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Judgment
10 paragraphs · 220 wordsRavindra Maithani, J
Delay in filing counter affidavit is condoned. Counter affidavit is taken on record. Delay Condonation Application IA No.1 of 2024 stands disposed of, accordingly.
Applicant Ankaj is in judicial custody in Case Crime No.874 of 2023, under Section 306 IPC, Police Station- Bhagwanpur, District- Haridwar. He has sought his release on bail.
Heard learned counsel for the parties and perused the record.
According to the FIR, the deceased was married with the applicant, who used to harass her. The deceased committed suicide.
Learned counsel for the applicant would submit that the daughters of the deceased have told it to the Investigating Officer that, in fact, the deceased would take fights on small issues, and would get quite upset for simple reasons; the applicant did not commit any abetment to suicide.
Learned State Counsel would submit that the father of the deceased has supported the case in the FIR.
Having considered, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.
The bail application is allowed.
Let the applicant be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.