RAM PRATAP SINGH Vs. STATE OF U P

JUDGEMENT

(1.) I have heard learned counsel on behalf of the petitioner, who seeks cancellation of Court's order dated 10.1.2013 passed in Criminal Misc. Bail Application No. 32206 of 2011 by which the opposite party Sujeet Kumar Singh was directed to be released on bail on furnishing bond to the satisfaction of the court concerned.

(2.) Some of the facts necessary to be noticed for disposal of the present petition are as follows:-

(3.) Undisputedly, the opposite party no. 2 was married to Archana, the deceased, on 25.11.2007 as per Hindu rites and rituals and it is also not disputed that on the day of occurrence, i.e., on 16.4.2011, the deceased was residing in her matrimonial house where she was killed. The fact that she was killed does not appear disputed as is recorded in the very order by the learned Judge, who passed the impugned order. In addition to what has been recorded, as may appear from the post mortem examination report, there were as many as 16 injuries and it appears from the perusal of those injuries that before the deceased had been finally killed by being strangulated to death with the help of ligature, she was brutally assaulted as there were numerous abrasions and contusions on the dead body.