Ashok vs State Of U.P. Thru. Addl. Prin. Secy. ... on 14 November, 2025

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Allahabad High Court

Ashok vs State Of U.P. Thru. Addl. Prin. Secy. ... on 14 November, 2025

Bench: Pankaj Bhatia





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2025:AHC-LKO:73030
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
CRIMINAL MISC. BAIL APPLICATION No. - 8738 of 2025   
 
   Ashok    
 
  .....Applicant(s)   
 
 Versus  
 
   State Of U.P. Thru. Addl. Prin. Secy. Home Deptt. Lko.    
 
  .....Opposite Party(s)       
 
   
 
  
 
Counsel for Applicant(s)   
 
:   
 
Pooja Rayakwar   
 
  
 
Counsel for Opposite Party(s)   
 
:   
 
G.A.   
 
     
 

 
Court No. - 12
 
   
 
 HON'BLE PANKAJ BHATIA, J.

1. Heard learned counsel for the applicant, learned AGA and perused the record.

2. The applicant seeks enlargement on bail in FIR No.351 of 2025, under Section 85, 80(2) BNS & Section 3/4 of D.P. Act, P.S. Motipur, District Bahraich.

3. In terms of the FIR it was alleged that daughter of the informant was married to the applicant around 1 & 1/2 year ago. Subsequently, the entire matrimonial family had killed her. Cause of death, as per the postmortem report, is partial antemortem hanging and coma. Apart from the ligature mark, no other injury was observed on the body of the deceased. The applicant is husband.

4. Learned AGA has opposed the bail application.

5. Considering the postmortem report and there being nothing on record to demonstrate that soon before her death the victim was harassed mentally or physically at the instance of the applicant in relation to demand of dowry, the applicant is entitled to be enlarged on bail. In view thereof, the application is allowed.

6. Let the applicant Ashok be released on bail in aforesaid FIR number on his furnishing a personal bond with two sureties of Rs.20,000/- each to the satisfaction of court concerned with the following conditions:

(a) The applicant shall execute a bond to undertake to attend the hearings;

(b) The applicant shall not commit any offence similar to the offence of which he is accused or suspected of the commission; and

(c) 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 or tamper with the evidence.

(Pankaj Bhatia,J.) November 14, 2025 nishant

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