Smt. Sarla Devi vs State Of U.P.
2016 Latest Caselaw 3399 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 14975 of 2016
 

 
Applicant :- Smt. Sarla Devi
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Bal Ram Gupta
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Pankaj Mithal,J.

Heard Sri  Bal Ram Gupta, learned counsel for the applicant and the learned AGA for the State.

The FIR is against five persons and it is alleged that the victim Smt. Archana Singh going in the village was dragged by the accused by putting a loop of the rope which resulted in her strangulation.The role assigned to the applicant is the same as assigned to the one Saheb Singh who has been enlarged on bail vide order dated 8.3.2016 passed by this Court. 

In view of the above, let the applicant Smt. Sarla Devi involved in Case Crime No. 469 of 2014 under Section 147 and 302 IPC  P.S. Ajeetmal, District Auraiya also be released on bail on parity on her furnishing a personal bond with two sureties each in the like amount to the satisfaction of the court concerned  subject to the following conditions:-

1. The applicant shall attend and co-operate in the the trial pending before the court concerned on every date fixed after release unless specifically exempted.

2. He will not temper with the evidence/witnesses and co-operate with the trial. 

3. He will not indulge in any illegal activities during the bail period.

The trial court before accepting the personal bond of the applicant shall record the photograph of the applicant and her proof of identity for verification, if necessary on future dates when the applicant appears in court.  

The identity, status and residence proof of the sureties be verified by the authorities concerned before they are accepted.

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

Order Date :- 6.6.2016

SKS