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Judgment
5 paragraphs · 158 wordsA.K. Roopanwal, J.—This is an application for bail on behalf of the applicant Anil, who is involved in Case Crime No. 162 of 2008, under Sections 498A, 323, 504, 506, I.P.C. and 3/4 Dowry Prohibition Act, Police Station Mahila Thana, District Jhansi.
I have heard Mr. Mohd. Imran Ansari, learned Counsel for the applicant, learned AGA for the State and perused the record.
It is a case where the applicant is in jail since 28.8.2008 and only simple injuries are said to have been sustained by the victim.
Considering all the above facts and circumstances of the case, I find it a case fit for the grant of bail.
The applicaiton for bail is hereby allowed and the applicant Anil is admitted to bail in the above mentioned case crime on his executing a personal bond of Rs. Twenty thousand with two sureties of the like amount to the satisfaction of the Court concerned.