Allahabad High Court
Ramdas vs State Of U.P. on 4 August, 2025
Author: Krishan Pahal
Bench: Krishan Pahal
HIGH COURT OF JUDICATURE AT ALLAHABAD
?Neutral Citation No. - 2025:AHC:130406
Court No. - 65
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 26530 of 2025
Applicant :- Ramdas
Opposite Party :- State of U.P.
Counsel for Applicant :- Devendra Singh,Rakesh Kumar Verma
Counsel for Opposite Party :- G.A.
Hon'ble Krishan Pahal,J.
1. List has been revised.
2. Heard Sri Anil Kumar Srivastava, Advocate holding brief of Sri Rakesh Kumar Verma, learned counsel for the applicant, Sri Sunil Kumar, learned A.G.A. for the State and perused the material placed on record.
3. Applicant seeks bail in Case Crime No.129 of 2025, under Sections 80, 85, 115(2) B.N.S. and 3/4 D.P. Act, Police Station Sadar Bazar, District Mathura, during the pendency of trial.
4. Learned counsel for the applicant has stated that the applicant is the father-in-law of the deceased and has been falsely implicated in the present case. He has nothing to do with the said offence. There are general and omnibus allegations against all the accused persons including the applicant. There is no allegation as to what was demanded as dowry in the FIR.
5. Learned counsel for the applicant has further stated that the cause of death is asphyxia as a result of ante-mortem hanging. There is no criminal history of the applicant. The applicant is languishing in jail since 04.05.2025 and he is ready to cooperate with trial. In case, the applicant is released on bail, he will not misuse the liberty of bail.
6. Learned A.G.A. has vehemently opposed the bail application.
7. The Supreme Court in the judgment ofKahkashan Kausar @ Sonam vs. The State of Bihar, (2022) 6 SCC 599has categorically opined that the Courts should be careful in proceeding against the distant relatives in crimes pertaining to matrimonial disputes and dowry deaths. The relatives of the husband should not be roped in on the basis of omnibus allegations unless specific instances of their involvement in the crime are made out.
8. Considering the facts and circumstances of the case, submissions made by learned counsel for the parties, the evidence on record, taking into consideration the fact that the applicant is the father-in-law of the deceased and there is no allegations as to what was demanded as dowry in the FIR,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.
9. Let the applicant-Ramdas, who is involved in aforementioned case crime be released on bail on his 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.
(i) The applicant shall not tamper with evidence during trial.
(ii) The applicant shall not pressurise/intimidate with the prosecution witnesses.
(iii) The applicant shall appear before the trial court on the date fixed.
10. In case of breach of any of the above conditions, it shall be a ground for cancellation of bail.
11. It is made clear that observations made in granting bail to the applicant shall not in any way affect the learned trial Judge in forming his independent opinion based on the testimony of the witnesses.
Order Date :- 4.8.2025
(Ravi Kant)
(Justice Krishan Pahal)
