RAMAKANT Vs. STATE OF U P

JUDGEMENT

(1.) HEARD the learned counsel for the applicant, learned A.G.A. and perused record. The applicant is involved in Case Crime No.832 of 2008, under Sections 498-A, 304-B I.P.C. and 3/4 Dowry Prohibition Act, Police Station Laharpur, District Sitapur. It is submitted that the applicant is an unfortunate father-in-law against whom general allegations of alleged demand of dowry and consequential harassment have been made. It is further pointed out that it was he who immediately after coming to know about this incident reached to the police station and gave an information on the basis of which entries were made in the general diary dated 18.11.2008 as mentioned in the inquest report. He is said to be in jail for the last more than three months. There is no criminal history against him. The bail is, however, opposed by learned A.G.A. The points pertaining to nature of accusation, danger of accused absconding or fleeing if released on bail, character, behaviour and position of the accused, severity of punishment, reasonable apprehension of tampering the witnesses, prima facie satisfaction regarding proposed evidence and genuineness of the prosecution case were duly considered. In view of the aforesaid facts and circumstances and without entering into the merits of the case and particularly having regard to the submissions made hereinabove, I find it to be a fit case for granting bail. Let the applicant (Ramakant) be enlarged on bail on his furnishing a personal bond and two sureties in the like amount to the satisfaction of the Magistrate/court concerned.