledge about the remarriage of the husband of the deceased and the deceased has not made any complaint with regard to the demand of dowry. The applicants are ladies and there is no criminal history of the applicants and applicants are in jail since 25.7.2014.

Per contra, learned A.G.A. opposed the prayer for bail.

Having given my thoughtful consideration to the submission of the learned counsel for the parties, without expressing any opinion on the merits of the case, I am of the opinion that it is a fit case for bail.

Let the applicants Neha Parveen and Sabnam @ Gudiya involved in Case Crime No. 403 of 2014, S.T. No. 1118 of 2014, under Sections 498-A, 304-B & 120-B IPC, Police Station Katghar, District Moradabad, be released on bail on their furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Court concerned with the following conditions:

1. The applicants will not tamper with the evidence.

2. The applicants will not pressurize/intimidate the prosecution witnesses and cooperate with the trial.

3. The applicants will appear on each and every date fixed by the trial court unless personal appearance is exempted by the court concerned.

In case of breach of any conditions mentioned above, the trial court shall be at liberty to cancel the bail of the applicants.

Order Date :- 22.6.2015

Jitendra