Smt. Pushpa vs State Of U.P.
2015 Latest Caselaw 3523 ALL

Citation : 2015 Latest Caselaw 3523 ALL
Judgement Date : 28 October, 2015

Allahabad High Court

Smt. Pushpa vs State Of U.P. on 28 October, 2015

Bench: Rajesh Dayal Khare




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 38304 of 2015
 

 
Applicant :- Smt. Pushpa
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Utkarsh Pandey
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Rajesh Dayal Khare,J.

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

It is contended by the learned counsel for the applicant that the applicant is the mother of the boy with whom victim had gone away. It is also contended that the applicant has been falsely implicated in this case due to ulterior motive. It is next contended that there are no chances of the applicant of fleeing away from the judicial process or tampering with the prosecution evidence. It is further contended that the applicant is in jail since 3.7.2015 and if she is released on bail, she will not misuse the liberty of bail.

Learned A.G.A. has opposed the prayer for bail.

Perused the first information report as well as averments made in the application..

Without expressing any opinion on the merits of the case and considering the facts and circumstances of the case, let the applicant Smt. Pushpa involved in case crime no. 486 of 2014 under Section 363, 366 IPC police station Kotwali district Jhansi be released on bail on her furnishing a personal bond and two local sureties each in the like amount to the satisfaction of court concerned.

Order Date :- 28.10.2015

Ashish