Seema @ Shama vs State Of U.P.
2025 Latest Caselaw 1375 ALL

Allahabad High Court

Seema @ Shama vs State Of U.P. on 6 June, 2025

Author: Siddharth

Bench: Siddharth

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Reserved on 28.05.2025
 
Delivered on 06.06.2025
 
Neutral Citation No. - 2025:AHC:95815
 
In Chamber
 

 
Case :- CRIMINAL MISC. BAIL APPLICATION No. - 14071 of 2024
 

 
Applicant :- Seema @ Shama
 
Opposite Party :- State of U.P.
 
Counsel for Applicant :- Sunil Kumar Dwivedi
 
Counsel for Opposite Party :- G.A.,Gyan Prakash Mishra
 

 
Hon'ble Siddharth,J.
 

1. Heard learned counsel for the applicant; learned AGA for the State and perused the material placed on record.

2. The instant bail application has been filed on behalf of the applicant, Seema @ Shama with a prayer to release him on bail in Case Crime No. 992 of 2023, under Sections 302 & 201 IPC, Police Station Kotwali Nagar, District- Bulandshahr, during pendency of trial.

3. There are allegations in the F.I.R. dated 11.11.2023 that on 09.11.2023 at about 11:30 P.M., son of the informant, Amit, went out of the house talking on his mobile phone. After some time his phone stopped responding. On 12.11.2023 his dead body was recovered from the place of dumping garbage. No one was named in the F.I.R. During the investigation it was found that the applicant and other co-accused were involved in the murder of the deceased. It was found that deceased was having illicit relationship with the applicant, who is wife of co-accused, Jitendra @ Jeetu. Jitendra @ Jeetu was working at Delhi and the deceased used to visit the house of the applicant in his absence of her husband, co-accused, Jitendra @ Jeetu. The applicant purchased a new SIM Card 2 days ago and called the deceased to her house by using the same. She attacked him by brick and suja when he arrived at her place. Incriminating recovery of the brick and and clothes of the deceased and also a pillow cover with blood stains was recovered on the pointing out of the applicant.

4. The learned counsel for the applicant submits that the mobile number from which the call was made to the deceased is not related to the applicant. She has been falsely implicated in this case on the basis of planted recovery. The deceased was murdered by someone else and only to work out the case the applicant has been falsely implicated by the police.

5. After considering the rival submissions, this court finds that as per the status report of the trial court dated 06.03.2025 the statements of the accused were recorded under Section 313 of Cr.P.C. therefore, it is not fit case for the grant of bail to the applicant. 31.05.2025 was fixed for judgment which may have been pronounced.

6. The bail application is, accordingly, rejected.

Order Date :- 6.6.2025

Ruchi Agrahari / Manoj