Allahabad High Court
Smt.Savitri Devi @ Rajwati vs State Of U.P. on 12 August, 2010
Author: Ashwani Kumar Singh
Bench: Ashwani Kumar Singh
Court No. - 29 Case :- BAIL No. - 6157 of 2010 Petitioner :- Smt.Savitri Devi @ Rajwati Respondent :- State Of U.P. Petitioner Counsel :- Wasim Ahmad,Anil Kumar Shukla Respondent Counsel :- Govt.Advocate Hon'ble Ashwani Kumar Singh,J.
Counter affidavit filed by learned counsel for State is taken on record.
Heard learned counsel for the accused applicant and learned counsel for the State.
Perused the F.I.R. and other relevant papers filed in support of the bail application.
Submission of the learned counsel for the accused applicant is that co-accused Uma Shanker Gupta, who is husband of the applicant, has already been granted bail vide Crl. Misc. No. 5826(B) of 2010 dated 09.08.2010.
It is further submitted by the learned counsel that allegation of demand of dowry, as it comes out from the Statement of the complainant recorded under Section 161 Cr.P.C., is against the husband of the applicant, who has already been granted bail by this court. The accused applicant is in jail since 25.12.09.
Considering the facts and circumstances of the case and that the applicant is lady, I hereby direct that accused applicant be enlarged on bail in Case Crime No. 1941 of 2009, u/S .498A, 304B I.P.C. and Section 3/4 Dowry Prohibition Act, P.S. Hargaon, District Sitapur on her furnishing a personal bond and two local and reliable sureties each in the like amount to the satisfaction of the court concerned/Remand Magistrate.
Order Date :- 12.8.2010 Kan