SUBHASH CHANDRA SINGH Vs. DHEEMANT SINGH

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the the order passed by a learned Single Judge of the Allahabad High Court granting bail to the respondent No. 1. The appeal is by the father of the Shobhna (hereinafter referred to as the deceased ) who was married to the respondent No. 1. It is stated that the death took place within seven years of the marriage and it was unnatural death. The High Court by a practically non-reasoned order granted bail. It is pointed out by learned Counsel for the appellant that no reason has been indicated for directing grant of bail and even the conclusions are contradictory in terms.

(3.) Learned Counsel for the respondent No. 1 on the other hand submitted that the bail was granted on 30th October, 2007. There is no allegation that the accused respondent No. 1 has misused the liberty after release on bail. The charge sheet has already been submitted and the investigation is over. The accused was in custody for more than five months.