Allahabad High Court
Jittu @ Jeet Narain Singh Patel vs State Of U.P. on 19 July, 2010
Author: B.N. Shukla
Bench: B.N. Shukla
Court No. - 47 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 18369 of 2010 Petitioner :- Jittu @ Jeet Narain Singh Patel Respondent :- State Of U.P. Petitioner Counsel :- Uday Shankar Tiwari 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 Jeth of the deceased and there is general allegation against him. The applicant is in jail since 20.5.2010.
Learned A.G.A. has contended that the deceased was subjected to cruel treatment and harassment by the accused persons and there was dowry demand.
The applicant is Jeth of the deceased and no overt act has been assigned on his 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 Jittu alias Jeet Narain Singh Patel involved in case crime no. 255 of 2010, under section 498A, 304B IPC and 3/4 D.P. Act, P.S. Lanka, District Varanasi 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 :- 19.7.2010 Masarrat