Allahabad High Court
Pramod Kumar Verma And Another vs State Of U.P. on 3 August, 2010
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
Court No. - 29 Case :- BAIL No. - 5797 of 2010 Petitioner :- Pramod Kumar Verma And Another Respondent :- State Of U.P. Petitioner Counsel :- Brijendra Singh,Kanwar Virbhaun Singh Respondent Counsel :- Govt.Advocate Hon'ble Ashwani Kumar Singh,J.
Heard learned counsel for the applicants, the learned Additional Government Advocate and perused the F.I.R. and other relevant papers filed in support of the bail application. In the present case, the complainant Devmati is wife of co- accused Vinod Kumar Verma, named in the first information report. Matrimonial disputes are pending between the parties in the Court. Complainant Devmati lodged a first information report against her husband Vinod Kumar Verma, applicants and other family members alleging therein that her husband co-accused Vinod Kumar Verma has solemnized a second marriage with one Kanti and also alleged that the family members got prepared forged invitation card by showing name of the applicant, Pramod Kumar Verma, who is brother of co-accused Vinod Kumar Verma, husband of the complainant. Learned counsel for the applicant submits that the applicants are innocent and has falsely been implicated by complainant in vengeance, so that the applicants may languish in jail. It is also submitted by learned counsel for the applicants that this F.I.R. has been lodged with malafide intentions. It is also submitted that applicant Pramod Kumar Verma got married to Kanti Devi on 19.6.2010. Learned counsel submits that the evidence collected against the applicants and other co-accused is false and concocted. The arrest of co- accused Vinod Kumar Verma, who is serving in the army, has been stayed by this Court vide order dated 9.7.2010 passed in W.P.No.6396(M/B)of 2010. The offences so levelled against the accused applicants are triable by Magistrate. The applicants 1 and 3 are in jail since 10.7.2010 and applicant no.2 since 6.7.2010. The applicants have no criminal history, as averred in para 15 of the application.
Considering the facts and circumstance of the case, let the applicants Pramod Kumar Verma, Panch Bahadur Verma and Ram Janam Verma be released on bail in case Crime No.321/2010 under sections 494, 420, 498-A, 418, 468, 469, 471, 504, 506 I.P.C. and 3/4 D.P.Act P.S.Kotwali Jaisinghpur, District Sultanpur, on their filing personal bonds and two sureties each in the like amount to the satisfaction of the court concerned/remand Magistrate.
Order Date :- 3.8.2010 kvg/-