Supreme Court - Daily Orders
Reena Devi @ Ravita Devi vs The State Of Uttar Pradesh on 29 November, 2021
Bench: Ajay Rastogi, Abhay S. Oka
1
ITEM NO.29 Court 14 (Video Conferencing) SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 6915/2021
(Arising out of impugned final judgment and order dated 18-02-2021
in CRLMABA No. 3114/2021 passed by the High Court Of Judicature At
Allahabad)
REENA DEVI @ RAVITA DEVI & ANR. PETITIONER(S)
VERSUS
THE STATE OF UTTAR PRADESH RESPONDENT(S)
(IA No. 114947/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 114949/2021 - EXEMPTION FROM FILING O.T.)
Date : 29-11-2021 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. Abhinav Ramkrishna, AOR
Ms. Anjali Chauhan, Adv
For Respondent(s) Mr. Vishnu Shankar Jain, AOR
UPON hearing the counsel the Court made the following
O R D E R
The petitioners before us are the Father-in-law and Mother-in-
law of the deceased. The FIR No. 176/2020 dated 17.10.2020 was registered against them at police Station EKA, District Firozabad for offences punishable under Sections 498-A, 304B of the IPC and 3/4 of the Dowry Prohibition Act. It is informed that the charge-
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2021.11.29sheet has been filed on 03.04.2021.
17:56:40 IST Reason:
After hearing learned Counsel for the parties and taking into 2 consideration the material on record, we consider it appropriate to grant indulgence of pre-arrest bail to the petitioners, as prayed for.
Ordered accordingly.
In the event of their arrest, the petitioners shall be released on pre-arrest bail on such terms and conditions to the satisfaction of the concerned Trial Court.
With these directions, the Special Leave Petition is disposed of.
Pending application(s), if any, shall stand disposed of.
(NIRMALA NEGI) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH)