DEVANTI DEVI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the applicant, learned A.G.A. for the State as well as learned counsel for the informant and perused the record.

(2.) This is the second bail application moved on behalf of applicant. Her first bail application was rejected by this Court vide order dtd. 12/2/2024 passed in Criminal Misc. Bail Application No. 6237 of 2024.

(3.) Learned counsel for the applicant submits that applicant is the mother-in-law of the deceased. Learned counsel further submits that after rejection of first bail application, the trial has commenced. He has drawn attention of the Court to the order sheet of the trial court and submitted that incident is of the year 2023. The case was committed to the court of Session vide order dtd. 14/3/2024, but till date charge has not been framed and the applicant being an old lady, suffering from several old age diseases and is in jail since 24/11/2023. The order sheet of the trial court is annexed as Annexure-S.A.1 to the supplementary affidavit dtd. 28/7/2024. He next submitted that, thus, the applicant may be enlarged on bail sympathetically. Several other submissions in order to demonstrate the falsity of the allegations made against the applicant have also been placed before the Court. The circumstances which, according to the counsel, led to the false implication of the accused have also been mentioned. It has also been assured on behalf of the applicant that she is ready to cooperate with the process of law and shall faithfully make herself available before the court whenever required and is also ready to accept all the conditions which the Court may deem fit to impose upon her. He next submits that applicant is languishing in jail since 24/11/2023, having no criminal history.