STATE Vs. AMARMANI TRIPATHI

JUDGEMENT

(1.) Leave granted.

(2.) The State of Uttar Pradesh through CBI aggrieved by the orders dated 29th April, 2004 and 8th July, 2004 passed by a single Judge of Allahabad High Court (Lucknow Bench) in Crl. Misc. Case No. 1402(B)/2004 and No. 1954(B)/2004 releasing the accused Amarmani Tripathi (Accused No. 5) and Madhumani Tripathi (Accused No. 4) on bail have filed these appeals.

(3.) On 9th May, 2003 Madhumita Shukla was shot dead in her house located in Paper Mill Colony by two persons who were later on identified as Santosh Kumar Rai and Prakash Chandra Pandey. Investigation in the case revealed that Madhumita Shukla was killed pursuant to a conspiracy involving Amarmani Tripathi and his wife Smt. Madhumani Tripathi. Nidhi Shukla lodged a Report in regard to the blind murder of her sister, Madhumita Shukla on 9-5-2003 in the Mahanagar Police Station, Lucknow. The case was transferred to Crime Branch, CID on 17-5-2003. On a request made by the State on 17-6-2003, the CBI took over the investigation.