Smt. Kuwara @ Ram Kumari vs State Of U.P.
2017 Latest Caselaw 430 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 
Case :- CRIMINAL APPEAL No. - 114 of 2017
 
Appellant :- Smt. Kuwara @ Ram Kumari
 
Respondent :- State Of U.P.
 
Counsel for Appellant :- Ashish Srivastava
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Ref: Criminal Misc. Application No. 10361 of 2017.

1.  Heard learned counsel for appellant and the learned A.G.A.for the State.

2.  Having heard the submissions made by learned counsel for parties and perused the material brought on record, this Court is of the view that appellant is entitled to be released on bail on the ground of her age which is 72 years..

3.  Let the appellant Smt. Kuwara @ Ram Kumari 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 in Sessions Trial No. 783 of 2013 arising out of Crime No. 386 of 2013, under Sections 498A, 304B, 302/34 of IPC and 3/4 D.P.Act, Police Station Malihabad, District Lucknow.

4.  The realization of half of the fine shall remain stayed during the pendency of this appeal provided the appellant deposits half of the fine within one month from today.

5.  On acceptance of bail bonds and personal bond, the lower Court shall transmit photostat copies thereof to this Court for being kept on the record of this appeal.

Order Date :- 11.5.2017/Mukesh