Allahabad High Court
Nagina Singh vs State Of U.P. Thru. Prin. Secy. Home Lko. on 16 November, 2022
Author: Dinesh Kumar Singh
Bench: Dinesh Kumar Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 10 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 13178 of 2022 Applicant :- Nagina Singh Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Lko. Counsel for Applicant :- Ravi Singh,Brijendra Singh Counsel for Opposite Party :- G.A. Hon'ble Dinesh Kumar Singh,J.
1. Heard Mr. Ravi Singh, learned counsel for the accused-applicant, as well as Mr. Ashwani Kumar Singh, learned Additional Government Advocate, and gone through the entire record.
2. By means of this application under Section 439 CrPC, the accused-applicant seeks short term/temporary bail in FIR No.019 of 2022, under Sections 302, 406 and 120-B IPC lodged at Police Station Mill Area, District Raebareli.
3. Plea for regular bail of the accused-applicant has been rejected by this Court vide order dated 29.09.2022 passed by this Court in Criminal Misc. Bail Application No.3570 of 2022.
4. The ground, on which the prayer for enlarging the accused-applicant on short term/temporary bail, is multiple small fibroid in ovary of wife of the accused-applicant has been found. Some medical documents, regarding ailment of wife of the accused-applicant, have been placed on record. As per the medical documents, surgery has been prescribed to wife of the accused-applicant.
5. Learned counsel for the accused-applicant submits that there is no-one in the family to look after the wife of the accused-applicant and, therefore, the accused-applicant may be enlarged on short term for one month.
6. Mr. Ashwani Singh, learned Additional Government Advocate, has not disputed the medial papers placed along with the present application.
7. Considering the aforesaid fact that wife of the accused-applicant requires surgery as prescribed by the doctor of the government hospital, let applicant - Nagina Singh, accused of above-mentioned FIR/crime number, be released on short term bail for one month on his furnishing a personal bond and two local and reliable sureties each in the like amount to the satisfaction of the Court concerned.
9. The accused-applicant is directed to surrender before the learned trial Court concerned on 21.12.2022.
10. Allowed.
Order Date :- 16.11.2022 MVS/-