Virendra vs State Of U.P.
2016 Latest Caselaw 3400 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 14979 of 2016
 
Applicant :- Virendra
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Madhava Nand Shukla
 
Counsel for Opposite Party :- G.A.
 
Hon'ble Pankaj Mithal,J.

Heard Sri M.N. Shukla, learned counsel for the applicant and  the learned A.G.A, for the State.

The applicant is father-in-law of the deceased.

The contention is that the applicant is the person who has given information to the police about the fatal incident and got the victim admitted in the hospital. The death had occurred due to accident in the Kitchen and there is no role assigned to the applicant. There is no direct material of the involvement of the applicant.

In view of the above, let the applicant Virendra involved in Case Crime No. 412 of 2016 under Section 304-B, 498-A, 323 IPC and 3/4, D.P. Act  P.S. Ghosi, District Mau be released on bail on his 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 his 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