Soney Lal vs State Of U.P.
2016 Latest Caselaw 3912 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?sCourt No. - 51
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 17399 of 2016
 

 
Applicant :- Soney Lal
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Bharat Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

Heard learned counsel for the applicant, learned A.G.A and perused the record.

Learned counsel for the applicant submits that the applicant is father-in-law of the deceased. There was no dispute of demand of dowry. The applicant  has not harassed or tortured to the deceased. It has further been submitted that there is general allegation against the applicant. No specific role has been assigned to the applicant. It has further been submitted that eight days ago from the date of the alleged incident, wife of the applicant was died. The deceased has committed suicide herself. At the time of the cremation the father and brother of the deceased were also present. The applicant has no concern with the alleged incident. False allegation has been made against the applicant. The case of the applicant is distinguishable from the case of the husband of the deceased. There is no criminal history of the applicant and is in jail since 21.11.2015.

per contra, learned A.G.A has opposed the prayer for bail.

Considering the facts and circumstances of the case, without expressing any opinion on the merits of the case, I find it a fit case for bail.

Let the applicant Soney Lal involved in Case Crime No. 455 of 2015, under Sections 498A, 304B,201 IPC and 3/4 D.P. Act,  P.S. Ushait, District Badaun be released on bail on his  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 applicant will not tamper with the evidences.

2. The applicant will not pressurize/intimidate the prosecution witnesses and co-operate with the trial.

3. The applicant 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 applicant.

Order Date :- 6.7.2016/A.