Allahabad High Court
Smt. Chhotani vs State Of U.P on 9 July, 2010
Author: B.N. Shukla
Bench: B.N. Shukla
Court No. - 47 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 17416 of 2010 Petitioner :- Smt. Chhotani Respondent :- State Of U.P Petitioner Counsel :- S.C. Maurya,Bishram Tiwari,P.K. Dubey,S.Niranjan Respondent Counsel :- Govt Advocate Hon'ble B.N. Shukla,J.
Heard learned counsel for the applicant, learned A.G.A. for the State and perused the record.
Learned counsel for the applicant has contended that the applicant is mother in law of the deceased and there is general allegation against her. The applicant is in jail since 17.3.2010.
Learned A.G.A. has contended that the deceased was subjected to cruel treatment and harassment by the accused persons.
The applicant is mother in law of the deceased and no overt act has been assigned on her part.
Considering the nature of accusation and the severity of punishment in case of conviction and the nature of supporting evidence, reasonable apprehension of tampering of the witnesses and prima facie satisfaction of the court in support of the charge, the applicant is entitled to be released on bail.
Let the applicant Smt. Chhotani involved in case crime no. 140 of 2010, under section 498A, 304B, 504 IPC and 3/4 D.P. Act, P.S. Kotwali Hata, District Kushi Nagar be released on bail on his furnishing a personal bond with two sureties each in the like amount to the satisfaction of the court concerned.
Order Date :- 9.7.2010 Masarrat