Allahabad High Court
Mohan Swaroop And Another vs State Of U.P. on 8 July, 2010
Author: B.N. Shukla
Bench: B.N. Shukla
Court No. - 47 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 17224 of 2010 Petitioner :- Mohan Swaroop And Another Respondent :- State Of U.P. Petitioner Counsel :- Sabhajeet Yadav Respondent Counsel :- Govt Advocate Hon'ble B.N. Shukla,J.
Heard learned counsel for the applicants and learned A.G.A. appearing for the State.
It is contended by the learned counsel for the applicants that the applicants are parent-in-laws of the deceased. There is general allegation against them and they have been falsely implicated in this case. No overtact has been assigned to them.
Learned A.G.A. contended that the applicants along with co-accused was involved in committing the murder of the deceased.
Applicants are parent-in-laws of the deceased. No overtact has been assigned to them.
Considering the facts and circumstances of the case and submissions made by the learned counsel for the applicants and without expressing any opinion on the merits of the case, the applicants are entitled to be released on bail.
Let the applicants Mohan Swaroop and Smt. Dharmwati involved in Case Crime No. 314 of 2010 under Sections 498-A, 304-B IPC & Section 3/4 D.P.Act, Police Station Jahanabad, District Pilibhit be released on bail on their furnishing a personal bond with two sureties each in the like amount to the satisfaction of the court concerned.
Order Date :- 8.7.2010 SU.