Rajwati vs State Of U.P.
2016 Latest Caselaw 4402 ALL

Citation : 2016 Latest Caselaw 4402 ALL
Judgement Date : 20 July, 2016

Allahabad High Court

Rajwati vs State Of U.P. on 20 July, 2016

Bench: Abhai Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 23796 of 2016
 

 
Applicant :- Rajwati
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Brajesh Kumar Solanki
 
Counsel for Opposite Party :- G.A.
 
Hon'ble Abhai Kumar, J.

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

Accused-applicant is mother-in-law of the deceased. It is submitted by learned counsel for the accused-applicant that brother-in-law has already been granted bail by another Bench of this Court, on the basis of parity accused-applicant should be granted bail, but this Court is of considered view that parity of brother-in-law can not be granted to mother-in-law.

Deceased is daughter in law and in the circumstance, a detailed counter affidavit is required from the side of State.

Learned A.G.A for the State may file counter affidavit within four weeks.

List immediately thereafter.

Order Date :- 20.7.2016

Vinod.