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Kusum Devi vs State of U.P.

Allahabad High Court · Decided on 22 February 2011 · Citation: (2011) 02 AHC CK 0218

HON’BLE JUDGES
B.N.Shukla, J
ACTS & SECTIONS REFERRED
Penal Code, 1860 (IPC) — Section 304B, 498A
RESULT
Disposed Of
CASE NUMBER
Criminal Miscellaneous Bail Application No. 4824 of 2011
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Judgment

6 paragraphs · 214 words

B.N. Shukla, J.—Heard learned counsel for the applicant and learned A.G.A. appearing for the State.

2.

It is contended by the learned counsel for the applicant that the applicant is motherinlaw of the deceased and is not named in the FIR. It is further contended that in the post mortem report cause of death is due to asphyxia as a result of drowning. There is general allegation against her and she has been falsely implicated in this case. No overtact has been assigned to her.

3.

Learned A.G.A. contended that the applicant is motherinlaw of the deceased and was responsible for the safe custody of the deceased.

4.

Applicant is motherinlaw of the deceased. No overtact has been assigned to her.

5.

Considering the facts and circumstances of the case and submissions made by the learned counsel for the applicant and without expressing any opinion on the merits of the case, the applicant is entitled to be released on bail.

6.

Let the applicant Smt. Kusum Devi involved in Case Crime No. 30 of 2009 under Sections 498A, 304B IPC & Section 3/4 D.P.Act, Police Station Charwa, District Kaushambi be released on bail on her furnishing a personal bond with two sureties each in the like amount to the satisfaction of the court concerned.