SHIV DEVI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned AGA and perused the record.

(2.) The accused-applicant is involved in Case Crime No.178 of 2020 under sections 498-A, 304-B, 323, 201 IPC and 3/4 D.P. Act, P.S. Sakran, District Sitapur.

(3.) It is submitted by learned counsel for the applicant that applicant is old lady and mother-in-law of deceased. The applicant is innocent and has been falsely implicated in the present case. There is general allegations against the applicant. There is no independent witness and no legal evidence against the applicant. Offences levelled against the applicant are not attracted in the present matter. She has no concern with the demand of dowry and she is not beneficiary of the same. Applicant has no concern with deceased and her husband. Deceased has committed suicide herself. She is languishing in jail since 16.07.2020 having no criminal history and in case she is released on bail, she will not misuse the liberty of bail and will cooperate in trial. It has also been submitted that one of the co-accused namely Virendra Kumar, brother of the husband of the deceased, has been granted bail by this Hon'ble Court vide order dated 09.12.2020 passed in Bail No.10410 of 2020.