Allahabad High Court
Nirmala vs State Of U.P. on 14 December, 2023
Author: Siddharth
Bench: Siddharth
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Neutral Citation No. - 2023:AHC:237079
Court No. - 64
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 52499 of 2023
Applicant :- Nirmala
Opposite Party :- State of U.P.
Counsel for Applicant :- Prabhakar Singh,Avinash Kumar
Counsel for Opposite Party :- G.A.
Hon'ble Siddharth,J.
Heard learned counsel for the applicant and learned A.G.A.
The instant bail application has been filed on behalf of the applicant, Nirmala, with a prayer to release him on bail in Case Crime No. 186 of 2023, under Sections 304-B,498-A IPC and section 3/4 D.P. Act Police Station Ram Nagar, District- Varanasi, during pendency of trial.
There is allegation in the First Information Report against applicant regarding causing of dowry death of her daughter-in-law.Learned counsel for the applicant has submitted that marriage of the deceased with son of the applicant took place on 26.5.2023 and on 27.5.2023 deceased came to her matrimonial home.She stayed there for fifteen days thereafter she went back her parents' house.After two months of her marriage she went back to her matrimonial home. In the month of July 2023 she again went back to her parents' house on eve of festival of Raksha Bandan.It is alleged that family members of her matrimonial home demanded Rs.1,00,000/- and gold chain as dowry.However, on 17.9.2023 father-in-law of the deceased came and took her back to her matrimonial home at 11 A.M. and after reaching her matrimonial home she hanged herself to death at 4.30 P.M.Learned counsel for the applicant has submitted that from the sequence of date and events alleged in the First Information Report it is clear that victim stayed for about two and half months in her matrimonial home. During this period it cannot be said that she was harassed for such extent that she committed suicide.No specific allegation has been made against anyone in the First Information Report, including the applicant.Informant claims himself to be labourer. Applicant is also doing same work.Victim was not happy with her marriage. The applicant is in jail since 9.10.2023 and has no criminal history.
Learned A.G.A. has opposed the bail prayer of the applicant but could not dispute the aforesaid facts.
Keeping in view the nature of the offence, evidence, complicity of the accused; submissions of the learned counsel for the parties noted above; finding force in the submissions made by the learned counsel for the applicant; keeping view the uncertainty regarding conclusion of trial; one sided investigation by police, ignoring the case of accused side; applicant being under-trial having fundamental right to speedy trial; larger mandate of the Article 21 of the Constitution of India; considering the dictum of Apex Court in the recent judgment dated 11.07.2022 of the Apex Court in the case of Satendra Kumar Antil vs. C.B.I., passed in S.L.P (Crl.) No. 5191 of 2021; considering 5-6 times overcrowding in jails over and above their capacity by the under trials and without expressing any opinion on the merits of the case, the Court is of the view that the applicant has made out a case for bail. The bail application is allowed
Let the applicant 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 subject to following conditions. Further, before issuing the release order, the sureties be verified.
1. The applicant shall not tamper with the prosecution evidence by intimidating/ pressurizing the witnesses, during the investigation or trial.
2. The applicant shall cooperate in the trial sincerely without seeking any adjournment.
3. The applicant shall not indulge in any criminal activity or commission of any crime after being released on bail.
4. That the applicant shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer;
5. The applicant shall file an undertaking to the effect that he shall not seek any adjournment on the dates fixed for evidence and the witnesses are present in court. In case of default of this condition, it shall be open for the trial court to treat it as abuse of liberty of bail and pass orders in accordance with law to ensure presence of the applicant.
6. The applicant shall remain present, in person, before the trial court on the dates fixed for (i) opening of the case, (ii) framing of charge and (iii) recording of statement under Section 313 Cr.P.C. If in the opinion of the trial court default of this condition is deliberate or without sufficient cause, then it shall be open for the trial court to treat such default as abuse of liberty of his bail and proceed against him in accordance with law.
In case of breach of any of the above conditions, it shall be a ground for cancellation of bail.
Order Date :- 14.12.2023
Atul kr. sri.
