Shree Pal vs State of U.P.

Ashok Srivastava, J.—This bail application has been moved on behalf of applicant Shree Pal, who is involved in Case Crime No. 65 of 2011 (S.T. No. 565 of 2011), under Sections 498A, 304B I.P.C. and Section of Dowry Prohibition Act, Police Station Bhagatpur, district Moradabad.

Heard learned counsel for the applicant and learned A.G.A. for the State and perused the materials on record.

It has been submitted that the applicant, who is fatherinlaw of the deceased; is innocent and has been falsely implicated in this case. It has further been submitted by learned counsel for the applicant that the applicant is living separately from the deceased and her husband. It has further been submitted that there is no specific allegation against the applicant and the applicant is an old aged person and is in jail since 23.3.2011.

The bail application has been opposed by learned learned A.G.A.

I have examined all the aspects of the case.

Considering all the aspects of the case and without expressing any opinion as to the merits of the case, in my opinion the applicant should be released on bail.

Let the applicant Shree Pal, who is involved in Case Crime No. 65 of 2011 (S.T. No. 565 of 2011), under Sections 498A, 304B I.P.C. and Section of Dowry Prohibition Act, Police Station Bhagatpur, district Moradabad. be released on bail on his furnishing a personal bond with two reliable sureties each in the like amount to the satisfaction of the court concerned.