VIMAL DEV Vs. STATE OF U P

JUDGEMENT

(1.) THIS is an application for bail on behalf of the accused-applicants Vimal Dev and Smt. Kaman who are detained in case crime no.222/2008 under Sections 498-A, 304-B I.P.C. and 3/4 of the Dowry Prohibition Act, Police Station Kotwali Dehat, District Gonda. Heard the learned counsel for the applicants and the learned A.G.A. for the State and perused the record of the case. It is argued on behalf of the applicants regarding the genuineness of the prosecution case and proposed evidence that the applicants have been falsely implicated in this case and there is no reliable evidence against them. That the applicants are father-in-law and mother-in-law of the deceased and they used to live separate from deceased and her husband and as such the applicants deserve bail. The bail is opposed by learned A.G.A. I have carefully considered the respective submissions made by the parties. The allegations against the applicants are general in nature. There is nothing on record that specific item was demanded by the applicants. The applicants are in jail for the last one year. In view of the facts and circumstances of the case, having regard to the nature of offence, severity of punishment, nature of supporting evidence and broad spectrum of prosecution case, I am of the opinion that it is a fit case for bail. The bail is,therefore, accorded to the applicants Vimal Dev and Smt. Kaman on their furnishing a personal bond with two sureties each in the like amount to the satisfaction of the Chief Judicial Magistrate concerned.