Imarana vs State Of U.P.
2019 Latest Caselaw 4335 ALL

Citation : 2019 Latest Caselaw 4335 ALL
Judgement Date : 9 May, 2019

Allahabad High Court

Imarana vs State Of U.P. on 9 May, 2019

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 74
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 19509 of 2019
 

 
Applicant :- Imarana
 
Opposite Party :- State Of U.P.
 
Counsel for Applicant :- Sanjay Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Bachchoo Lal,J.

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

Learned counsel for the applicant submits that applicant is lady. She has falsely been implicated in the present case. The applicant has not helped the co-accused Gulzar in fleeing away from the police custody. Gulzar is not the husband of applicant. The name of husband of applicant is Imran. Imran has not fled away from the police custody. The recovery of alleged beef has been shown from the Ahata of Gulzar. The applicant has no concern with the alleged incident. Nothing incriminating has been recovered from the possession of the applicant or on her pointing out. No beef has been recovered from the house of applicant. The applicant has no criminal history and is in jail since 1.4.2019.

Per contra; learned A.G.A. has opposed the prayer for bail.

Considering the facts and circumstances of the case and without expressing any opinion on the merits of the case, I find it a fit case for bail.

Let the applicant Imarana involved in Case Crime No. 280 of 2019, under section 147, 332, 353, 272 IPC and 7 Criminal Law Amendment Act and 3/5A/8 Cow Slaughter Act, P.S. Kotwali Nagar, District Bulandshahr be released on bail on her furnishing a personal bond with 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. She shall not pressurize/intimidate the prosecution witnesses and shall cooperate with the trial.

3. She shall 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 :- 9.5.2019

Masarrat