Supreme Court: In a criminal appeal filed by a wife, praying for grant of bail in connection with First Information Report (‘FIR’) registered for the offences punishable under Sections 306 and 342 of the Penal Code, 1860 (‘IPC’), the division bench of J.B.Pardiwala and Manoj Misra, JJ. recently granted regular bail to a wife accused of abetting suicide of her husband with whom she was pregnant with a child.
The prosecution’s case was that the accused had abetted the commission of suicide by the deceased. Earlier, the Supreme Court vide order dated 30-06-2023, had ordered release of the accused on interim bail, as she was pregnant.The bench viewed that the accused has been able to make out a case for release on bail. Thus, it ordered that the accused be released on bail, subject to the terms and conditions which the Trial Court may deem fit to impose.
[Kamana Naykar v. State of Uttar Pradesh, 2023 SCC OnLine SC 942, Order dated 02-08-2023]
Advocates who appeared in this case :
For Petitioner(s): Advocate-On-Record Namit Saxena, Advocate Niraj Dubey, Advocate Awnish Maithani, Advocate Shivam Raghuwanshi, Advocate Pradum Kuma;
For Respondent(s) Advocate Harsh Pratap Shahi, Advocate Dev Pratap Shahi, Advocate-On-Record Krishnanand Pandeya, Advocate Deepeika Kalia, Advocate-On-Record Praveen Chaturvedi, Advocate Shashindra Tripathi.
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