SHYAMU VISHWAKARMA Vs. STATE OF U P

JUDGEMENT

(1.) THIS is an application for bail on behalf of the accused-applicant Shyamu Vishwakarma who is detained in case crime no.192 of 2008 under Sections 304-B, 498A IPC and 3/4 of the Dowry Prohibition Act, Police Station Mohammadpur Khala, District Barabanki. Heard the learned counsel for the applicant and the learned A.G.A. for the State and perused the record of the case. It is argued on behalf of the applicant regarding the genuineness of the prosecution case and proposed evidence that the applicant has been falsely implicated in this case and there is no reliable evidence against him. That the applicant is father-in-law of the deceased and used to live separate from deceased and her husband and as such the applicant deserves 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 applicant are general in nature. There is nothing that specific item was demanded by the applicant. The applicant is 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 applicant Shyamu Vishwakarma on his furnishing a personal bond with two sureties each in the like amount to the satisfaction of the Chief Judicial Magistrate concerned.