SONAM DEVI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Ashok Kumar Singh, learned counsel for the applicant and the learned A.G.A. for the State and perused the record.

(2.) The present bail application has been filed by the applicant-Sonam Devi in Case Crime No.110 of 2016, under Sections 498-A and 302 I.P.C., Police Station Kandhrapur, District-Azamgarh with the prayer to enlarge him on bail.

(3.) The submission of the learned counsel for the applicant is that the applicant is sister-in-law (Devrani) of the deceased. The marriage of the deceased was performed with the elder brother of the applicant's husband about 14 years' back. The applicant was living separately with her husband and family members. There is no evidence of her involvement in the commission of crime. She has been falsely implicated in the present case along with mother-in-law of deceased. It is stated that admittedly the deceased was living with her mother-in-law. There is no dying declaration. There is no early prospect of conclusion of trial. So, the applicant who is a lady and is in jail since 22.9.2016, having no criminal history to her credit, deserves to be released on bail.