Smt. Ram Pyari vs State Of Up
2016 Latest Caselaw 922 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 

 
Case :- BAIL No. - 2284 of 2016
 

 
Applicant :- Smt. Ram Pyari
 
Opposite Party :- State Of Up
 
Counsel for Applicant :- Ashok Kumar Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
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 mother-in-law of the deceased. There was no dispute of demand of dowry. The applicant has not harassed and tortured to the deceased. There is general allegation against the applicant. No specific role has been assigned to her. In post-mortem report the cause of death of deceased has been shown asphyxia as a result of ante-mortem hanging. The deceased has committed suicide herself. The applicant has no concern with the alleged incident. At the time of the alleged incident the applicant was living separate from the deceased and her husband. There is no criminal history of the applicant and she is in jail since 11.12.2015.

Per contra, learned A.G.A. opposed the prayer for bail.

Having given my thoughtful consideration to the submission of the learned counsel for the parties, without expressing any opinion on the merits of the case, I am of the opinion that it is a fit case for bail.

Let the applicant Smt. Ram Pyari involved in Case Crime No.290 of 2015, Under Sections 498-A, 304-B I.P.C. & Section 3/4 Dowry Prohibition Act, Police Station Ram Nagar, District Barabanki, be released on bail on her 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 evidence.

2. The applicant will not pressurize/intimidate the prosecution witnesses and will cooperate 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 :- 18.3.2016

Jitendra