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Judgment
11 paragraphs · 208 wordsSudhanshu Dhulia, J. (Oral)
Heard Mr. Lalit Sharma, Advocate for the accused applicant, and Mr. T.C. Agarwal, AGA for the State.
The applicant is in jail having been implicated in FIR No. 150 of 2017 for the offences under Sections 323, 498A, 304B of IPC and one under Section
3/4 of the Dowry Prohibition Act, registered in the Police Station Kelakhara, District Udham Singh Nagar.
It is contended that the applicant has been falsely implicated in the present case. Applicant is father-in-law of the victim and he is an old man of 72
years age and he was not named in the FIR, which differentiates his case from other accused persons. Applicant is in jail since 27.12.2017.
Considering the age of the applicant, a prima facie case for bail is made out. The bail application is allowed accordingly.
Let the applicant be enlarged on bail in the aforesaid crime on her executing a personal bond and two reliable sureties, each in the like amount, to the
satisfaction of the Magistrate/Court concerned.
It is made clear that any observation made by this Court is only for the purpose of deciding the present bail application and the same shall not be taken
into consideration at all in any other proceedings.